September 18,2018:

Three passengers who complained about the mosquitoes in an IndiGo flight from Delhi in April will be paid Rs 40,000 each.

Consumer Disputes Tribunal in Amritsar, Punjab took note of Complaint filed by three city lawyers that Airline hadn’t acted on their complaints during the flight.

IndiGo, in its submission to Forum had stated that they took all reasonable care to avoid such instances but “the entry of insects or flies cannot be completely guarded against”.

Consumer Forum did not find this argument satisfactory.

Consumer Forum comprising of Anoop Sharma and Rachna Arora stated that,"This amounts to “gross deficiency in service” and unfair trade practice that caused “mental agony and harassment” to its three customers".

Airline and Airports Authority of India, or AAI, will also have to deposit Rs 15,000 in its consumer legal aid account.

Lawyer Deepinder Singh, who had filed the complainant along with Co-Passengers Sukhandeep Singh and Updip Singh, stated that they had spotted the mosquitoes as soon as they entered the aircraft.

In the complaint it was stated that,“We boarded the Indigo plane from T2 Terminal of Indira Gandhi International Airport, New Delhi. While entering the aircraft, we spotted a number of mosquitoes. When we complained to the staff, they showed helplessness. Instead of taking any remedial measures, they said it was a minor issue and flies or mosquitoes inside the flight were a routine affair. They said fumigation of the plane is not possible every time it takes of".

But they quickly wrote an Email to Airline’s Customer Care Cell with their Complaint.

Complainant further added that,“After reaching Amritsar, we, along with other passengers, complained to the airport authority, but nobody took cognisance”.

Advocate stated that Airport Authority was also treated as service provider in this case because airlines charge an airport fee which is part of the air fare.

Source HT

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