INTERGLOBE AVIATION LIMITED Vs. ANIL SAKLANI

JUDGEMENT

(1.) The complainants in these matters who wanted to travel from Chandigarh to Ahmedabad, booked tickets on Indigo Flight No.6E-455 which was to take them from Chandigarh to Delhi and connecting Indigo Flight No.6E-432, which was to take them from Delhi to Ahmedabad. The complainants were informed on 2.1.2018 that the Flight No. 6E-455, which was to leave Chandigarh for Delhi on 4.1.2018 had been cancelled due to bad weather. Since the complainants chose to travel from Delhi to Ahmedabad on Flight No.6E-432 itself, they came from Chandigarh to Delhi by taxi and then boarded Flight No.6E-432 from Delhi to Ahmedabad. The learned counsel for the petitioner also states on instructions that the fare which the complainants had paid for Chandigarh Delhi Sector was duly refunded by them to the agent through which the tickets were booked. Alleging deficiency on the part of the Airlines in rendering services to them, they approached the concerned District Forum by way of separate consumer complaints seeking compensation for the agony and harassment caused to them and the expenses which they had to incur on travelling from Chandigarh to Delhi.

(2.) The complaints were resisted by the petitioner primarily on the grounds that the flight from Chandigarh to Delhi had to be cancelled due to bad weather and advance intimation of the cancellation was sent to the complainants on phone as well as through SMS on 2.1.2018.

(3.) The District Forum vide its order dated 14.9.2018 directed the petitioner to pay the taxi fare which the complainants had to pay for travelling from Chandigarh to Delhi. The petitioner was also directed to pay Rs.15,000/- as compensation to them along with cost of litigation quantified at Rs.3,000/-