(1.) This complaint pertains to two separate bookings. The complainants, therefore, ought to have filed two separate complaints, one each in respect of two bookings made by them. A joint complaint respect of two bookings which constitute two separate contracts and give rise to distinct cause of action, is not maintainable under the Consumer Protection Act, 1986. The complaint is, therefore, dismissed with liberty to the complainants to file separate complaints in respect of each booking made by them.