RAM SINGH SALOOJA Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 20.11.2008 passed by Consumer Disputes Redressal Forum -I, U.T. Chandigarh (herein after tobe referred as District Consumer Forum) whereby his complaint was dismissed, being merit less.

(2.) BRIEFLY stated the facts are that appellant along with his wife Smt. Krishna Salooja and grand -daughter -in -law Ms. Gagandeep Kaur Salooja wanted to visit New York in September 2007 and for this purpose, they got booked air tickets. They wanted to go New York for medical checkup and replacement of pacemaker of Smt. Krishna Salooja, wife of appellant. Respondent No. 3 assured of providing best facilities. However, appellant and his wife were not provided wheelchairs at the airport, although, respondents had assured to provide wheelchair and further flightNo. 111 at Amritsar was delayed by 5 hours but information was not given to them in advance due to which they were harassed and unnecessary inconvenience was caused to him.

(3.) ALLEGING deficiency in service, complaint was filed.