M JEYRAJ VICTOR Vs. INTERGLOBE AVIATION LTD

JUDGEMENT

(1.) THE complainants who were working with St. John s Higher Secondary School, Palayamkottai booked 18 tickets with the opposite party -Interglobe Aviation Ltd. for travelling to Nepal. One person later got his ticket cancelled. The remaining 17 persons reported at Delhi International Airport for boarding the aircraft to Nepal. The officials of the airlines was ready to issue boarding passes to eight persons who possessed either the passport or the voter ID but refused boarding passes to the remaining nine persons who did not possess either the passport or the voter ID but had other valid photo ID such as driving license or PAN card with them.

(2.) THE e -tickets of all the 17 persons were returned with the following remarks;

(3.) SINCE the complainants were not allowed to travel to Nepal, they have filed this complaint seeking refund of the air fare besides Rs.1,00,000/ - towards the amount spent in advance for stay at Nepal and Rs.1,70,00,000/ - as compensation.