ASHWANI KUMAR Vs. SETIA TRAVELS PVT LTD

JUDGEMENT

(1.) THIS appeal filed by the complainant is directed against the order dated 18.3.2008 passed by the District Forum (Central) Kashmere Gate, Delhi whereby the complaint case No. 578/2004 filed by the Appellant had been dismissed.

(2.) THE case of the Appellant before us is that he booked the return ticket from Delhi to New York on 13.12.2003 through the Respondent who is a Travel Agent. The ticket was booked of Royal Jordan Airlines and the Appellant paid a sum of Rs. 42,250 to the Respondent as fair of this ticket.

(3.) IT is alleged that due to personal reasons Appellant could not board the flight on 13.12.2003 and requested the Respondent to book ticket on other Airline. The respondent got a ticket booked from Air India for Flight to be flown on 19th and 20th December, 2003.