AEROFLOT RUSSIAN AIRLINES Vs. SAVITHRI J SHETTY

JUDGEMENT

(1.) THIS is an appeal filed under Section 15 of the C.P. Act of 1986 by the OP No. 1 in Complaint No. 273/2001 on the file of District Consumer Disputes Redressal Forum, Mangalore being aggrieved by the order dated 31.10.2008.

(2.) THE brief facts of the case are as under: The complainant availed the services of OPs so as to travel to Bosnia, they have purchased Air ticket in that regard. They wanted to board the plane from New Delhi. Though OP collected the necessary flight charges and got confirmed ticket but somehow they were not allow to board the said flight. Due to which complainant for no fault of theirs they were put to greater hardship and prejudice. Their repeated requests and demand made to OP to compensate them went in vain. Hence, they felt deficiency in service. Accordingly, filed the complaint.

(3.) IT appears when the said complaint came to be allowed earlier OP preferred an appeal before this Commission in Appeal No.1177/2005, it was allowed vide order dated 30.9.2006 and the matter was remitted back to the DF to dispose of the matter afresh after due notice to the OPs. After remand, notices were sent to the OPs it is observed by the DF that OP 1,3 and 4 appeared through their Advocate. OP No. 2 though served with the notice by paper publication failed to appear and only OP No. 2 filed a detailed version, other OPs 3 and 4 almost adopted the version of OP No. 2 and after considering the records, evidence and hearing the parties, DF was pleased to allow the said complaint against OP Nos. 1 and 2 only. Being aggrieved by the same, now OP No. 1 has come up with this appeal on the following grounds: