- (1.)The complainants appeal.
(2.)Their case is that while they were travelling in the early hours from Bombay to Madras they found that between Pune and Daund their luggage containing their belongings have disappeared. It is further alleged that the compartment in which they were travelling did not have proper locking facilities and that there was no conductor or any other person from the Railways to report the matter immediately. They have however filed a complaint to the Station Master, Daund Station and also a criminal complaint in Sholapur Railway Police Station. On the basis of these allegations they have claimed the following amount: (1) Rs.30,256/- to the complainants towards the loss of belongings and baggages of all the three complainants; (2) Rs.5,000/- as compensation for the deficient service provided to all the three complainants; (3) Rs.5,000/- to the complainants as compensation for the inconvenience, physical pain, restlessness and sufferings undergone by all the three complainants; (4) Rs.5,000/- to the complainants as compensation for the mental agony, fear and anxiety suffered by all the three complainants; and (5) Rs.5,000/- towards unnecessary expenditure that the complainants were subjected to.
(3.)Before the District Forum, the respondents have raised the objection of jurisdiction stating that the Pondicherry Court did not have the competence to deal with the matter which happened between Pune and Daund.