M.THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) Facts leading to this appeal in brief:- The complainant/appellant along with his wife, traveled from Chicago to Chennai in the opposite partys airlines on 25/26.06.2005, checking in, four suitcases, weighing 129 kgs. In the suitcases, electronic goods, worth about Rs.34,062/-, were inside.
(3.) On arrival at Chennai Airport, the complainant came to know that two suitcases were totally damaged and the electronic goods and other gift items inside were missing, for which, the complainant lodged a complaint, a report was given, stating damaged baggage was 63 kgs., For the damaged goods, when claim was made, only a sum of Rs.2,025/- was offered towards the missing items instead of offering 20 US $ per kilo, for 62 kgs of Rs.49,600/-. By the deficiency committed by the opposite party, they caused mental agony also, for which, complainant is are entitled to compensation of Rs.50,000/-. Thus claiming, totally a sum of Rs.99,600/-, a consumer complaint came to be filed.;