AIR INDIA Vs. SVNR EXPORTS

JUDGEMENT

(1.) THIS appeal is directed against the order passed by the State Consumer Disputes Redressal Commission, Madras allowing the complaint in relation to non-receipt of the amount of cargo sent through the appellant.

(2.) THE State Commission awarded following reliefs :

(3.) THE appellant neither disputed the receipt of the consignment through cargo agent M/s. Skylift cargo any further nor disputed that the consignee was Northern Europeon Finance Company (Evro Finance, Moscow) and the notified party was Aero Navagasia, Moscow. The appellant claimed that the consignment was transported by Air India Flight No. A1-411 on 26.12.1992 from Madras to Delhi and by Flight A1-515 on 27.12.1992 from Delhi to Moscow. The consignment was delivered to the consignee M/s. Evro Finance on 12.1.1993. It was confirmed by M/s. Crup Exports Pvt. Ltd. by letter dated 20.1.1993. There was no basis at all in the contention that the consignment was not delivered. Consequently the appellant was neither deficiency in service nor the appellant was liable to pay any sum to the complainant.