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Question : I was off loaded from the British Airways flight from British Airways flight on 23rd November. I Had valid ticket from New Delhi to New York. I am Permanent Resident of USA holding Green Card. My Green Card was initially valid till 24th October 2017 but its validity was extended by fixing a high security sticker. The Air line officer at the Delhi Airport said that he does not accept the validity extended by sticker and he treats my Green Card Expired. After being off loaded a few minutes later I made on the spot purchased Qatar Airways ticket and reached home (USA). But the Qatar ticket was twice more costly being spot purchase. Can I sue the air line for wrongful off-loading? I purchased the ticket at Ludhiana (Punjab). Can I sue the airline at Ludhiana? Or I should do so in USA. Consumer court?
Subject : Off loaded from flight
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : I was off loaded from the British Airways flight from British Airways flight on 23rd November. I Had valid ticket from New Delhi to New York. I am Permanent Resident of USA holding Green Card. My Green Card was initially valid till 24th October 2017 but its validity was extended by fixing a high security sticker. The Air line officer at the Delhi Airport said that he does not accept the validity extended by sticker and he treats my Green Card Expired. After being off loaded a few minutes later I made on the spot purchased Qatar Airways ticket and reached home (USA). But the Qatar ticket was twice more costly being spot purchase. Can I sue the air line for wrongful off-loading? I purchased the ticket at Ludhiana (Punjab). Can I sue the airline at Ludhiana? Or I should do so in USA. Consumer court?
Subject : Off loaded from flight
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : I was off loaded from the British Airways flight from British Airways flight on 23rd November. I Had valid ticket from New Delhi to New York. I am Permanent Resident of USA holding Green Card. My Green Card was initially valid till 24th October 2017 but its validity was extended by fixing a high security sticker. The Air line officer at the Delhi Airport said that he does not accept the validity extended by sticker and he treats my Green Card Expired. After being off loaded a few minutes later I made on the spot purchased Qatar Airways ticket and reached home (USA). But the Qatar ticket was twice more costly being spot purchase. Can I sue the air line for wrongful off-loading? I purchased the ticket at Ludhiana (Punjab). Can I sue the airline at Ludhiana? Or I should do so in USA. Consumer court?
Subject : Off loaded from flight
Answer By Lawyer : Hi,
You can file consumer complaint in USA too as you are resident over there , though the case of action arises in Delhi but consumer complaint jurisdiction can be filled from residencial address.
Thanks
Question : I was off loaded from the British Airways flight from British Airways flight on 23rd November. I Had valid ticket from New Delhi to New York. I am Permanent Resident of USA holding Green Card. My Green Card was initially valid till 24th October 2017 but its validity was extended by fixing a high security sticker. The Air line officer at the Delhi Airport said that he does not accept the validity extended by sticker and he treats my Green Card Expired. After being off loaded a few minutes later I made on the spot purchased Qatar Airways ticket and reached home (USA). But the Qatar ticket was twice more costly being spot purchase. Can I sue the air line for wrongful off-loading? I purchased the ticket at Ludhiana (Punjab). Can I sue the airline at Ludhiana? Or I should do so in USA. Consumer court?
Subject : Off loaded from flight
Answer By Lawyer : You can sue them in the consumer forum at ludhiana, through counsel.
Thanks and regards
Sachin Sharma, Advocate.
