AJAY TRAVELS Vs. DR. PULAK JAIN

JUDGEMENT

(1.) The complainants in RP/1435-1436/2015 and RP/1437-1438/2015 who are doctors by profession booked air tickets on Jet Airways Flight No. 9W 2822, through Ajay Travels. The flight was to depart at 9.25 p.m. on 09.06.2012. The flight, however, was rescheduled by the airlines and departed at 10.40 a.m. As a result, they also could not appear in the examination in which they were scheduled to appear in Kolkata at 9.00 a.m. on 10.06.2012. Being aggrieved, they approached the concerned District Forum by way of separate consumer complaints seeking compensation under several heads.

(2.) The complaints were resisted by Jet Airways India Ltd. as well as by Ajay Travels. In its written version, Jet Airways maintained that it was entitled to change the schedule of its flight without notice. Admitting the change in the time of the flight, it was inter-alia stated in its written version that M/s Ajay Travels had got immediate notification of the change on 04.05.2012 itself when the change was effected. It was also alleged that the message regarding the change in the departure time of the flight was also sent to complainant on the mobile phone intimated to the airline, on 06.06.2012 and an entry to this effect was made in his PNR.

(3.) In its written version, M/s Ajay Travels inter-alia stated that it was only a booking agent and had no control over the arrival and departure time of the flight. It was further stated in its written version that it is for the Airlines to inform the passenger directly if the flight is rescheduled.