SHAILENDRA JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution of India, seeking to set aside the order dtd. 29/8/2024, passed by National Consumer Disputes Redressal Commission ['NCDRC'] in Revision Petition No. 2272/2023, titled as 'Union of India Vs. Shailendra Jain' and for restoring the order dtd. 1/3/2023, passed in FA No. 17/2015 by State Consumer Disputes Redressal Commission ['SCDRC'], enhancing the compensation to the petitioner to the tune of Rs.1,00,000.00.

(2.) The brief facts are that on 16/1/2013, petitioner boarded a train from New Delhi Railway Station to travel to Nagpur, in which, he had reserved a berth in 3rd AC Coach.

(3.) When the train left Bhopal Station, petitioner discovered that his backpack, containing laptop, camera, charger, eye glasses and ATM Cards issued by SBI and PNB worth Rs.84,450.00 was stolen.