INTERGLOBE AVIATION LTD. Vs. ANIRUDH RAWAL

JUDGEMENT

(1.) THIS appeal is by O.P. No. 3 challenging the order dated 6.10.2008 passed by the Bangalore Urban DF, Bangalore in Complaint No. 1691/2008 allowing the complaint of the complainant.

(2.) THE facts in this case are as follows: Complainant had travelled from Bangalore to Delhi on 7.6.2008 in flight No. 6 E 132. Along with him he has also carried luggage that is one bag that was transported through cargo. But the said bag was missing as the luggage had not reached Delhi. Therefore, according to him he is entitled for compensation in respect of the loss of luggage.

(3.) THE defence of the OP is that inspite of best efforts the OPs could not trace the said luggage and therefore they are ready and willing to pay the compensation as provided under the notification issued by the Union of India by virtue of the powers conferred under Section (2)(a) of the Carriage by Air Act. The compensation so offered was not accepted by the complainant and, therefore, he filed a complaint before the DF claiming compensation of Rs. 50,000.