M. THANIKACHALAM J. - (1.) The opposite party in C.C.137/2007 on the file of the District Forum, Coimbatore, challenges the order dated 02.01.2008, since suffered an adverse order.
(2.) The complainant traveled from Coimbatore to Trivandrum, in the opposite partys Bus on 25.02.2007, which commenced its journey at 10.30 p.m. having purchased a valid ticket for consideration. The complainant and some other passengers got down at Kallampalayam for passing urine when the Bus stopped at about 7.30 a.m. on 26.2.2007. The driver of the bus took the vehicle, leaving the complainant before he would get back to the Bus, which should be construed as negligent act and deficiency in service. In the Bus, the complainant had his Suitcase, Laptop, Air Bag, in which, property worth about Rs.65,000/- were there, including cash of Rs.5,000/-.
(3.) The complainant informed the incident to the Coimbatore Office, but also to Trivandrum Office and reaching Trivandrum. When he contacted the Office, he was informed, that the things will be taken and kept in the Office. The Bus Driver also informed, that the things were safe, that had been given to the Cleaner by name Kshameer, who absconded later. Police complaint also ended in vain. Thus, for the indiscipline of the opposite partys Driver and Cleaner, the opposite party should be directed to pay the value of the article, as well compensation of Rs.10,000/- for the loss, including a sum of Rs.25,000/- as compensation for mental agony.;