DECCAN AVIATION LIMITED Vs. J L ROY

JUDGEMENT

(1.) The case of the Complainant before the District Consumer Disputes Redressal Commission West Tripura, related to his travel to Mumbai and Amedabad by Deccan Airlines by which the tickets were booked by a Travel Agency, Hindustan Tours and Travel, Agartala. Deficiency of service is alleged on account of-

(2.) The District Forum came to a conclusion that there was no deficiency of service on the part of the OP and therefore dismissed the complaint. In the appeal against this order, the State Commission, Tripura disagreed with the finding of the District Forum and allowed the complaint. Revision Petitioner-Deccan Aviation Ltd. (presently known as Kingfisher Airlines) was directed to pay a compensation of Rs.25,000/- as well as refund the excess luggage charges of Rs.1,400/-. The present revision petition seeks to challenge this order of the State Commission.

(3.) The Revision Petitioner has claimed that the impugned order is based on erroneous assumptions and surmises. According to the Revision Petitioner, the Complainant had three different tickets for travel in three different sectors: