RCI INDIA PVT. LTD. PINE VALLEY FIRST LEVEL EMBASSY GOLF LINKS BUSINESS PARK. OFF. INTERMEDIATE RING ROAD. BANGALORE Vs. MRS. CHANDA SEN AND ORS. H. NO. 25/5, THE MALL KANPUR U.P AND ORS.

JUDGEMENT

(1.) Aggrieved by the order dated 24.2.2009 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, (in short 'the State Commission'), the petitioner, RCI India Pvt. Ltd. has filed this revision petition.

(2.) In short, the sequence of events is as follows:

(3.) After receiving the RCI membership card, respondent Nos.1 & 2 visited Paris to spend their holidays in the month of May, 2003. The respondent Nos.1 and 2 on their arrival at foreign base contacted over phone to hotel 3219 i.e. Le Saint Germain in Peris for booking as given in booklet of petitioner/opposite parties 'The World of RCI Holidays,'. There, the respondent Nos.1 and 2 came to know that RCI has no connection with the hotel business. The respondent Nos.1 and 2 from abroad also contacted RCI Bangalore office but no help was extended to them. The respondent Nos.1 and 2, their daughter and son-in-law were put to embarrassment. Ultimately a hotel "Comfort Inn saint Pieree" was booked by the respondent Nos.1 and 2 for their stay for two nights and three days, costing Rs.40,000/-.