ALKA SHARMA Vs. SURJIT SINGH

JUDGEMENT

(1.) This appeal has been filed by Miss Alka Sharma d/o Sh. L. K. Sharma, r/o 3455, Sector 35-D, Chandigarh under Sec.15 of the Consumer Protection Act, 1986 [for short hereinafter referred to as the C. P. Act] against the order dated 4.8.2000 passed by the District Consumer Disputes Redressal Forum-II, U. T. , Chandigarh [for short hereinafter referred to as the District Forum-II] whereby Complaint Case No. R. B. T.844 of 1997 filed by the appellant had been dismissed.

(2.) Miss Alka Sharma had obtained C. T. U. Bus Pass No.1571 valid from 4.6.1996 to 4.9.1996 on payment of requisite charges for travelled from Sector 35-D to Sector 12, Punjab Engineering College, Chandigarh. On 20.8.1996, she travelling in bus No.35 at 12 noon from Sector 35-D to Sector 26, Guru Gobind Singh College via bus stand. The conductor of the bus was Shri Surjit Singh. When the bus conductor was checking the tickets, the appellant/complainant showed the bus pass to him but it is alleged that he behaved rudely with the appellant/complainant and asked her to buy the ticket. She requested repeatedly to allow her to travel in the bus as she had valid pass to travel in the bus but her request was not allowed by the bus conductor. Thereafter some heated arguments took place resulting in summoning of police. The appellant/complainant was taken to the Police Post at the bus stand. It is alleged that she was made to sit there from 12 p. m. to 9 p. m. It was only at 8.30 p. m. that the parents of the appellant/complainant and other people came and paid a sum of Rs.1,200/- as fine and secured her release. The appellant/complainant lodged a complaint to S. S. P. on 27.8.1996, but no action was taken thereon and, as such, she filed the complaint case in the District Forum-II, U. T. , Chandigarh. She has claimed compensation for having been put to lot of unnecessary harassment and was deprived of the opportunity to get job for which she was going for interview. She has also claimed refund of her money amounting to Rs.1,200/- and compensation for mental harassment.

(3.) Shri Bhoop Singh s/o Sh. Chem Ram r/o H. No.3455, Sector 35-D, Chandigarh in his affidavit has confirmed as under : "1. That on 20th August, 1996, I had received the phone calls from Miss Alka Sharma who was in police station and came at 9 p. m. at the same date.2. That I had seen two policemen, one conductor and one unknown person were forcing to give Rs.1,200/- and apologized to Miss Alka Sharma and her mother. "