September 27,2018:
The Author, Navin Kumar Jaggi , Advocate is CEO of Jaggi Jaggi and Jaggi Attorneys. He is a former Law Teacher of Delhi University, where he taught Law of Pleadings and Conveyancing, Law of Limitation, Arbitration Law, Labour Law, Law relating to the Seas and Constitutional Law. He has been Counsel for the Union of India as well as the Delhi Development Authority and several other Public Undertakings for many years.
According to the Merriam Webster Dictionary, a Travel Agent is a person engaged in selling and arranging transportation, accommodations, tours, or trips for travelers.Planning a trip is a time-consuming and complicated process. Travel agents simplify this process for their customers in addition to providing consultation services and entire travel packages.
They may book flights, cruises, rental cars and hotels, as well as resort stays and events. Agents cater to a wide demographic, serving both individuals and corporations. They may also concentrate in a special segment of the field; many agents specialize in leisure travel, business trips, or location-specific journeys to places like Europe, Africa, or Asia.
The primary responsibility of a travel agent is to make the process of travel planning easier for their clients and ensure they experience the best trip possible. Travel agents work directly with the public and converse with clients in order to determine the best possible travel destinations, transportation arrangements, and accommodations for the client's particular needs.
They may make suggestions to the client based on their experience, or offer complete travel packages from various resorts or cruise lines. They are often restricted to a budget, and must be highly organized in order to offer their clients travel arrangements that suit both their financial limitations and leisure or business travel expectations.
Agents work with computers or call airlines, cruise lines, resorts, and rental companies in order to secure travel arrangements for their customers. They research information on their client's travel plans and relay important information including weather conditions, travel advisories and required documents for their destination. Safety is also a factor in international travel, so travel agents keep abreast of the latest news, ensuring that each planned destination is safe for their customers.
Travel agents work year-round, but are especially busy during peak vacation times in the summer and during holidays. During those times, agents are busy on the telephone planning trips and making last-minute itinerary changes for current customers. They also sell vacation packages from cruise lines, resorts and other destinations. During the off season, travel agents are busy researching destinations and learning about the latest offerings of prime travel resorts and locations. They will also uncover new destinations and find the best trips for a particular travel purpose, whether it be business-related or for personal leisure.
An agent is someone authorized to do certain acts on behalf of his principal. When he has carried out those acts, the effect will be that his principal is legally bound by the acts. For example, if a tour operator authorizes a travel agent to sell certain holidays, then if the agent sells those holidays, the tour operator must fulfil the agreement with the customers. In return, an agent in the commercial world will be entitled to be paid, usually by way of commission, by his principal.
Even if the agent overstepped his authority, but this was not obvious to a third party, the principal would still be bound. For example, an airline authorizes a travel agent to sell flight tickets. After a while the airline tells the agent that the flight is fully booked, but the agent carries on selling the tickets. The agent is in possession of the tickets and appears to be a validly appointed agent for the airline. The airline will be bound to honor the contract with the innocent member of the public by performing it or paying compensation for breach of it.
CUSTOMER RELATIONSHIP MANAGEMENT:
Customer relationship management (CRM) is a term that refers to practices, strategies and technologies that companies use to manage and analyze customer interactions and data throughout the customer lifecycle, with the goal of improving customer service relationships and assisting in customer retention and driving sales growth. Tim Ehrens
CRM systems compile customer data across different channels or points of contact between the customer and the company which could include the company's website, telephone, live chat, direct mail, marketing materials and social media. CRM systems can also give customer-facing staff detailed information on customers' personal information, purchase history, buying preferences and concerns.
Components of CRM
At the most basic level, CRM software consolidates customer information and documents into a single CRM database so business users can more easily access and manage it.
Over time, many additional functions have been added to CRM systems to make them more useful. Some of these functions include recording various customer interactions over email, phone, social media or other channels; depending on system capabilities, automating various workflow automation processes, such as tasks, calendars and alerts; and giving managers the ability to track performance and productivity based on information logged within the system.
LIABILITY IN NEGLIGENCE:
Fortunately for disgruntled consumers, the law of negligence offers a more helpful route to enforcing rights against the travel agent.
The Duty of Care:
The concept that negligence which causes damage should result in a right of legal action is surprisingly young in English Law- indeed it does not predate the package holiday by so many years. It only became fully established in the famous “snail in the ginger beer bottle” case of Donoghue v. Stevenson [1932] A.C. 562. One of the best known passages from an English judgement is the following from Lord Atkin:
“The rule that you are to love your neighbor becomes in law you must not injure your neighbor; and the lawyer’s question, who is my neighbor? receives a restricted reply. You must take reasonable care to avoid acts or omissions which you can reasonably foresee would be likely to injure your neighbor. Who, then, in law is my neighbor? The answer seems to be- persons who are so closely and directly affected by my act that I ought reasonably to have them in contemplation as being so affected when I am directing my mind to the acts or omissions which are called in question”.
This case established the case to discover whether a duty of care exists in law which, if broken, gives rise to a claim for compensation.
However, a normal travel agent’s business would still not have been subject to legal action under the principle established under the case of Donoghue v. Stevenson because the only type of damage which was recoverable under that case is physical, e.g. damage to property or injury to a person. Mere loss of money, economic loss, was not recoverable. Indeed, as a general and simplistic statement of law, economic loss is still not generally recoverable in a claim for negligence.
This Article was first Published on Jaggi Jaggi and Jaggi Attorneys Website, Click Here
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