KINGFISHER AIRLINES Vs. M L SUDHEEN

JUDGEMENT

(1.) This revision petition challenges the order dated 09.08.2007 of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, the State Commission ), by which the State Commission dismissed the appeal filed by the predecessor in-interest (Deccan Air) of the present petitioner with the following observations/ directions:

(2.) The respondent here was the complainant before the District Consumer Disputes Redressal Forum VII, New Delhi (in short, the District Forum ) and Air Deccan, New Delhi was the opposite party (OP). During the pendency of the revision petition before this Commission, Air Deccan was taken over by Kingfisher Airlines and, accordingly, appropriate change in the array of parties was allowed.

(3.) The complainant s allegation against the OP was that he was lured into purchasing a package of air tickets of Air Deccan for the sum of Rs.50,000/- which entitled him to 26 tickets. The complainant was interested in journeys on Delhi-Bangalore, Mumbai-Bangalore routes but he could not make use of any of these tickets because the OP refused to allow him to travel on the aforesaid routes and did not also refund the amount of Rs.50,000/- paid by him, despite many requests. The complainant, therefore, prayed for refund of Rs.50,000/- as well as Rs.2 lakh as compensation for mental harassment and agony and Rs.20,000/- towards cost of litigation.