DIPAK BHATTACHARYA Vs. INDIAN AIRLINES LTD.

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 30/8/2016 of the State Commission in appeal no. 223 of 2015 arising out of the Order dtd. 2/1/2014 of the District Commission in complaint no. 480 of 2007.

(2.) We have heard the learned counsel for the complainant (the petitioner herein) and for the airlines (the respondents herein). We have also perused the record including inter alia the Order dtd. 2/1/2014 of the District Commission, the impugned Order dtd. 30/8/2016 of the State Commission and the petition.

(3.) The matter relates to alleged loss of the complainant's baggage by the airlines when the complainant travelled from Kolkata to Delhi on 1/1/2003. The District Commission vide its Order dtd. 2/1/2014 had dismissed the complaint. The State Commission vide its impugned Order dtd. 30/8/2016 has dismissed the appeal. While dismissing the appeal the State Commission has inter alia recorded the following in para 8 of its Order: