AIR INDIA Vs. KISHORE

JUDGEMENT

(1.) MAHARASHTRA State Consumer Disputes Redressal Commission has passed severe stricture against Air India, the national air carrier. When we examine the facts of the case, we would not differ with what the State Commission has said. It is such type of conduct which is subject-matter of this petition that reflects the in-efficiency and un-friendly attitude of the staff of Air India towards its customers which brings the national airlines into dispute.

(2.) IT is the Air India who is the petitioner before us. It was opposite party No. 1 before the District Forum on a complaint filed by respondent Nos. 1 and 2 being husband and wife, who wanted to go to San Francisco (U.S.A.). They are residents of Nagpur. They purchased the Air Tickets for the travel by Air India from Delhi to San Francisco from respondent No. 4 - M/s. Trade Wings Limited who was opposite party No. 2 before the District Forum and is the authorised agent of Air India.

(3.) FOR back journey from San Francisco to Delhi, complainants were again having confirmed tickets issued by Air India. Due to their past experience, they made inquiry for the flight schedule to leave on 27.8.1999 but again they were told that the reservation was confirmed from San Francisco to Seoul only and not that from Seoul to Delhi. These were confirmed. Again, the same story of unhelpful attitude of the Airlines' staff. Result was complainants purchased afresh tickets from Singapore Airlines from San Francisco to Mumbai paying Rs. 62,031/- for the new tickets. They could get the flight only on 7.9.2002 and had to spend extra 9 days at San Francisco. For these extra stay at San Francisco they had to incur expenses.