KESARI TOURS PVT LTD Vs. PRAJESH ULNNIKRISHNAN NAIR

JUDGEMENT

(1.) We heard the learned counsel for the revision petitioner tour & travel co. (Kesari Tours Pvt. Ltd.), and perused the material on record.

(2.) The dispute relates to loss and injury caused to the complainant due to deficient services of the tour & travel co.

(3.) The rival contentions have been succinctly articulated by the State Commission in its impugned Order dated 30.01.2019: