K. R. BALASUBRAMANIAM Vs. THE SINGAPORE AIRLINES LTD.

JUDGEMENT

(1.) This revision petition has been filed under Section 21(b) of the Consumer Protection Act, 1986 against the order dated 30. 2012 passed in F. A. No. 880 of 2010 by Tamil Nadu State Consumer Disputes Redressal Commission, Chennai (in short, 'the State Commission') whereby the appeal of the opposite party/The Singapore Airlines Ltd. was allowed in part and the order of the District Consumer Disputes Redressal Forum, Coimbatore (in short, 'the District Forum') was modified and the OP was directed to pay a sum of Rs. 10,000/- to the complainant.

(2.) The brief facts are that the complainant, a medical practitioner, travelled by Silk Airways from Coimbatore to Hongkong via Singapore on 13/14. 1. 2008. On arrival at Hongkong, he came to know that his luggage was missing for which he lodged a complaint with the concerned authority at Hongkong. Due to loss of baggage, he was unable to enjoy the tour and confined in the hotel because everything, including cash, medicine and dresses, was in the luggage. Therefore, the complainant spent sleepless night on 14. 1. 2008. The complainant received the bag on 15. 1. 2008 at about 16. 50 hrs.

(3.) Alleging deficiency in service causing loss and mental agony, he filed a complaint before the District Forum, Erode for recovery of a sum of Rs. 2 lakh from the OP.