RAM DULARI Vs. GOVT OF JAMMU & KASHMIR

JUDGEMENT

(1.) The complainants are legal heirs of Late Sh. Om Narain Kesarwani and his wife late Smt. Sangeeta (hereinafter referred to as "Deceased couple"). They have filed consumer complaint alleging thus: -

(2.) Opposite party No.1 is the Secretary as well as In-charge-de-affairs of the Government of J & K whereas opposite parties No.2 & 3 are private tour operators engaged in the business of arranging group tour packages, specially sightseeing etc. for mountain areas.

(3.) Opposite party No.4 is a statutory authority constituted under Aircraft Rules, 1937 and is inter-alia responsible for regulations and operations of air craft in the territory of India and works under the control of opposite party No.5.