STATION SUPERINTENDENT Vs. SURENDER BHOLA

JUDGEMENT

(1.) Heard Mr. Rajan Kumar Chaurasia, learned counsel for the appellant.

(2.) Despite service of notice, no one appears for the respondent although the matter is pending for the last eight years.

(3.) The respondent raised a claim before the District Consumer Forum stating that while he was travelling in a train and was carrying Rs.1.00 lakh in cash in a belt tied around his waist, the same got stolen and as such the Railways should reimburse the said loss.