SARDOOL SINGH GHUMMAN Vs. AIR INDIA LTD.

JUDGEMENT

(1.) The complainant who is petitioner in RP No.2210 of 2009, reached IGI Airport from Groningen on 06.09.2015. He had to board a flight of Air India to take him from Delhi to Chandigarh. The baggage of the complainant was checked and thereafter, he boarded the plane which was to take him to Chandigarh. He however, was deplaned from the aircraft, by Air India. Thereafter, he had to hire a taxi incurring an expenditure of Rs.5,500/-. Alleging deficiency on the part of Air India in rendering services to him, the complainant approached the concerned District Forum by way of a Consumer Complaint.

(2.) The complaint was resisted by Air India primarily on the ground that the Security Agency having detained the baggage of the complainant for re-check, they had no option but to deplane the complainant since the plane was ready for take-off.

(3.) The District Forum, vide its order dated 07.09.2018, directed Air India, petitioner in RP No.1488 of 2019, to refund the taxi fare of Rs.5,500/- to the complainant besides paying Rs.5,000/- as compensation and Rs.5,000/- as the cost of litigation.