K NAGARAJAIH Vs. INDIAN AIRLINES

JUDGEMENT

(1.) Aggrieved by the order of the State Commission dated 18.3.2004 in Appeal No. CDRSC 4/99 of the State Commission, Tripura, the petitioner has filed this revision petition before this Commission. Case of the complainant

(2.) The petitioner along with his family members had confirmed tickets from Agartala to Kolkata by Indian Airlines flight No. IC 746 on 1.6.1997 in the economy class. The departure time was 1100 hrs. The petitioner had reported to the check-in-counter of the Agartala Airport before the closure of the counter and being last in the queue was denied to check-in at the check-in-counter. The delay was due to the break down of the army vehicle in which they were travelling. In spite of repeated requests by the petitioners, they were not issued boarding passes although they were in the queue at 10.30 a.m. The petitioners were asked to avail executive class tickets for the said journey. They paid Rs. 3,901 only being the balance of excess fare to travel in executive class.

(3.) As the petitioners did not get relief through issue of legal notices, they approached District Forum, Agartala for relief. District Forum after examination of the record and hearing the parties, passed an order directing the Indian Airlines to refund the amount of Rs. 3,901 to the complainants along with compensation of Rs. 10,000 and litigation cost of Rs. 2,000.