INDIAN AIRLINES LIMITED Vs. R.K. AGGARWAL

JUDGEMENT

(1.) ON account of having refused few of the respondents, who were having confirmed tickets to board the plane, District Forum has vide impugned order dated 2.6.2007 directed the appellant to return the air fare charged by it including all charges and taxes to each of the respondents and Rs. 3,000 as compensation and cost of litigation to each of the respondent.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) CASE of the respondents in brief was that the respondents purchased 10 tickets from the appellant on 2.11.2002 for travelling from Delhi to Indore by flight No. 7134 for departure on 24.11.2002. The respondents paid a total sum of Rs. 17,884 as cost of ten tickets. The schedule time of the flight was 13.20 hours. The scheduled timing of the flight was changed to 3.30 hours. When the respondents reached airport, the officers of the appellant did not provide correct information to the respondents. The respondents reported at counter of appellant at 13.12 hours but boarding passes were not issued to all the respondents. Appellant's executive responded that few out of ten passengers can be accommodated in scheduled flight and left out passengers can be accommodated in another flight but the respondents refused to travel separate and asked for refund of the amount of the tickets. Appellant declined to refund the amount on the premise that they reported late and not at the scheduled time. Feeling aggrieved the respondents filed the instant complaint and obtained the impugned order.