G L SANGHI Vs. SCANDINAVIAN AIRLINES

JUDGEMENT

(1.) THE complainant No. 1 herein was a reputed Senior Advocate prasticing in Supreme Court of India and was a frequent traveller in International Airlines to attend various conferences and seminars held all over the world. Complainant No. 2 is the wife and Complainant No. 3 is an eight years old grand -daughter of the Complainant No.1 respectively.

(2.) OPPOSITE Party No.1 (in short "O.P") is an International Airline i.e. SCANDINAVIAN AIRLINES System Denmark, Norway, Sweden, SAS in short.

(3.) FOR multifarious deficiencies of OP causing loss, mental agony and harassment, emotional sufferings, complainants have sought compensation of Rs. 5 lacs each to complainant Nos. 1, 2 and 3 and cost of the complaint.