ALOK TANDON Vs. SCANDINAVIAN AIRLINES SYSTEM

JUDGEMENT

(1.) THE complainant in person, along with his family, i. e. his wife Mrs. Swapna Tandon and two minor children, namely Master Arush Tandon (age approx. eleven years) and Miss Shreya Tandon (age approx. three years) travelled by Scandinavian Airlines System flight No. SK-0968 on the 16th June, 2001 from Delhi to Zurich, via Copenhagen and also returned by the Scandinavian Airlines System flight from Zurich to Delhi via Copenhagen on 24th June, 2001.

(2.) THE complainant at the time of checking into the said flight from Delhi, also checked in three pieces of luggage, which were admittedly accepted by the duty staff of the OP, and booked all through to Zurich, Switzerland. As a result of the utter negligence of the OP, the three pieces of luggage belonging to the complainant failed to arrive at Zurich.

(3.) THE three bags not only contained personal effects and warm clothing of the complainant and his family, but also contained especially tinned/canned diabetic food, for the diabetic minor son of the complainant, under expert medical advice and guidance.