MASTER ADIL AHMED Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) BEING aggrieved by the fact that the complaint of the complainant has been dismissed by the impugned order passed by Additional District Consumer Forum, Mumbai Suburban in Consumer Complaint No. 207/2007 on 18.2.2007, the complainant himself has filed this appeal challenging the dismissal of the complaint.

(2.) FACTS to the extent material may be stated as under:

(3.) IN 1998, the complainant was 7 years old. He wanted to go to Dubai with his mother to meet his father. They purchased air travel ticket from the opposite party No. 3/M/s. Emirates Airlines, from Mumbai to Dubai and back to Mumbai. On 13.10.1998 complainant and his mother went to Sahar International Airport, which is maintained and managed by opposite party No. 2. They cleared all the formalities and colleted boarding cards to take the flight of opposite party No. 3. The officer of the airline asked them to proceed towards embarkment in the Hold Nos. 1 to 4 area. The complainant had to pass through an escalator. No sign boards were available for giving any warnings, instructions nor any personnel was manning in the said area for use of escalator. Complainant and his mother thinking that the escalator was switched off, stepped into it. Immediately, the escalator, (which was an automatic) started moving automatically and the complainant/child became panic, lost his balance and fell down and his right hand was dragged into the small opening in the automatic escalator and he suffered severe injury on his palm. The complainant's mother shouted for help. The passengers on the escalator forcefully removed complainant's palm.