AIR INDIA LIMITED Vs. H P KAMATH

JUDGEMENT

(1.) These two appeals are challenging the order of the District Forum; one by the opposite parties (for short, the "o. Ps. ") and another by the complainants. They are heard together and disposed of by this common order.

(2.) The complainants had purchased two Air Tickets to travel from Bangalore to New York and back from New York to Bangalore by paying a sum of Rs.1,05,000 from the O. Ps. So far as the onward journey is concerned, the complainants have utilized the ticket. As far as the terms and conditions for the return journey is concerned, the complainants were required to travel from New York to Bangalore on or before 7.11.2002. In the case on hand, due to certain reasons, the complainants requested the O. Ps. to issued ticket to enable them to travel on 11.10.2002. The issuing of ticket to travel on 11.10.2002 was subject to availability of seats. The O. Ps. pleaded their inability to issue tickets to travel on 11.10.2002 as no seats were available. This made the complainants to travel in Lufthansa Airlines by spending a sum of Rs.75,000.

(3.) After returning to India, the complainants requested the O. Ps. to refund the amount paid for return tickets. But the request of the complainants was rejected by the O. Ps. and, therefore, the complainants have filed the complaint before the District Forum.