ANIL GUPTA Vs. GENERAL MANAGER NORTHERN RAILWAYS

JUDGEMENT

(1.) The present appeal is directed against the order dated June, 23rd 1990, passed by the Distt. Forum (Kangra Distt. ).

(2.) Briefly, the facts are that the appellant filed a complaint before the Distt. Forum, Kangra Distt. claiming a compensation of Rs.30,000/- on the allegations that he booked two berths in Air conditioned IInd class sleeper by Jhelum Express from Pathankot to New Delhi for 25.12.1989. He purchased tickets from Palampur to New Delhi vide Ticket Nos.00379/80/2300 14 costing Rs.666/- and after repeated visits to Palampur Railway Station, he was informed that a confirmation telegram had been received from Jammu regarding reservation of two berths.

(3.) In view of this information the appellant alongwith his wife reached Pathankot from Palampur on 25.12.1989 without any bedding to board Jhelum Express. Bed rolls are provided to the passengers travelling by AC-11 Class sleeper. At Pathankot Railway Station, the appellant could not find his and his wife's name in the reservation chart and upon enquiry he was informed that no reservation was available for 25.12.1989 by Jhelum Express in AC-11 Class. Sh. Sood, Conductor in the Compartment refused the appellant and his wife to board the train.