K D SHARMA Vs. EVERGREEN TRAVELS

JUDGEMENT

(1.) THIS appeal has been directed by the complainants against order dated 8. 2. 2006 passed by Consumer Disputes Redressal Forum-II, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum), vide which their complaint was dismissed being meritless, leaving the parties to bear their own costs.

(2.) BRIEFLY stated the facts are that the appellants (complainants) were to go from Chandigarh to Bombay on 17. 3. 2005. For this purpose, they approached M/s. Evergreen Travels (opposite party) for purchase of return air tickets from Chandigarh to Bombay. However, instead of issuing tickets for a single flight or same airline, respondent issued forward journey tickets of Jet Airways from Chandigarh to Delhi and then Air Sahara from Delhi to Bombay. The tickets for Jet Airways were with respect to flight No. 304 which was scheduled to take off from Chandigarh at 1410 hours on 17. 3. 2005 and was scheduled to arrive at Delhi at 1510 hours. The copy of the bill under which tickets for Chandigarh-Delhi sector were issued is Annexure A-1. The copy of the bill under which tickets for Delhi-Bombay sector were issued is Annexure A-2.

(3.) IT was next averred that the appellants had made booking well in time more than one month prior to the date of journey particularly with a view to obtain discounted fare and trouble-free journey. The tickets were purchased on 15. 2. 2005. The copy of the tickets from Chandigarh to Delhi Sector of Jet Airways is Annexure A-3 while the boarding pass of Jet Airways is Annexure A-4.