H S WADHWA Vs. MANAGING DIRECTOR INDIAN AIRLINES

JUDGEMENT

(1.) After hearing the learned Counsel for the appellant and also the learned Advocate appearing on behalf of the respondent, we are not satisfied that any valid grounds are made out for interference with the order passed by the State Commission, U.T. Chandigarh.

(2.) The case of the complainant that he was entitled as to right to travel on the Indian Airlines flight on the strength of a ticket issued by M/s. Vayudoot through its sale agents has not been substantiated by the production of any order passed by the Indian Airlines or even any copy of the relevant correspondence relating to the same. But the fact remains that on the ticket issued by Messrs Vayudoot, the appellant was allowed to make his journey by Indian Airlines flight from Delhi to Calcutta and it was only when he wanted to make the return journey that the Indian Airlines staff in Calcutta airport refused to honour the ticket issued by Messrs Vayudoot. Whatever that be, the State Commission has granted the appellant some relief as against which the respondent has not preferred any appeal. In the state of evidence available on the record no further relief can be granted to the appellant.

(3.) The order of the State Commission is here by confirmed and this appeal will stand dismissed. No costs. Appeal dismissed.