M LAKSHMINARAYANA Vs. AIR CANADA

JUDGEMENT

(1.) THE complainant has filed this complaint seeking for a direction to the opposite party (for short, the "O. P. ") to pay compensation of Rs. 10,00,000 with interest at 24% per annum from the date of the complaint till realization.

(2.) THE facts in this case are as follows:

(3.) ACCORDING to the complainant, non -issue of either Delivery Certificate or Non -delivery Certificate is a "Deficiency in Service" on the part of the O. P. The further case of the complainant is because of the inaction on the part of the O. P. , the complainant has suffered loss to the extent of Rs. 10,03,000.