VINOD SANGHI @ V K SANGHI Vs. SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) AGGRIEVED by the order in C.D. No. 846 of 2004 on the file of District Forum -II, Hyderabad complainant preferred this appeal. The brief facts set out in the complaint are that the complainant is a senior citizen of 68 years and travelled with his wife to Guwahati from Secunderabad in opposite party s Super Fast Express on 11.1.2004. This train was a newly introduced train and takes approximately two days to reach the destination, but the said train was not provided with Pantry Car nor was maintained properly. The complainant found many deficiencies in maintenance of the compartment like water, light, fans and toilets which he brought to the notice of the officials. There was no book available with opposite party officials to record a complaint. Therefore, the complainant recorded a complaint and handed it over to the opposite party officials who in turn endorsed but nothing happened and the complainant did not receive any explanation or letter of acknowledgement from the opposite party officials. Vexed with their attitude the complainant approached the Forum seeking directions to the opposite parties to grant compensation of Rs. 10,000 with other costs.

(2.) THE opposite party filed their counter affidavit along with affidavit of TTE who received the complaint on that day and in all these affidavits the opposite party strongly denied the allegations and alleged that the complainant is a regular litigant and requested to dismiss the complaint.

(3.) BASED on the evidence adduced and pleadings put forward and Exs. A1 to A4, the District Forum allowed the complaint directing the opposite party to pay an amount of Rs. 3,000 towards compensation to the complainant together with costs of Rs. 1,000.