CHANDRIKABEN J. PATEL Vs. SPICE JET LTD.

JUDGEMENT

(1.) All these revision petitions have been filed under Sec. 21 (b) of the Consumer protection Act, 1986 against the impugned order dated 30.03.2017 passed by State Consumer Disputes Redressal Commission, Gujarat, Ahmedabad (herein after referred to as "State Commission") in Appeals No. 859 to 863 of 2015 whereby the appeals were partly allowed and the order of the District Forum was modified.

(2.) The dispute involved in all these five revision petitions is the deficiency in service by the Airline Co.- Spice Jet Ltd, the Petitioner/OP, which caused considerable delay in departure of their flight from Ahmadabad to Goa. Therefore, the complainants suffered lot of inconvenience and harassment.

(3.) The facts in all complaints are same and all these five revision petitions are being disposed of by this common order. For the convenience, the parties have been taken as per their reference in the complaints. Brief facts are drawn from RP 1933/2017. The complainants had booked flight tickets from Ahmadabad to Goa and return by the OP - Airline Co. for 22.03.2013 and 26.03.2013 respectively. The flight departure from Ahmadabad was on 22.03.2013 at 6.30 pm but, it took off at 10.00 pm. According to the complainants, it was deficiency in service from the OP- airline co., thus they had to wait for long period without any refreshment or food, they suffered many difficulties and faced harassment. Being aggrieved, the complainants filed separate complaints before the District Forum, Ahmadabad.