BALJIT KAUR Vs. AIR INDIA

JUDGEMENT

(1.) Appellant was the complainant before the State Commission, where she had filed a complaint alleging deficiency in service on the part of the respondent Air India and Anr.

(2.) Very briefly, the facts of the case are that the appellant on coming to know that her mother is unwell in Canada, obtained a visa on 4.4.1995 to travel to Canada to be with her ailing mother. The brother of the petitioner informed her that necessary arrangements have been made for her to travel by Air India from New Delhi to London and from London to Calgary by Air Canada, upon which she contacted Air India, but when she wanted the ticket, it was not given to her. When again on 7.4.1995, she approached the respondent office, she was given ticket for 9th April which was availed of. However, the mother of the appellant died on 8.4.1995 at Canada, thus, alleging deficiency in service, a complaint was filed before the State Commission, who after hearing the parties dismissed the complaint, hence this appeal.

(3.) Upon issue of notice to the complainant's Counsel it was noted that the Counsel has since expired. Notice was again issued to the appellant herself, who remained absent despite service, hence we go on to pass this order based on the material on record and after hearing the learned Counsel for the respondent.