SPICEJET LTD. & ANR. Vs. ASHISH GUPTA

JUDGEMENT

(1.) Heard.

(2.) Respondent/Complainant filed a complaint against the Petitioners/Opposite Parties, on the ground that he booked two tickets with the petitioners by paying Rs.10,094/- for travelling from Chandigarh to Srinagar on 07-07-2014 and for returning on 14-07-2014. Subsequently, he requested the petitioners to cancel the tickets due to urgent domestic work. The petitioners informed him, that tickets could not be cancelled due to incomplete information furnished by him regarding his bank account. Therefore, complainant decided to travel on 07-07-2014. However, on reaching airport he found that his tickets were cancelled. Thus, complainant had to make a fresh booking by paying Rs.19,906/-. Respondent requested the petitioners to refund Rs.19,906/- but to no avail. Being aggrieved, complaint was filed before the District Forum.

(3.) Petitioners contested the consumer complaint.