M/S. KENYA AIRWAYS Vs. RAJIV AGARWAL

JUDGEMENT

(1.) An appeal has been preferred under Sec. 19 of the Consumer Protection Act, 1986 on behalf of M/s Kenya Airways & Anr., (opposite party before the learned State Commission), assailing Order dtd. 8/8/2018 passed by the learned State Commission whereby the complaint filed on behalf of the respondent/complainant was allowed. Appellants have been thereby directed to refund to the complainant, travel and accommodation cost of Rs.1,20,000.00 along with compensation of Rs.5,00,000.00 for loss of business at Harare. Also Rs.5,00,000.00 stands awarded towards loss of reputation.

(2.) Appellants and Respondents are hereinafter referred to as opposite party' and 'complainant' respectively, as appearing in the complaint filed before the State Commission for sake of convenience. IA No. 5393/2019

(3.) An application has been preferred by the appellants/opposite party for condonation of delay of 141 days in filing the appeal.