CHIEF COMMERCIAL MANAGER, CENTRAL RAILWAY Vs. SURAJMAL GAJADHAR PADIYA

JUDGEMENT

(1.) THIS is a second inning that this matter is having before this Commission, in the circumstances as would be explained hereinafter.

(2.) RAILWAY authority has challenged the impugned order dated 24.7.1998 passed by the District Forum, Jalgaon holding it deficient vis -a -vis in providing services to the complainant in respect of his journey for which the complainant has made booking in the sleeper coach from Bhusawal to Surat in Train No. 114 on 11.6.1993 and has awarded a sum of Rs. 5,000/ - on account of deficiency in services and Rs. 5,000/ - for mental torture and Rs. 1,000/ - cost as appears in the operative clause of the impugned order.

(3.) THE Railway authorities who were noticed responded by written say. Moreover it filed as many as four affidavits of its different employees viz Dahijbai son of Ramsodbai Solankhi, Deputy Superintendent at Surat, Manilal Chotubai Wasava, Head T.T. Surat, Hemkant Digamber Saukare, T.T. Bhusawal and Kishori Manohar Herandolkar, Announcer at Bhusawal Station.