K B SALIM Vs. SUMIS AIRLINES P LTD

JUDGEMENT

(1.) This complaint is filed under Sec.12 of the Consumer Protection Act for a direction to pay compensation of Rs.16,99,000/-.

(2.) The material allegations in the complaint are as follows: the complainant is the Chief Executive of Vintage Property (P) Ltd. , which is a Company incorporated under the Companies Act and which is dealing with real estate and land developing business. The opposite parties are travel agents having offices at Ernakulam. The complainant's Company introduced various schemes for developing and selling house plots. The first of such plots was completed and they have announced a second plot namely. Vintage Valley near Aluva and the Company appointed various overseas agents for the execution of the scheme and also made arrangements for the prospective buyer's meet for the promotion of the scheme. The complainant being the Chief Executive thereof he proposed to have a personal visit to the Gulf Countries.

(3.) The complainant contacted the first opposite party for getting a transit Visa for the purpose of going abroad. On the confirmation of the arrangement for availing the transit Visa valid from 9.3.1996 the complainant caused publication of advertisement regarding the Vintage Valley Scheme and his visit in the middle east in various Malayalam newspapers like Malayala Manorama, Mathrubhumi and Madhyamam daily dated 7.8.1996, 4.3.1996, 10.3.1996, 12.3.1996 and 17.3.1996 which are having wide circulation in the Gulf Countries.