A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) Complainant booked air ticket for his trip to Manchester, UK in connection with the export business on 21.10.2005 through M/s.Gay Travels, Chennai for his departure at 01.20 hours on 23.10.05 with connection to Manchester at 11.50 a.m at Frankfurt. The ticket for journey was confirmed. On 22.10.05 night 3 hours before the departure time, the complainant reached the Airport and the counter staff of the opposite party after going through the ticket and passport did not issue the boarding pass and questioned the complainant relating to his purpose of visit and when the complainant explained the details they have not issued the boarding pass and thereby he could not travel on that day in spite of valid documents are with him and on the intervention of the travel agent he was allowed to travel with the very same documents on 24.10.05 and thereby he undergone unnecessary harassment because of which he was unable to travel on 23.10.05 and thereby he had to cancel his hotel reservation at Manchester and lost valuable business order. The counter staff of the opposite party exceeded the authority in demanding the invitation for the visit to foreign country and thereby a legal notice was issued and the complainant filed the complaint claiming for Rs.10,00,000/- as compensation for mental agony and towards unnecessary expenses incurred due to deficiency of service and for costs.
(3.) The opposite party denying the allegations of the complainant in the written version stated that as per the Carriers rules and regulations they are entitled to check the documents relating to the travel and in the absence of proper documents the opposite party airline denied the journey till the proper confirmation was available and after obtaining confirmation he was allowed to travel on the next day and thereby there was no deficiency on the part of the opposite party.;