AAFTAB AHMED Vs. NORTHERN RAILWAY

JUDGEMENT

(1.) THIS appeal, under Section 15 of the Consumer Protection Act, 1986 is directed against the order dated 11.11.2004 in Complaint No. 153/2004 by the District Consumer Disputes Redressal Forum, Raipur (hereinafter called the District Forum for short) dismissing the appellant s complaint.

(2.) THE case of the complainant was that he obtained a ticket from New Delhi to Raipur for journey commencing on 14.5.2004. Reservation was sought for the said journey from New Delhi to Nagpur by Train No. 2622, Tamil Nadu Express, and in continuance of the said journey from Nagpur to Raipur reservation was sought for 15.5.2004 by Train No. 8029 -Kurla Howrah Express. It was averred that though the journey ticket from New Delhi to Nagpur by Tamil Nadu Express was proper, but so far as the journey from Nagpur to Raipur was concerned, instead of ticket for journey for 15.5.2004, date of journey was shown in the said ticket as 13.5.2004. As a result the complainant could not secure a berth in the said Kurla Howrah Express on 15.5.2004 causing him great inconvenience.

(3.) HE , therefore, claimed compensation of Rs. 50,000/ - for the inconvenience so caused to him on account of deficiency in service in not issuing proper ticket to him for journey from Nagpur to Raipur.