ROHTAS MAL Vs. INDIAN AIRLINES LTD. AND ANR.

JUDGEMENT

(1.) This Miscellaneous Application has been filed by the petitioner/ complainant, for review of our order dated 30.5.2008, by which the revision petition was dismissed and order granting compensation by the State Commission was upheld. The ground for review is that this Commission has not dealt with the circumstances under which the complaint was denied boarding on the flight by the respondent Indian Air Lines. According to the appellant, this was done with a view to accommodate certain important passengers from Mumbai, resulting in the petitioner being denied boarding. In our view, this does not change the facts and circumstances of the case, for the simple reason that it remains a case of denied boarding and for such the petitioner, at best, is entitled to denied boarding compensation as held by us in our earlier order. Since the petitioner has already been compensated more than the amount of compensation in the cases denied boarding compensation, no further relief was necessary. Since as per International practice and EU Regulations, relying upon which, this Commission had been granting denied boarding compensation, requisite relief has already been granted and since no new fact has been brought on record, we see no ground to review our order under provisions of Section 22(2) of the Consumer Protection Act, 1986 as we see no error apparent on the face of record. Hence, this Miscellaneous Application for review is dismissed. Application dismissed.