PAKISTAN INTERNATIONAL AIRLINES Vs. SANJEEV WADHWA

JUDGEMENT

(1.) BOTH these revision petitions arose out of a common order of the Delhi State Consumer Disputes Redressal Commission. The case pertains to Damaged Baggage Report (DBR).

(2.) COMPLAINANT Sanjeev Wadhwa (petitioner in R.P. 624/1998) had come to New Delhi from New York by Pakistan International Airlines (PIA). He arrived at the Indira Gandhi International Airport on 15.8.1992. Indian Airlines (IA) are the handling agents of the PIA at the Indira Gandhi International Airport at New Delhi.

(3.) COMPLAINT filed by Sanjeev Wadhwa was dismissed by District Forum. He went in appeal to the State Commission. He succeeded in appeal to an extent that State Commission awarded him Rs. 10,000/ - as compensation though the claim was of US $ 2150. Complainant has come to the National Commission for enhancement of the compensation while PIA wants the order of the State Commission to be set aside.