THOMAS GEORGE Vs. MALAYSIAN AIRLINES

JUDGEMENT

(1.) This action has come up for admission before us today. The 1st and the 2nd complainants are spouses. The complainants 3 to 5 are their kids.

(2.) The opposite party is the Malaysian Airlines.

(3.) The family of the complainants, it appears, made a holiday trip from Madras to Singapore, Malaysia, on 21.4.1999. They booked the return tickets also. According to their schedule, they were to return back to Madras by Flight No. MH 622 departing from Singapore at 20.10 hours on 30.4.1999. The return ticket is a confirmed one. That apart, the confirmed ticket was re-confirmed about 3 days prior to the departure.