P SUBBIAN Vs. BRANCH MANAGER CANARA BANK

JUDGEMENT

(1.) In the case of Indian Airlines Ltd. v. N.N. Kini & Anr., II (2001) CPJ 56 (NC) [Revision Petition No. 432/1997] by our judgment delivered today i.e. <DT>May 10, 2001</DT> , we have held that in view of the Regulation 8 of Indian Airlines Cancellation and Refund Regulations (1985) no refund is admissible in the absence of original tickets.

(2.) In the present case, complainant had purchased Indian Airlines ticket which he said was stolen along with his pouch containing money. District Forum said that theft is not the same thing as lost and on that ground it tried to make a difference to a lost ticket and the ticket stolen. We do not think it carries the matter any further. Regulation is specific that refund is permissible only when original ticket is produced.

(3.) Following our judgment in the case of Indian Airlines Ltd. v. N.N. Kini & Anr. (supra), we allow this revision petition, set aside the orders of the District Forum and State Commission and dismiss the complaint. There will be no order as to cost. Revision Petition allowed.