MARUTI UDYOG LIMITED Vs. SUNISH KUMAR AGGARWAL

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 10.8.1992 passed by District Consumer Forum, Lucknow in Complaint Case No.134 of 1990.

(2.) The facts of the case stated in brief are that the complainant has filed the complaint for refund of excess amount of fare charged from the complainant for air ticket from London to New York. This was on account of the unutilized flight ticket purchased through the opposite party for a sum of Rs.16,306/- at Lucknow on 25.11.1989. According to the complainant he started from New Delhi by Air from Delhi to London. Because the visa was not given to the complainant for New York and hence she could not continue the journey from London to New York. The refund is claimed for this journey.

(3.) The opposite party did not file any written statement inspite of service on it. The opposite party had also taken time for filing written statement, but did not file its version.