PUNEET YADU DALMIA Vs. BRITISH AIRWAYS

JUDGEMENT

(1.) This revision petition has been filed by the petitioner namely Puneet Yadu Dalmia against the order dated 24.07.2019 passed by the State Commission in F.A. No. 452/2018.

(2.) The brief facts of the case are that the petitioner / complainant booked seven air tickets of first class with the respondent / opposite party - British Airways from Delhi - London, London - Zurich, Rome - London and London - Delhi.

(3.) It has been alleged by the complainant that flight from Rome to London was delayed for more than three hours thus complainant's ticket holders were adjusted in some other flight so that connecting flight from London to Delhi was not missed.The complainant alongwith all the six passengers were adjusted in some other flight, however in the business class and not in the first class.It has been alleged in the complaint that no proper lodging facility was provided by the opposite party airline and vegetarian meals were also not supplied by the airline whereas the vegetarian meals were requested by the passengers.The complaint was filed before the District Forum and the complaint was resisted by the opposite party by filing the written statement, however, the District Forum dismissed the complaint vide order dated 09.02.2018.