J V CHALAPATHI NAIDU Vs. DEPOT MANAGER APSRTC

JUDGEMENT

(1.) IN this case by order dated 1.5.2003, we appointed Mrs. Rina Sarkar, Advocate as Amicus Curiae to assist us on behalf of the petitioner. She has filed an application praying for modoification of the aforesaid order. She is right.

(2.) WE were under the mistaken belief that the petitioner was complainant before the District Forum. It is not so. Petitioner was Opposite Party No.3 before the District Forum on a complaint filed by B. Jayaprakash Gupta. His complaint was that while waiting for the bus of the Andhra Pradesh State Road Transport Corporation (APSRTC), he used the lavatory maintained by the petitioner after paying Re.0.50 as fee but he slipped on the floor and suffered injury. District Forum allowed the complaint both against the APSRTC as well as against the petitioner who was managing the lavatory and charging fee.