AIR DECCAN (DECCAN AVIATION LTD.) Vs. AJAY GOEL

JUDGEMENT

(1.) ON the allegation of having cancelled the ticket 6 days before the date of departure which was booked about 6 months in advance on a false representation that the flights were not operational from 1st May to 31st May, 2007 from Bombay to Delhi, the appellant has been held guilty for deficiency in service and unfair conduct and directed to pay Rs. 25,000 as compensation and cost. Feeling aggrieved the appellant has preferred this appeal.

(2.) THE allegations of the respondent leading to the impugned order, in brief, were that under promotional fare scheme of which the basic fare was less than Rs. 300, respondent booked return air ticket with the appellant for himself and two of his relative passengers Mr. Basant Garg and Saurabh Garg from Airlines Website from his residence at Mansarover Garden on 12.11.2006 i.e. about 6 months in advance from 3.5.2007 and returning on 6.5.2007. On 26.4.07, respondent received call from Bangalore i.e. merely 6 days before the date of departure that their return ticket is cancelled by them at 6 p.m. due to following reasons: (i) Their computer updating process/error. (ii) Flight cancelled/withdrawn by them.

(3.) RESPONDENT told the said person giving call from Bangalore to give it and his co -passengers the same day another time flight ticket i.e. early or after the scheduled departure ticket without taking extra fare difference. On this, person from Bangalore told that flight was not operational from 1.5.2007 to 31.5.2007 from Bombay to Delhi and respondent would after deduction of Rs. 150 as transaction fee will be refunded to his credit card account. A copy of the Bank statement was enclosed with the complaint by the respondent.