NORTHERN WESTERN RAILWAY Vs. SANJAY SHUKLA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 08.09.2020 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the ‘National Commission’) in Revision Petition bearing No. 2940/2018, by which the learned National Commission has dismissed the said revision petition and has confirmed the order passed by the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur, Bench No.1 (hereinafter referred to as the ‘State Commission’) dated 3.7.2018 passed in First Appeal No. 1234 of 2017 confirming the order passed by the District Consumer Disputes Redressal Forum, Alwar (hereinafter referred to as the ’District Forum’) allowing the complaint filed by the respondent herein and directing the Northern Western Railway and another to pay to the complainant – respondent herein Rs. 15,000.00 for taxi expenses, Rs.10,000.00 towards booking expenses along with Rs. 5,000.00 each towards mental agony and litigation expenses, the original respondents – Northern Western Railway and another have preferred the present special leave petition.

(2.) That the respondent herein booked four tickets for his family including himself from the Northern Western Railway in Ajmer Jammu Express Train No. 12413 for the journey from Kishangarh to Jammu Tawi on 10.06.2016. He also further booked return reserved tickets from the same train for 17.06.2016. The said train after starting from Ajmer had to reach Jammu Tawi at 8:10 a.m. in the morning on 11.06.2016. As per the case of the respondent, he had to take flight at 12:00 noon from Jammu to Srinagar in SpiceJet, which was to be landed at Srinagar at 12:15 p.m. But the said train did not reach in time and it was delayed by four hours and reached Jammu at 12:00 noon. Since the Jammu Airport was at a far distance from Jammu Railway Station and they had to reach the airport at least two hours prior to the departure of the flight, they could not reach in time and missed the flight. That thereafter the respondent booked private taxi and reached Srinagar. Therefore, the respondent herein – original complainant filed a complaint before the District Forum against the petitioners herein being Complaint Case No. 993 of 2016 and claimed loss of Rs. 9,000.00 as air fare, Rs. 15,000.00 towards taxi hire charges for going from Jammu to Srinagar, Rs. 10,000.00 on account of booking of boat in Dal Lake. The aforesaid claim petition was opposed by the petitioners herein.

(3.) That the learned District Forum by order dated 14.09.2017 allowed the complaint by observing that there was a deficiency in service and because of that the complainant – respondent herein suffered. The District Forum directed the petitioners to pay to the complainant Rs. 25,000.00 as compensation, Rs. 5,000.00 each towards mental agony and litigation charges within one month from the date of the order, failing which the complainant would be entitled to 9% simple interest. The order passed by the District Forum came to be confirmed by the State Commission in an appeal and thereafter by the National Commission by the impugned judgment and order passed in the revision petition.