KERALA TRAVELS Vs. ER S MOHAMAD KASIM

JUDGEMENT

(1.) We are of the view that the appeal has to be accepted. Alleging unfair trade practice against the Travel Company, the complainant has filed this complaint.

(2.) The complainant's case is that he arranged for air tickets from Trivandrum to Kuwait to Paris and back to Kuwait to Trivandrum with the opposite parties and paid a sum of Rs.1,25,100 towards cost of the ticket. But, later, he came to know that the actual fare is only far less and that the opposite parties have collected an excess fare from him and thus there is deficiency in service.

(3.) The lower Forum accepted the complainant's case and directed the 1st opposite party to refund the excess amount collected.