H J DHRUVA Vs. BRITISH AIRWAYS

JUDGEMENT

(1.) THIS consumer complaint pertains to compensation for alleged deficiency in service on part of the airliens for not delivering the baggage at the destination airport and to claim compensation for mental agony/anxiety suffered by the complainants, etc.

(2.) UNDISPUTED facts are that complainants who are senior citizens had booked tickets for going to Vancouver by O.P. -British Airways. Complainants had with them three baggages which were handed over to the O.P. at starting destination at Chhatrapati Shivaji Terminal at Mumbai. However, at the destination station their baggages did not arrive and were not delivered to them. Only one baggage out of three could be delivered to the complainants when they were on cruise at Ketchikan on 10.7.2007. Other two baggages were deliverd to the complainant on their return on 13.8.2007 at Mumbai airport. Since the baggages could not be delivered on arrival at the destination station at Vancouver, the O.P. took care of the situation and handed over Canadian dollar 160 to the complainants to meet their urgent necessities.

(3.) IT is the grievance of the complainants that due to such loss of baggages, they deprived of the pleasure of their holidays and had to spent time in worry and to make immediate arrangement to purchase essential goods and articles. They had to incur expenditure of US 2100 dollars as mentioned in the annexure of the complaint. They claimed compensation at 50,000 US dollars for each one of the complainants as under: <FRM>JUDGEMENT_3_LAWS(MHCDRC)1_2011.htm</FRM>