S N CHAWLA Vs. INDIAN AIRLINES

JUDGEMENT

(1.) IT is a very unusual case. On account of loss of baggage by way of fire that engulfed the aeroplane and mental agony and other losses suffered by the complainant, the complainant through this complaint has sought following reliefs : <FRM>JUDGEMENT_2_LAWS(DELCDRC)1_2006.html</FRM>

(2.) CASE of the complainant, in brief, is as under :

(3.) ON 8th January, 1993, the complainant along with his daughter Ms. Shefali Chawla was to travel to Delhi on Flight No. IC 840 of the opposite party on ticket No. 0587/8795685/4234283. The said flight eventually got delayed and could take off only at 2.00 a.m. The said Indian Airlines flight of the O.P. crashed at 4.00 a.m. on 9th January, 1993, at the time of landing at New Delhi Airport. Fortunately, all the passengers had already exited when the plane was engulfed by fire. As a result all the luggage and baggages were burnt and reduced to ash.