NAVARATN S JAIN Vs. JET AIRWAYS INDIA LTD

JUDGEMENT

(1.) Feeling aggrieved by a common order of the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai passed in Complaint Nos. 261/96 and 262/96 dated 18.2.1998 just awarding refund of air fare and Rs. 5,000 as compensation, the appellant has filed this appeal for enhancement of compensation.

(2.) The complainant/appellant has booked the tickets from Jaipur to Mumbai by Jet Airways, Flight No. 9 W 372 for 22nd October, 1996. The tickets issued to him as well as to his brother were confirmed tickets. He went along with his brother to the airport. The complainant was not allowed to board the plane by Jet Airways on the ground that some members of the Film Industry were being allowed to board and that the flight was full. The complainant thereafter gave notice on 26.10.1996 claiming compensation of Rs. 5.00 lakhs for mental agony, harassment and loss of business. The respondent, Jet Airways expressed its regret twice and were ready to offer one way Air Ticket "Economy" gratis for Jaipur-Mumbai sector as full and final settlement of the claims. Ultimately, the complainant filed the complaint.

(3.) Jet Airways contested the matter and repudiated the claim on various grounds and alleged that the complainant had arrived late beyond reporting time when the boarding formalities were over.