EMIRATES, DUBAI, UAE Vs. RAKESH CHOPRA

JUDGEMENT

(1.) THIS First Appeal has been filed by M/s Emirates, Opposite Party before the Delhi State Consumer Disputes Redressal Commission (hereinafter referred to as the State Commission) and Appellant herein being aggrieved by the order of the State Commission, which had allowed the complaint of negligence and deficiency in service filed against it by Dr. Rakesh Chopra, Original Complainant before the State Commission and Respondent herein.

(2.) FACTS :

(3.) THE State Commission after hearing the parties and on the basis of evidence produced before it allowed the complaint by concluding that the loss of baggage per se amounted to 'deficiency ' in service as provided under Section 2(1)(g) of the Consumer Protection Act, 1986 and directed the Appellant Airlines to pay a lump sum compensation of Rs.2 Lakhs to the Respondent. The relevant part of the order of State Commission is reproduced: