SANJEEV HANDA Vs. AIR INDIA

JUDGEMENT

(1.) THE short facts of the case are that the complainant who is Director of M/s Lilly Fashion Pvt. Ltd. had boarded M/s OP Air India filight on 30.9.08 from Delhi to London for onward journey to Bologna with M/s British Airways for a meeting with a prospective client. When he reached at Heathrow Airport London he was informed by M/s Global Baggage Services which handles Air India s luggage that his luggage will automatically be transferred on Bologna flight. He therefore went to Gatewick Airport at London where he was informed that his luggage was incorrectly checked by OP Air India in India and also no system exists for automatic transfer of the luggage from one airport to another. His grouse is that he lost all his luggage including the samples which he had to depict before his prospective client in Italy. His visit therefore became futile. He filed a complaint before the District Consumer Forum -II for a decree of Rs. 19 lacs, which the District Forum dismissed on 29.10.09 at the stage of admission.

(2.) THE complainant has come in appeal before this Commission.

(3.) WE have heard Shri Paras Khuttan, counsel for the appellant in this appeal.