VIJAY Vs. INDIAN AIRLINES LTD

JUDGEMENT

(1.) THIS appeal is preferred from the order passed by the CDRF, Thiruvananthapuram in CC No. 102/2006 filed on 28.3.06 dated 31.08.2011. The appellant is the complainant and the respondents are the opposite parties. The appellant/complainant prefers this appeal under the direction of the Forum below that opposite parties shall pay the complainant a sum of Rs.10,000/ - towards compensation alongwith Rs.1,000/ - as costs within 2 months from the date of receipt of the order.

(2.) THE allegation of the complainant in the Forum below is that the complainant travelled from Delhi to Bangalore in the Indian Airlines flight to attend 3 days conference at Hubali organized by the National Federation of Insurance Field Workers of India. One of the baggage was missing and could not be traced out. The complainant could not present papers in the seminar and moreover the dress intended to be worn for the seminar was in the missing baggage which resulted in an absolute crisis. The said instances occurred as a result of deficiency in service and negligence on the part of the opposite parties and hence sought for compensation.

(3.) THE date of the missing of the baggage that on 24.4.05 the said unaccompanied 3 bags sent by the staff of the airlines at Delhi Airport at the time of the taking boarding pass. The 3 bags were property sealed and all of them were tagged at the Indian Airlines Check -in counter at Delhi airport by the officials of the opposite party, that when the flight arrived at Bangalore, it was found one bag was missing, that complainant reported the same to the authorities of the opposite parties, that initially the officials did not take any action at all, later the officials registered a property irregularity report, that the files and other essential date, clothes etc. were packed in the bag which was missing. Then the complainant approached to the opposite parties on many times and enquired about the bag over telephone on several times, that complainant had no other alternative but to make shopping of clothes etc. to attend the conference/that he was not in a position to deliver the well prepared speech and take classes as his files and research materials were not available with him, which caused severe mental agony and disappointment to the complainant. On 27.04.2005 while the complainant was returning from Bangalore he went to the airport and enquired about the baggage. The opposite parties disclosed that the missing bag was found out, that on taking delivery of the bag, the complainant found that the alleged missing tag was attached to the bag, that had it been delivered to the complainant at the proper time he could have attended the conference properly and could have made use of the materials kept in the bag. Hence this complaint is to direct opposite parties to pay a sum of Rs. 50,000/ - towards compensation alongwith costs.