A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming for direction to pay a compensation of Rs.5,00,000/- plus fresh ticket cost to the complainant and for the costs, due to the negligence of service in the provision of air ticket for the journey.
(3.) Complainant booked online air ticket on 5.2.07 at Nagercoil for the travel from Trivendrum to Bangalore on 11.5.07 at the cost of Rs.1649/- by paying through the credit card. Then on 10.2.07 he rescheduled the same ticket online for the journey on 4.3.07 to be preponed the trip by paying extra amount of Rs.530/- and got the confirmed printed book costing Rs.2,199/- and received the e-mail ticket from the net work confirming the same. On 4.3.07 when the complainant reached Trivendrum Airport at 19.10 hours and when proceeded to obtain boarding pass after screening of his baggage at the opposite parties? airline counter, the staff behaved in an arrogant manner and stated that he cannot travel with that ticket and his ticket was cancelled and the amount was refunded and without checking the balance amount in his account he tried to travel as if cheating. Hence the complainant was compelled to arrange to travel on the same night through another flight by paying the cost of Rs.3,425/- and on reaching Bangalore he found that no amount was credited by the 1st opposite party regarding the alleged payment due to cancellation of ticket. Hence he cancelled the return trip ticket also for the travel on 7.3.07 on 5.3.07. This amount was also not credited to his account. Hence the complainant come forward with this consumer complaint claiming the reliefs as above.;