SURAJ TIWARI Vs. SPICE JET LTD.

JUDGEMENT

(1.) HAVING heard the learned Counsel for the appellant, and on perusing the record, we are of the opinion that the matter can be disposed of at the stage of admission itself.

(2.) THIS is an appeal preferred by the unsuccessful complainant against the order of the Dist. Forum -III, Hyderabad in dismissing his complaint.

(3.) THE case of the complainant in brief is that he went to Kolkata on 7.7.2007 and on completion of his work he intended to return to Hyderabad by flight No. SG 527 of respondents herein on 8.7.2007. The schedule departure was at 2.40 p.m. While so, as there was heavy rain, he reached the airport at 2.10 p.m. with a late of five minutes. He requested the respondents staff to allow him to board the flight, however, they denied the boarding pass. The staff of the respondents unnecessarily picked up quarrel till 2.20 p.m. In spite of his request they did not accede and finally endorsed on the ticket -Reached reporting at 2.20 p.m -. Though he reached in time, the respondents did not allow him to board the flight and therefore he issued legal notice and sought for refund of Rs. 3,174 together with compensation of Rs. 25,000 and costs.