SWISS INTERNATIONAL AIRLINES LTD. Vs. JITENDER MOHAN BHASIN

JUDGEMENT

(1.) THIS appeal is directed against the order dated 22.7.2009 passed by the District Consumer Forum, New Delhi in Complaint Case No. 1418/03 wherein the District Forum directed the Appellant Respondent to refund Rs. 85,300 to the Complainants, Rs.50,000 to each of four Complainants on account of mental agony and harassment and deficiency of service and Rs.10,000 to each of four Complainants towards cost of litigation.

(2.) ALONGWITH the appeal, an application under Section 15 of the Consumer Protection Act for condonation of delay has also been filed.

(3.) WE have heard Mr. Piyush Kumar, Proxy Counsel for Mr. Anurag Jain and Mr. Manuj Chadda, Counsel for the Respondent on delay condonation application at the admission stage.