DOLPHIN CLOTHING Vs. JET AIRWAYS INDIA LTD.

JUDGEMENT

(1.) This complaint has been filed by the complainant against OPs claiming Rs.10 crores on account of business loss and Rs. 4,75,000.00 on account of expenses.

(2.) Brief facts of the case are that complainant's employees Nilesh Jain, Oshin Jain and Dolphy Jain had appointments with Mavi Jeans, Kigili & Mexx, Polo Garage & Loft Jeans and Defacto and Colins etc. in pursuance to business offer from 9.5.2016 to 15.2016 in Istanbul, Turkey. Complainant got tickets of employees booked with OP No. 1 for flight dated 9.5.2016, but flight was late by 1-1/2 hours and aforesaid employees had connecting flight from Abu Dhabi to Istanbul which was likely to be missed. On employees' request, OP No. 1 offered alternate flight connecting Emirates flight from Abu Dhabi to Istanbul and they boarded in that flight, but their baggages were not shifted in the flight. On reaching Istanbul, they did not find 5 baggages; so, could not finalize business deal with aforesaid parties and suffered business loss of Rs.10 crores and further loss of Rs. 4,75,000.00 towards expenses incurred by employees for purchasing clothes etc and expenses incurred in tickets and visas. After rigorous follow up, complainant got 5 baggages on 17.5.2016. Alleging deficiency on the part of OPs, complainant filed complaint for claiming aforesaid amount with interest.

(3.) Heard learned Counsel for the complainant for admission purposes.