N MOHAMED BABU Vs. AIR INDIA

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act.

(2.) The complainant who is a business man purchased a, ticket from the second Opposite Party Travelling Agent through the third Opposite Party for his travel from Madras to Kuala Lampur on 30.5.92 and for return on 2.6.92 by the first Opposite Party Air India Flight. On 30.5.92 at about 9.40 a. m. his wife was delivered of a child but because of his business commitments, he could not stay with her. He assured his wife that he would return on the second June 1992 and left for Kuala Lampur on 30.5.92 as scheduled. On 2.6.92 when he went to the Airport at Kuala Lampur for his return flight it was found that the Air India ticket for the return journey had been booked for 2.5.92 instead of 2.6.92. He could not therefore travel by Air India Flight from Kuala Lampur to Madras on 2.6.92. As he was to return from Madras immediately he took a ticket for flight by Singapore Airlines from Kuala Lampur-Singapore-Colombo-Trivandrum from where he returned to Madras by taxi. Alleging deficiency in service, he has filed this complaint. His claim is for the refund of the additional expenditure for his flight from Kuala Lampur-Singapor-Colombo-Trinvandrum at Rs.10,934/- expenses at Kuala Lampur at Rs.20,000/-, Rs.1,00,000/- towards mental agony and Rs.4,500/- being the unused return ticket fare and Rs.5,000/- towards expenditure incurred for travelling from Trivandrum to Madras by car.

(3.) The fourth Opposite Party was subsequently impleaded but no relief is claimed against it. The third Opposite Party through whom the ticket was purchased from the second Opposite Party has been exonerated.