DELHI INTERNATIONAL AIRPORT LTD. Vs. S.S. SODHI

JUDGEMENT

(1.) Respondent no.1/Complainant filed a consumer complaint against Petitioner-Delhi International Airport Pvt. Ltd./O.P. No.2 (R.P. No.1301 of 2013)as well as against Petitioner- Airport Authority of India /O.P. No.1 (R.P. No.1349 of 2013 on the allegations that on 16.6.2011 complainant's foot tripped over the hole just opposite the entry gate of Terminal -3 at IGI Airport, New Delhi. Thus, the complainant suffered severe injury which has been caused solely due to the negligence and callous attitude of the Airport staff and the failure of the senior management to enforce any level of public safety. Thus, alleging failure on the part of the opposite parties to ensure safety in public area and other deficiencies, the complainant prayed for the following reliefs;

(2.) The consumer complaint came up for hearing before the State Commission, Delhi on 9.11.2011 in which following orders were passed on that date and subsequent thereto;

(3.) Thereafter, it appears that on 13.8.2012 the building of the State Commission was sealed due to security reasons for Independence Day. Thus, as per Petitioner-Delhi International Airport Pvt. Ltd., it could not file the written statement on that day.