State Consumer Disputes Redressal Commission
Kuoni Travel (India) Co. Ltd. & Anr. vs Smt.Manisha Parekh & Ors. on 16 July, 2010
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO. 122 OF 2008 Date of filing : 29/01/2008 IN CONSUMER COMPLAINT NO.51 OF 2001 Date of order : 16/07/2010 DISTRICT CONSUMER FORUM : SOUTH MUMBAI 1.
Kuoni Travel (India) Co. Ltd.
Kuoni House, 15th Road, MIDC, Andheri (E), Mumbai-400
093.
2. SOTC Vaswani Mansion, 120 Dinshaw Vachha Road, Opp.
K.C. College, Churchgate, Mumbai 400
020. Appellants/org. O.Ps.
V/s.
1. Smt.Manisha Parekh
2. Ms.Sneha Parekh
3. Mrs.Indira Doshi
4. Shri Hari Kisan Doshi All r/at A/708, Meghdoot, Raheja Township, Malad (E), Mumbai 400 097.
5. Shri Ajay Doshi
6. Shri S. Doshi
7. Mrs.Madhavi Doshi
8. Smt.Alka Doshi, All r/at A/703, Meghdoot, Raheja Township, Malad (E), Mumbai 400 097.
9. Shri Darmesh Doshi
10. Mrs.Karishma Doshi
11. Shri Vishal Doshi
12. Smt.Chhay adoshi All r/at A/704, Meghdoot, Raheja Township, Malad (E), Mumbai 400
097. Respondents/org. complainants Quorum : Shri P.N. Kashalkar, Honble Presiding Judicial Member Mrs.S.P. Lale, Honble Member Appearance : Mr.S.B. Prabhawalkar, Advocate for the appellants.
Mrs.S.R. Kumbhat, Advocate for the respondents.
-: ORAL ORDER :-
Per Shri P.N. Kashalkar, Honble Presiding Judicial Member We heard Mr.S.B. Prabhawalkar, Advocate for the appellants and Mrs.S.R. Kumbhat, Advocate for the respondents. Parties have settled this matter out of Commission. Consent Terms are filed, they are taken on record. Hence, we pass the following order :-
-: ORDER :-
1. Appeal stands disposed of in terms of Consent Terms.
2. No orders as to costs.
3. Copies of the order be furnished to the parties.
(S.P. Lale) (P.N. Kashalkar) Member Presiding Judicial Member