MANAGING DIRECTOR AIR INDIA Vs. B VIJAY KUMAR

JUDGEMENT

(1.) THE Managing Director, Air India, has filed this Revision Petition challenging the orders passed against the Airlines by the State Commission, Tamil Nadu and the District Forum, Madras on a complaint preferred before the District Forum, Madras by the Respondent herein.

(2.) THE short facts of the case can be easily gathered from the summary of the pleadings contained in the Order of the State Commission which is reproduced below:

(3.) ON an appeal filed by Air India before the State Commission, Tamil Nadu, the State Commission independently conducted a scrutiny of the whole evidence and it ultimately confirmed the aforesaid finding of fact entered by the District Forum that the complainant had been compelled to purchase an executive class ticket for his journey from Singapore to Madras on the day in question by reason of the wrongful refusal by Air India staff at Singapore to provide him a seat in the economy class for which he held a confirmed ticket. In view of the said conclusion, the State Commission confirmed the direction issued by the District Forum that the Air India should refund to the complainant a sum of Rs. 28,000/- collected from him by way of excess fare. Without any further discussion of the question as to whether the fixation of the quantum of compensation by the District Forum was reasonable and justified, the State Commission merely stated that the compensation awarded by the District Forum was fair and it did not call for interference.