HRTC Vs. S.K. DHIMAN

JUDGEMENT

(1.) COMPLAINT was filed by the respondent alleging deficiency in service on the part of the appellant. Respondent having booked a bus for transportation of marriage party of his son on 29th September, 2006 from Hamirpur near Central School, Hira Nagar to Barathin, in District Bilaspur is admitted. This bus was required at 5.00 p.m. on 29.9.2006 at Hamirpur, and for its return journey at 10.00 a.m. on the next day, i.e. 30.9.2006.

(2.) BECAUSE bus did not reach in time on 30.9.2006, therefore, according to respondent he had to hire taxies and he incurred expense of Rs. 2,800 for taking back the marriage party. Since there was deficiency in service, complaint was filed. Stand of the appellant while contesting this complaint was, that bus reached at the appropriate time on 30.9.2006 at Barathin, where it had got air pressure checked in its tyres. However the marriage party had already left before time i.e. before 10.00 a.m. for which the bus was requisitioned on 30.9.2006.

(3.) ACCORDING to learned Counsel for the appellant the marriage party had rightly left well before 10.00 a.m. because the auspicious time for entry of the newly weds was 9.00 a.m. at the groom's place. In this behalf he laid great emphasis on the Invitation Card Ext. C -14.