PASCO ENTERPRISES Vs. AIR FRANCE

JUDGEMENT

(1.) RESPONDENT No. 1/Air France Carrier carries on the business of carriage by air passengers, luggage and goods, for consideration. Respondent -3 is the agent of respondent -1. Complainant is engaged in the business of sale purchase and export of carpets. Through this complaint the complainant has sought compensation of value of the goods amounting to Rs. 7,19,114.50 booked through the O.P. and Rs. 3,45,412 for additional expenses and damages for respondents failure to deliver the same to the consignee.

(2.) THE allegations of complainant giving rise to this complaint are as under:

(3.) HOWEVER , the claim was repudiated. Hence this complaint.