AIR FRANCE Vs. DIMPLE BHAMBRA MALHOTRA

JUDGEMENT

(1.) The complainant travelled from Paris to London on Air France by flight No. AF 1380 on 2. 7. 2010. On arrival at London, her one baggage was found missing. She, therefore, returned back to Paris on 5. 7. 2010. In fact, she had to go to Frankfurt for taking a flight to Delhi but since her ticket was in the baggage which had been lost or misplaced, she could not go to Frankfurt. The baggage was later on traced and returned to the complainant but according to her, a number of articles were found missing from the said baggage. The complainant, thereafter, approached the concerned District Forum seeking compensation to the extent of Rs. 4,02,860.

(2.) The complaint was resisted by the petitioner which admitted the delay in delivery of one baggage to the complainant. It was, however, stated in the written version that the liability of the petitioner was limited to US Dollars 25. 16 per kg. as per the Carriage by Air Act, amounting to Rs. 6,747.

(3.) The District Forum having ruled in favour of the complainant, the petitioner approached the concerned State Commission by way of an appeal. The said appeal also having been dismissed, the petitioner is before this Commission by way of this Revision Petition.