The District Consumer Protection Commission has imposed Rs 50,000 fine on SpiceJet Airlines for leaving the luggage in Jaipur despite the passenger leaving on the plane from Jaipur to reach Dubai.
The airlines didn't hold themselves responsible for the incident under the Carriage by Air Act but the Commission took the penalty keeping in view the rules of the Act being applicable only to cargo ships & not applicable to passenger aircraft & other matters.
However, SpiceJet objected to the hearing of the matter on behalf of the commission, saying that it wasn't in their jurisdiction but the commission wrote in its decision that the passenger had booked the ticket from Jodhpur. Hence it was considered adjudicating. Commission member Anand Singh Solanki said that Dr Deepak Bhandari & Sukhraj Bhandari, residents of Pratapnagar, before boarding a SpiceJet plane to Dubai on March 22, 2017, handed over 3 suitcases & bags to the airline staff. Once the flight reached Dubai, he contacted the airport to collect the bag & was told that his luggage was left in Jaipur.
Bhandari told that he got the goods a day later which cost a huge amount to bring luggage from the airport. The chairman of the commission, Dr Shyam Sundar Lata, & members Dr Anuradha Vyas, & Anand Singh Solanki, in their decision after the hearing, considered the lack of service of the opposition. The commission ordered the airline to pay a compensation of Rs 50,000 for the mental & physical agony of the complainer.
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Airline fined Rs 50K for leaving luggage of Passenger
Picture Source : <a href="https://commons.wikimedia.org/wiki/File:SpiceJet_VT-SZI_at_Bangalore,_Sept_2015.jpg">Venkat Mangudi</a>, CC0, via Wikimedia Commons
