COUNTRY CLUB (INDIA) LIMITED Vs. TARUN RAUT

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against impugned order dated 15.05.2012 passed by the learned State Consumer Disputes Redressal Commission, Rajasthan (in short, 'the State Commission') in Appeal No. 537 of 2012 Country Club (India) Ltd. & Anr. Vs. Tarun Rawat, by which while dismissing the appeal, order of the District Forum allowing the complaint was upheld.

(2.) The brief facts of the case are that the complainant/respondent under the Mr. Millionaire Club Parivar Membership Scheme paid Rs. 35,000/- and sought confirmation for tour to Goa. Opposite party-petitioner did not confirm booking inspite of repeated requests. As tour was not confirmed, complainant family could not visit Goa and his reputation suffered. Alleging deficiency on the part of the opposite party-complainant filed complaint before the District Forum. Opposite party did not file written statement before District Forum. Learned District Forum after hearing both the parties allowed the complaint and directed opposite party to pay Rs. 1,00,000/- as compensation. Appeal filed by the petitioner was dismissed by learned State Commission vide impugned order against which this revision petition has been filed.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.