STATION MANAGER Vs. FEMINA ZAI

JUDGEMENT

(1.) THE short issue to be decided in this case is whether there was any deficiency in service by Indian Airlines in not informing the complainant about the non -operation of their flight from Jodhpur to Delhi on 3rd July, 2005 scheduled at 6.15 p.m. which necessitated the complainant to go by a Taxi to New Delhi to catch a flight to USA on the early morning of 4th July, 2005 at 2.35 a.m. The simple answer to the question is Yes.

(2.) MS . Femina Zai attorney of Dr. Muzaffar Zai filed this complaint in the District Forum stating that Dr. Muzaffar Zai had a confirmed ticket to USA with departure time at 2.35 a.m. on 4th July, 2005, and he had a confirmed ticket by Indian Airlines from Jodhpur to New Delhi on 3rd July, 2005 with Departure time at 6.15 p.m. for which he had paid Rs. 5,115. On 3rd July, 2005 at 1.00 p.m. he came to know from the office of the Indian Airlines that they will not be operating the flight from Jodhpur to Delhi and, therefore, in a hurry to reach Delhi he hired a private Qualis for which he had paid Rs. 10,000 as rent and claimed compensation of Rs. 3,20,115.

(3.) AFTER hearing the parties, the District Forum directed the Indian Airlines to pay Rs. 5,115 for the refund of the ticket, Rs. 5,000 as rent of the AC Qualis vehicle, Rs. 11,000 towards compensation for mental agony and Rs. 1,000 as costs. Aggrieved by the order of the District Forum, the Indian Airlines had filed an appeal before the State Commission. The State Commission after hearing the parties confirmed the order of the District Forum. Dissatisfied by the order of the State Commission, the Indian Airlines has filed this revision.