JAYAMOLE Vs. G.M., SOUTHERN CENTRAL RAILWAY

JUDGEMENT

(1.) THE appellant was the complainant in CC. No. 147/2009 in the CDRF, Kollam. The appellants sought compensation from the opposite parties for their deficiency in service on the following allegations.

(2.) THE complainant gave evidence before the Consumer Forum as PW 1. Exts. P1 to P9 were marked on her side. One witness was examined on the side of the opposite parties and Ext. D1 was marked on their side. As per the impugned order the Consumer Forum upheld the allegation of deficiency in service, but awarded a compensation of Rs. 25,000 and cost of Rs. 1500. The complainant felt that the compensation awarded is meagre. Hence the appeal. Sufficiency of the compensation awarded is the only point in dispute in this appeal. The opposite parties have not preferred appeal challenging the conclusions of the Consumer Forum.