Passenger Archives

Air carriers may reimburse through vouchers instead of cash for flight cancellations: ECJ

Upon the cancellation of a flight by the air carrier, the passenger will be deemed to have consented to reimbursement through a travel voucher when they fill a form online with the said carrier, and foregone the monetary means to reimbursement provided the carrier informed the passenger of other means available to them for reimbursement.

Case Briefs High Courts

Clarifying the scope of Rina Devi Case, Delhi High Court rules ‘Railway not liable where initial burden of bona fide passenger is not proved by claimant’

Delhi High Court: In a case, wherein an appeal was filed under Section 23 of the Railway Claims Tribunal Act, 1987 (Act)

Case Briefs High Courts

Customer produced to prove the guilt of misconduct by Conductor of DTC Bus: Is it correct? Del HC answers while reiterating established position of law

Delhi High Court: Prathiba M. Singh, J., while examining a case which was dismissed 30 years ago with regard to a workman’s

Case Briefs High Courts

Jhar HC | Mere holding ticket for passenger train will not suffice purpose to declare deceased not a bonafide passenger under S. 2 (29) in a benevolent legislation like Railways Act, 1989; Contrary evidence must

Jharkhand High Court: Kailash Prasad Deo J. allowed the appeal and directed respondent-Railway to pay a sum of Rs 8 Lacs in

Case Briefs Supreme Court

If public transportation has to survive and compete with private players, they have to improve system and their working culture | Read SC’s opinion on liability of railways towards passengers for delayed train arrival

Supreme Court: While addressing the matter wherein a passenger suffered loss and agony due to delay in the arrival of train, M.R

Case Briefs High Courts

Del HC | Sensitization of citizenry has to precede, not succeed, galvanization of governmental machinery: Directions issued to Airlines and DGCA on noting an ‘alarming’ situation in Air India flight

Delhi High Court: C. Hari Shankar, J., while taking suo motu cognizance of a matter, issued directions for airlines with the direction

Case Briefs High Courts

[MV Act] Chh HC | Whether ‘gratuitous passenger’ is covered for compensation under ‘Liability Only Policy’ by insurance company? Ambit of “Legal representatives’ discussed

Chhattisgarh High Court: A Division Bench of P. R. Ramchandra Menon and Parth Prateem Sahu JJ., allowed the appeal and modified the

Case Briefs High Courts

Jha HC | Mere absence of a ticket with the deceased will not negative claim of being a bonafide passenger, Court reiterates

Jharkhand High Court: The Bench of Dr S.N. Pathak, J., allowed a petition assailing the order and judgment passed by learned Railway