PRINCE TRAVELS Vs. MOHAN MADHAVRAOJI BAHIRAT

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of admission itself and on hearing of the learned Advocates and on perusal of material made available in the appeal paper book. (For brevity's sake the appellant hereinafter are referred to as the 'travel Agents' and the respondent as 'complainant' ).

(2.) The travel agents are the appellant in this appeal, who have taken exception to the order dated 9th November, 2001 passed by the District Forum, Nagpur, holding them deficient in rendering services vis-a-vis complainant in making available the luxury buses, which the complainant has booked with the travel agents for the purpose of transportation of the marriage party from Nagpur to Jabalpur for his son, which was to be solemnized at Jabalpur in Madhya Pradesh.

(3.) It is noticed that the booking was done well in advance paying advance, etc. The bus was agreed to be started in the morning at 8 a. m. on 17th June, 1999. The place of meeting was also agreed. According to the complainant, O. Ps. were given due implication of the time and place of the wedding functions, at the time of reservation and requested to be prompt and punctual. However, on that day only one bus was sent at 8 a. m. as against the two buses booked.