AIR INDIA Vs. BABU BHAI CHANDEL

JUDGEMENT

(1.) ON account of having off -loaded in spite of being in possession of the confirm ticket, the appellant has been vide impugned order dated 19.8.2002 directed to pay taxi fare from Delhi to Sikar and from Sikar to Delhi amounting to Rs. 4,400 along with interest @ 12% together with costs and damages amounting to Rs. 10,000.

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

(3.) WHILE justifying the offloading the respondent took the plea that due to no show by many passengers all over the world a practice had been adopted for over booking of the passengers in order to avoid wastage of foods and also empty seats and, therefore, it cannot estimate exact number of passengers reporting and the case of the respondent was falling within such category.