GENERAL MANAGER, NORTHERN RAILWAYS Vs. HARLEEN KAUR

JUDGEMENT

(1.) Present petition has been filed under Article 227 of the Constitution of India, impugning the order dtd. 23/10/2024 in Revision Petition No. 1356/2024 passed by the National Consumer Disputes Redressal Commission [in short 'National Commission'] and order dtd. 20/12/2023 in Appeal No. A/643/2023, passed by State Consumer Disputes Redressal Commission [in short 'State Commission'].

(2.) Complainant Smt. Harleen Kaur filed a Consumer Complaint before the District Consumer Disputes Redressal Commission, Delhi against the petitioner. Her grievance in the complaint was that she was travelling in train against a reserved seat and that when the train was about to reach the destination station, an unidentified individual entered the coach and snatched her purse and jumped out of the moving train. Respondent claimed that TTE/Railway Staff carelessly left the door of the coach open, and thus, there was negligence and deficiency of service on the part of the petitioner, since it was the duty of the Railways to provide safe, secure and comfortable journey as well as safety and security of luggage of passengers.

(3.) The complaint was disposed of vide order dtd. 24/7/2023 and the operative part of the order reads as under:-