SECY OF STATE Vs. BMURLI MANOHAR

JUDGEMENT

(1.) This is an application in revision by the Secretary of State for India in Council against the decision of learned Judge of the Small Causes Court at Moradabad.

(2.) It appears that the respondent Mr. Murli Manohar bought a ticket from Agra to Moradabad. He paid for the route, a portion of which branched off from Aligarh and passed through Chandausi. He, however, discovered, later on, that if he travelled beyond Aligarh and via Ghaziabad he would arrive at his destination more quickly than by the proposed route, although he would be travelling by a longer route. He thought that he might travel by the longer route. He did travel accordingly and when he arrived at Moradabad, he was made to pay an excess fare. He thereupon brought the suit out of which this revision has arisen, to recover from the railway administration, the amount of the excess fare.

(3.) The suit succeeded in the Court below and hence the revision.