A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming refund of ticket fare collected fro Rs.2,184/- unlawfully and Rs.2,00,000/- each for mental agony and compensation for deficiency and to direct to print the details in the railway ticket in Tamil and also for direction to mention the details of departure and arrival times of the train in the tickets in a clear manner and for costs.
(3.) The District Forum after considering both sides materials and after an enquiry allowed the complaint by directing all the opposite parties to pay a sum of refund of Rs.2,184/- and Rs.50,000/- as compensation for mental agony and Rs.5,000/- towards costs of proceedings to the 1st complainant.;