VINOD SANGHI Vs. HYDERABAD SILVER HAWK, EXPRESS SERVICES PVT.LTD.

JUDGEMENT

(1.) COMPLAINANTS are the appellants. Aggrieved by the order of the District Consumer Disputes Redressal Forum -II, Hyderabad, dated 28.2.2005 in CD. No. 614/2002, the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986. The factual matrix leading to the filing of this appeal are briefly set out as hereunder:

(2.) THE complainants booked a pleasure trip with the first opposite party for the different destinations like Sri Lanka, Kualalampur, Singapore, Bangkok. The first opposite party has arranged the booking of tickets through the second opposite party and issued OK status on 8.12.2001 for the IC flight and the second opposite party agreed to provide vegetarian Jain food in the flight, but the second opposite part did not hand over the tickets on the 7th December, 2003, and the complainants could not board the flight leaving to Chennai at 6.15 a.m. and the complainants boarded the flight IC 979 at 9.00 a.m. and from Chennai to Colombo the complainants faced lot of problems in getting the confirmed tickets and the vegetarian food was not served in the flight and the schedule fixed by the first opposite party was not proper and the complainants faced lot of difficulties having wasted money for the purchase of troubles and the day schedule was converted into night schedule depriving the complainants and family members from the expectations and ambitions and the return ticket also shows the delinquency of service and the complainants have to sacrifice the travellers joy. Vexed with the attitude of the opposite parties, the complainants approached the District Forum seeking for appropriate reliefs.

(3.) OPPOSITE parties filed counters denying all the allegations made in the complaint and the first opposite party in its counter affidavit stated that the vegetarian food was provided in the flight and it is stated that unfortunately due to auto cancellation by the third opposite party the whole group were put on IC 979 and is not true to state that the complainants were kept awake the whole night and the first opposite party stated that their group leader was informed about the change in flight. The first opposite party stated that the complainants were informed much before that the status of the group from Colombo to Chennai on return journey on 25.12.2001 was request and it would also get OK status.