N.KANNADASAN, J. - (1.) The appeal is filed as against the order dt.26.10.2007 passed by the District Forum, Chennai (North), wherein the complaint is allowed holding opposite parties / appellant herein jointly and severally liable to pay a sum of Rs.5000/- each as compensation to the complainant.
(2.) The complaint is filed before the District Forum by the Respondent herein by contending that the complainant and his mother reserved ticket to travel from Tambaram to Nannilam by Tambaram Kumbakonak Passenger Train on 23.11.03 and when the train reached Mayiladuthurai Junction, there was a delay of 1 hours and thereby they have missed the connecting train and were constrained to travel in another train in an unreserved compartment. It is the case of the complainant that he is 60 years old and his mother is 82 years old and at no fault of them they were made to suffer and there was deficiency in service and as such prayed for compensation.
(3.) Complaint was resisted by the appellant herein on the ground that the delay has caused under unforeseen circumstances and the administration cannot be found fault of the delay and as such there is no deficiency in service.;