(1.) The case of the complainant Mrs. Prakrithi Shetty, in brief, is that on 10.4.1992 she travelled from Bangalore to Bombay by Indian Airlines Flt. No. IC 110. On arrival at Bombay she was astonished to find that her two pieces of registered baggage had not arrived. Immediately, she lodged a complaint at the Bombay Airport. The two pieces of baggage arrived only on 11.4.1992. While identifying the luggage in the presence of employees of Airlines she was shocked to find that they had been tampered with. The suitcase has been unlocked and the zip of the sky bag has been torn off. A gold necklace, 2 ear rings, a finger ring, a bracelet, a Mangalsutra chain, two sarees, two T shirts, a canon camera and a pair of sandals were found missing. She gave a handwritten complaint mentioning all these which was received by an officer of the Indian Airlines.
(2.) Six months later she received a reply from the Airlines expressing their inability to pay compensation. It was also stated that though the checked in baggage at Bangalore weighed 20 kgs. when it was delivered at Bombay it was found to be 25 kgs. and, therefore, there was no loss of luggage.
(3.) Before the District Forum it was contended by the Indian Airlines that complainant failed to indentify her baggage before being loaded in the air craft and, therefore, to avoid delay, the flight took off, sans two baggages.