P.B.SURESH Vs. OMAN AIR

JUDGEMENT

(1.) The petitioner is before this Court, aggrieved by Ext.P2 judgment dtd. 16/11/2009 in CC No.11/2009 of the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram, whereby the State Commission has returned the complaint to the petitioner for filing before the CDRF, Ernakulam.

(2.) The petitioner states that on termination of his employment at Sultanate of Oman, the petitioner returned to India on 31/1/2007. His journey from Muscat to Cochin was in "Oman Air" service. The petitioner carried 30 Kilograms of baggage which was entrusted to Oman Air. On landing at Cochin International Airport, the petitioner found that his baggage was lost. The petitioner thereupon filed a Property Irregularity Report.

(3.) The petitioner filed a Consumer Complaint before the Consumer Disputes Redressal Forum, Thrissur seeking compensation from Oman Air. As the CDRF, Thrissur lacked territorial jurisdiction, the petitioner was asked to approach the proper Forum. The petitioner therefore filed a petition before the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram, seeking Rs.66,81,000.00 as cost of luggage, Rs.5,00,000.00 as compensation and Rs.20,000.00 as costs of litigation.