RAJASTHAN RAJYA Vs. AAM JANTA VILLAGE JAWANPURA

JUDGEMENT

(1.) THIS appeal has been filed by the appellants under Section 15 of the Consumer Protection Act, 1986 against the order dated 19.7.1997 passed by the learned District Forum, Jaipur -I, Jaipur whereby the complaint of the complainant -respondents was allowed.

(2.) IN this case, a class action was taken by the public of village Jawanpura against charging of wrong fare for journey between the village Jawanpura and Shahpura. It was alleged that two different Depots of the appellant are showing the distance between the above two places as 11 kms. and 12 kms. and are charging Rs. 3 per ticket. The complainants alleged that actual distance between these two places is 10 kms. and as per the rate list of the appellants, they should charge only Rs. 2 per ticket for the above journey.

(3.) THE appellants admitted that its two Depots of Jawahar Nagar and Alwar are showing the distance between the above two places as 12 kms. and 11 kms. respectively and both the depots are charging Rs. 3 per ticket.