SAHARA AIRLINES LTD Vs. K RAMKUMAR & ORS

JUDGEMENT

(1.) THE appellant was the 1st opposite party and respondents 1 to 5 were the complainant and opposite parties 2 to 5 respectively in OP. No. 307/05 on the file of CDRF, Ernakulam. The said complaint was filed against opposite parties 1 to 5 alleging deficiency in service by causing delay for the flight and also for causing inconvenience, hardship and financial loss to the complainant during his journey from Kochi to Delhi on 2.2.2005. Thus, the complainant claimed compensation of Rs. 2 lakhs with interest for deficiency in service on the part of the opposite parties.

(2.) THE 1st opposite party entered appearance. The opposite parties 2 to 4 remained absent. The first opposite party filed the version on behalf of the opposite parties 2 to 4 also. The first opposite party denied deficiency in service alleged by the complainant. It was contended that the flight was delayed because of the reasons beyond the control of the opposite party. The allegation that the opposite parties 2 to 4 behaved in a rude manner has also been denied by the first opposite party. Thus, the opposite party prayed for dismissal of the complaint.

(3.) 5th opposite party entered appearance and filed version contending that the 5th opposite party has no liability to pay compensation to the complainant and that the 5th opposite party had only issued Air ticket for the complainant and there was no deficiency in service on the part of the 5th opposite party in issuing the Air ticket to the complainant.