SVR TOURS AND TRAVELS Vs. DILSUKNAGAR CONSUMERS COUNCIL

JUDGEMENT

(1.) The complaint OP 1125/94, District Forum, Hyderabad was filed by Dilsuknager Consumers Council, Hyderabad on behalf of 11 complainants. According to the allegations in the complaint opposite party M/s. SVR Tours and Travels advertised in papers promising Shirdi tour on 2 x 2 push-back seats in brand new Video Coach. Attracted by the advertisement, on 8.6.94 N. Venkateswarlu booked three seats for journey to Shirdi and other 8 complainants also booked seats for jouney to Shirdi and back. It is the case of the complainants that instead of providing 2 x 2 push back seats in a Video Coach, the opposite party provided an ordinary bus. At 6.30 p. m. on 8.6.94 when the bus left Hyderabad, it was raining and the complainants found to their dismay that wiper was not functioning and that there was loud rattling noise under carriage and also terrific rattling noise of the windows, due to which the complainants could not sleep and did not have comfortable journey. The bus reached Shirdi late and the driver informed the complainants that the wiper could not be repaired and the entire unit has to be replaced, and that on the journey back also there was rattling noise under the carriage as well as the windows.

(2.) Alleging that due to the deficiency of service on the part of the opposite party in not providing the new Video Coach of 2 x 2 push back seats as promised, the complainants suffered sleepless night and also inconvenience due to rattling noise and, therefore, filed the above complaint claiming refund of single fare to the consumers collected from them and to pay each of them a sum of Rs.2,000/- as compensation for mental agony and costs.

(3.) The opposite party after service of notice entered appearance through Counsel, but later remained absent and was set ex-parte.