SPICEJET LTD Vs. DINESH KUMAR

JUDGEMENT

(1.) We heard learned counsel for the revision petitioner - airlines co., the respondent no. 1 - complainant and the respondent no. 2 - online travel co., and perused the material on record.

(2.) The short point in the dispute is that the complainant Dinesh Kumar booked a ticket Delhi- - Kathmandu - Delhi through the online travel co., departing from Delhi on 05.07.2013. He produced his e-ticket and aadhaar card at the airlines co.'s check-in counter. The airlines co. did not accept aadhaar card as a valid / acceptable travel document for travel to Nepal (Kathmandu) and refused to issue a boarding pass.

(3.) The District Forum vide its Order dated 30.09.2014 allowed the complaint, holding the airlines co. liable, and dismissed the complaint against the online travel co. The State Commission vide its Order dated 22.01.2016 dismissed the appeal of the airlines co. This revision has been filed by the airlines co. under section 21(b) of the Act 1986 before this Commission against the said Order dated 22.01.2016 of the State Commission.