JET AIRWAYS (INDIA) LTD. Vs. VARADERAJAN MURUGA GHATIKACHALAM

JUDGEMENT

(1.) This First Appeal has been filed against the order dated 24.06.2014 of the Tamil Nadu, State Consumer Disputes Redressal Commission, (in short 'the State Commission') by the appellant Jet Airways (India) Ltd.

(2.) Brief facts of the case are that complainants booked tickets with the appellant to fly from Chennai to New York and New York to Cleveland originally on 30.07.2010. They changed their bookings to 7.8.2010 by paying Rs.7000/- extra. Due to overbooking the appellant could not carry the complainants on the flight on 7.8.2010 and they had to go by catching another flight of Qatar Airlines. The complainants filed a consumer complaint before the State Commission, which vide its order dated 24.06.2014 granted the following relief:-

(3.) The opposite party/Jet Airways (India) Ltd. has filed the present appeal against the above order of the State Commission.