AIR INDIA EXPRESS Vs. SUMANT BHARDWAJ

JUDGEMENT

(1.) ON 28.04.2005, Complainants booked their onward and return journey tickets through internet with the Air India Express for Flight No. IX -123.The OP issued Tickets with PNR No. IX -00057893 from Delhi to Abu Dhabi on 22.05.2005; and PNR No. IX -00051881 for return journey on 26.05.2005. Thereafter, on 19.05.2005 OP informed the Complainant about the cancellation of his booked flight due to technical snag and to make other arrangements for their journey. On enquiry, OP stated that due to non -availability of the aircraft because of technical snag, the said flight was cancelled.

(2.) THE OP did not make any alternative arrangements, despite repeated requests made by the Complainant. Therefore, the Complainant had cancelled his visit and asked for refund of Rs.11,347/ - for Visa charges, to -and -fro journey charges, totaling to Rs.17,000/ -, hotel bookings charges Rs.10,680/ -, Visa extension charges Rs.5,100, credit card charges for cancellation and other expenses Rs.4,500/ -, towards compensation Rs.4,50,000/ - totaling to Rs.4,98,627/ -, in all, approximately. The OP rejected the demand of complainant and denied any deficiency in service and unfair trade practice.

(3.) AGGRIEVED by the order of the District Forum the OP preferred Appeal before the State Consumer Disputes Redressal Commission, (in short, 'State Commission ') New Delhi.