A.K.ANNAMALAI J. - (1.) The Respondent as complainant filed a complaint before the District Forum, Udhagamandalam, alleging deficiency against the opposite party to pay a sum of Rs.97,120/- as compensation, and to pay cost of the proceedings. The District Forum, allowed the complaint against the opposite party. Against the said order, this appeal is preferred by the opposite party, praying to set aside the order of the District Forum, Udhagamandalam, dated 13.4.2009 in C.C.No.7/2008. This appeal coming before us for hearing finally on 01.04.2011, upon hearing the arguments of the counsel on both sides, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :- The opposite party is the appellant.
(2.) The Respondent/complainant filed a complaint praying for the relief of directing the opposite parties to pay a sum of Rs.97,120/- as compensation, and to pay cost.
(3.) The details of the complaint in brief are as follows :- The complainant had purchased two tickets of Indian Airlines bearing Nos.2644236497 and 2644236498 fly from Gowhati to Kolkatta by I.C.230 on 14.6.07. The above flight was cancelled on the same day since the Indian Airlines Staff went on a strike. However the Indian Airlines staff at Gowhati Airport made an endorsement in the above referred tickets to Indigo Airlines to enable the complainant and his daughter to fly the same day to Kolkatta. But the endorsement of the Indian Airlines was not accepted by the Indigo Airlines. Being informed the same, Indian Airlines staff at Gowhati Airport cancelled the endorsement of the Indigo flight and made another endorsement on the tickets stating Fly IC 230 of 14th June 2007 cancelled full refund.;