M.V.VISWANATHAN, J. - (1.)Appellants are the opposite parties and respondent is the complainant in CC.503/06 on the file of CDRF, Ernakulam. The complaint therein was filed alleging deficiency in service on the part of the opposite parties in providing a seat in the flight. So, the complainant claimed compensation for the deficiency in service on the part of the opposite parties. The opposite parties entered appearance and filed written version denying the alleged deficiency in service. They contended that they issued confirmed tickets to the passengers including the complainant but they also issued confirmed tickets with the expectation that there will be cancellation of the tickets. It is also contended that it is the usual practice prevailed in the filed regarding issuance of air tickets with OK status. Thus, the opposite parties prayed for dismissal of the complaint.
(2.)Before the Forum below, power of attorney holder of the complainant was examined as PW1 and witness from the side opposite party was examined as DW1. Exts.A1 to A8, B1 and B2 documents were also marked on the side of the parties to the complaint in CC.503/06. On an appreciation of the evidence on record, the Forum below passed the impugned order dated 28.3.07 allowing the complaint and directing the opposite party Indian Airlines to pay Rs.20,000/- as compensation with cost of Rs.1000/-. Hence the present appeal.
(3.)We heard both sides. The learned counsel for the appellants/opposite parties submitted his arguments based on the grounds urged in the memorandum of the present appeal and argued for setting aside the impugned order passed by the Forum below. On the other hand, the learned counsel for the respondent/complainant supported the order passed by the Forum below.