SANGEETA BARRING Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) Brief facts which are necessary to dispose of this petition are recapitulated as under:

(2.) On 19.4.1999 an air accident occurred at Mumbai while landing of an Air India's aircraft No. AI-411 returning from Singapore to Mumbai. Severe jerky movements while landing resulted in serious injuries to the petitioner and three others.

(3.) The pilot/co-pilot applied speed brakes to the full position and induced inputs on the control column in excess of the permissible limits, resulting in the tripping of the autopilot brakes and consequently the aircraft encountered sudden jerky movements leading to the aircraft going into a sharp drop, ultimately resulting serious injuries to four persons including the petitioner.