AIR INDIA Vs. SUSHIL KUMAR

JUDGEMENT

(1.) Revision petition no. 492 of 2013 has been filed against the order dated 31.10.2012 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in First Appeal no. 418 of 2012.

(2.) The facts of the case as per the respondent/ complainant are that on 25.06.2010, the daughter of the respondent purchased an air ticket no. 0988608434365 from Amritsar to Pittsburgh for 18.08.2010 via., London, Toronto and Chicago by Air India, American Air Lines and United Air Lines with total cost of $983.59 USD on line.

(3.) A few days prior to the departure date, the respondent visited the office of the petitioner/ opposite party to enquire about the reporting time, luggage pieces and on the due date, i.e., 18.087.2010, the daughter of the respondent reported at Amritsar Airport at 0300 hours. After thoroughly examining all the documents at the Air India Counter, the daughter of the respondent was issued boarding card and luggage tags and she was told to proceed for immigration and security check. The immigration official after checking the documents told her that a transit visa for Toronto was required. The officials of Air India questioned the issue of boarding card who took the daughter of the respondent to his superior and explained the entire matter. Thereafter the daughter of the respondent was compelled to return the boarding card and luggage tags and respondent's daughter was asked to wait outside as they will be contacting the embassy for transit visa. The daughter of the respondent kept on waiting and was later on informed that they could not get the transit visa and hence, she cannot board the flight. Consequent thereupon the daughter of the respondent informed the respondent about the entire situation telephonically and the respondent immediately rushed to the Airport and met the officials of the petitioner and told the respondent that the immigration officials objected for want of transit visa, hence, the daughter of the respondent cannot take the flight but they assured the respondent and his daughter that the daughter of the respondent will be sent in the evening flight of the same day where no transit visa was required by way of rescheduling the same ticket and further the respondent and his daughter to report city office at 10.00 hours. After waiting for some time, the luggage was brought back from the Aircraft and the same was handed over to the respondent.