BRITISH AIRWAYS Vs. MONA BHOG

JUDGEMENT

(1.) VIDE impugned order dated 30.1.2001 the appellant was directed to pay Rs. 21,094 to the respondent along with interst at 15% i.e., 10.8.1995 till the date of payment along with cost of Rs. 2,000 on account of deficiency in service, inasmuch as that inspite of having been given a ticket of "OK" status, the respondent was not allowed to board the plane from London to New York and also the maltreatment meted out to her at the airport. Feeling aggrieved the appellant preferred this appeal.

(2.) A perusal of the impugned order shows that the respondent along with her daughter aged 3 years were holding OK ticket issued by the appellant for 7.8.1995 from Delhi to London and for 10.8.1995 from London to New York with return journey open, reconfirmed on phone, for flight No. 177 for 10.8.1995 and was given boarding card at 13.30 and asked to go through Gate No. 2 but was denied entry though some passengers placed in similar situation were allowed.

(3.) AS against this, the version of the appellant was that the respondent reached at 1.30 p.m. whereas the departure time was 1400 hours and to assist the respondent she was guided to immigration, customs and security check and by the time he reached the gate the luggage hold and the doors of the aircraft were closed and an option was given to her to travel by the next flight and re -arrangement was made for her to travel by the following flight.