BALBIR SING MAKOL Vs. CHAIRMAN SIR GANGA RAM HOSPITAL

JUDGEMENT

(1.) It is an appeal against the order dated 22.3.1999 of the District Consumer Disputes Redressal Forum, Amritsar (hereinafter called the District Forum ).

(2.) Complainant had filed the complaint against, (1) The General Manager, Northern Railways, Baroda House, New Delhi, through the Station Superintendent, Northern Railways, Amritsar Railway Station, Amritsar; and (2) Chief Booking Supervisor, Northern Railways, Amritsar Railway Station, Amritsar, opposite party Nos.1 and 2 respectively.

(3.) After considering the material on record and hearing the arguments, the District Forum decided the complaint against the abovenoted opposite parties, wherein a compensation of Rs.30,000/- was awarded to the complainant and the complaint was accepted with costs of Rs.1,000/-. The relevant portion of the impugned order reads as under : "taking into consideration all these facts, we accept the complaint with costs of Rs.1,000/- and award compensation of Rs.30,000/- to the complainant. Compensation and costs be paid to the complainant within 30 days from the date of communication of order and after making payment of this amount to the complainant, the opposite party shall recover this amount from the concerned official, who punched wrong date on the ticket; failing which action under Sec.27 of the Consumer Protection Act will be taken against the concerned official. "