LAWS(NCD)-2013-10-42

AIR INDIA EXPRESS Vs. SUNIL GOYAL

Decided On October 10, 2013
Air India Express Appellant
V/S
Sunil Goyal Respondents

JUDGEMENT

(1.) REVISION Petition No. 3060 of 2013 has been filed by the petitioner under Section 21 (b) of the Consumer Protection Act, 1986 (for short, 'Act ') against the impugned order dated 27.2.2013, passed by Delhi State Consumer Disputes Redressal Commission, (short, "State Commission ") in First Appeal No.219 of 2010.

(2.) THE respondent/complainant purchased a valid ticket through internet on 28.4.05 for traveling to Dubai via Abu Dhabi for 22.5.2005 and return ticket for 26.5.2005. The ticket was purchased through internet as the same was for low fare. The flight in question only goes to Dubai. The respondent had no option but to arrange for pick up from Abu Dhabi and back by road and paid 100 per cent transfer fare amount of Rs.17,000/ -. Extra charges were paid for entering Abu Dhabi. The visa to Dubai is given only with the hotel confirmation. Respondent received a call from petitioner/opposite party on 19.5.05 at about 3 P.M. informing that the flight to Abu Dhabi on 22.5.2005, 24.5.2005 and 26.5.2005 have been cancelled on account of some technical snag. The respondent visited to the office of the petitioner and met Ms. Rita Chawla who declared that they were refunding the ticket amount without any cancellation charges and reasons for technical snag were that there was no air craft available on the said base. The complainant requested to be accommodated in alternate seats in Air India but Ms. Rita Chawla refused to accommodate the respondent as well as other group passengers and behaved in a very rude manner. The respondent was forced to purchase tickets of Air India amounting to Rs.16,337/ - as against each ticket which was costing Rs.9,150/ -. The respondent could travel to Dubai after purchasing ticket on higher fare. Respondent has claimed refund of visa charges refund of 85 US dollars which equal to Rs.3,785/ - and difference amount of ticket price Rs.7,237/ -, visa extension charges of Rs.17,000/ - along with other compensation.

(3.) DISTRICT Consumer Disputes Redressal Forum, New Delhi (For short, "District Forum ") passed the following order ;