UNION OF INDIA AND ORS. Vs. N. CHANNABASAPPA

JUDGEMENT

(1.) THE above appeal is preferred challenging the order dated 17.8.2011 passed in Consumer Complaint No. 07/2014 on the file of District Consumer Disputes Redressal Forum, Mandya. For the sake of convenience the parties herein are referred to by their respective rank as arrayed before the District Forum.

(2.) THE complainant lodged the said complaint alleging that on 9.12.2010 the complainant had bought the ticket for travelling in Chamundi Express from Mandya to Bangalore which was scheduled to leave Mandya Railway Station at 7.35 a.m. but, the train arrived at Mandya Railway Station at 7.55 a.m. hoping that 20 minutes will be made up during travelling, the complainant got into the train which was over -crowded.

(3.) THE OP entered appearance through Advocate and contested the case on merits and pleaded that the train ticket purchased by the complainant is only for express train and not for other train; despite train running on time, the delay was caused and such delay of express train, as scheduled Railways are not held responsible to pay compensation, etc., and sought dismissal of the complaint.