LAWS(MHCDRC)-2004-4-5

COX AND KINGS (INDIA) LIMITED Vs. SHEILA P B D SOUZA

Decided On April 14, 2004
Cox And Kings (India) Limited Appellant
V/S
Sheila P B D Souza Respondents

JUDGEMENT

(1.) THE appellant herein the org. O.P. and respondent is org. complainant.

(2.) O .P. has filed this appeal challenging order dated 26th April, 2001 passed by South Mumbai District Forum holding it deficient in matter of conducting tour for Europe and U.K. in which complainant participated and has awarded payment of Rs. 10,000/ - to the complainant as compensation and cost of Rs. 350/ -. Few Relevant Facts:

(3.) THE complainant who is an employee in the Bank had joined the package tour to see Europe and U.K. and in response to the advertisement issued by the O.P. in the newspaper in the caption "Duniya Dekho" she approached the O.P. who supplied her with brochure containing its various tour programmes such as Europe, U.K., U.S.A., etc.