INTERGLOBE AVIATION LTD Vs. ATANU SAHA

JUDGEMENT

(1.) The present revision Petition is filed against the Order dated 25.06.2018 of the Tripura State Consumer Disputes Redressal Commission, Agartala (for short "State Commission"?) in Case No. A/60/2017, whereby the appeal of the opposite party - Inter Globe Aviation Ltd. was dismissed and the Order of the District Consumer Disputes Redressal Forum, West Tripura , Agartala (for short "District Forum "?) was affirmed.

(2.) Brief facts relevant for the disposal of the case are that the complainants had purchased air tickets on 27.12.2016 from the opposite parties i.e. Indigo Airlines to perform their journey from Kolkata to Agartala on 11.01.2017 by flight No. 6E 139 at 9:00 a.m. Accordingly, the complainant arrived at the airport at the appropriate time. It took some time for check-in as there was 2 kg. extra luggage with them. However, the boarding passes were issued at 8:15 a.m. The complainants alleged that after receiving the boarding passes, they were stranded in a long queue. The officials of the opposite parties did not make any arrangement for the fast passage of the complainants. Due to this, the complainants could not board the flight. Due to deficiency of the opposite parties, the complainants had to stay back in Kolkata and board another flight the next day on payment of Rs. 24,460/-. It caused more inconvenience as the bag containing the articles of the baby was sent to Agartala but the passengers were in Kolkata. Being aggrieved by the act of the opposite parties, the complainants filed a complaint before the District Consumer Disputes Redressal Forum, West Tripura, Agartala.

(3.) The complaint was resisted by the opposite parties by filing a written version. It was contended that the complainants failed to comply with the Condition of Carriage. Passengers were required to report two hours before the departure time. The check-in counters closed 45 minutes prior to the scheduled time of departure. The journey was arranged the next day and only the difference was taken from the complainants. So, there was no deficiency on the part of the OPs.