K P N SUPER SERVICES Vs. SAI KUMAR

JUDGEMENT

(1.) This appeal is directed against the order dated 30.12.1996 in O. P. No.131/1996 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ). The appellant is the opposite party while the respondents are the complainants.

(2.) The complainants booked two tickets for their travel from Madras to Trichy on the night of 5.9.1995 with the agent of the opposite party transport service. The opposite party, transport service, has boarding points at Egmore, T. Nagar and Tambaram. The complainants, it appears, purchased two tickets for a sum of Rs.180/- and expressed their intention to board the bus at the boarding point at Tambaram. The bus was to arrive at Tambaram on the day in question at 0.15 hrs. The complainants would say that they were available at the boarding point at Tambaram much earlier to the arrival time of the bus at Tambaram. The bus did not at all stop at the boarding point at Tambaram and proceeded very fast. Consequently, they were unable to make their trip to Trichy.

(3.) They purchased the two tickets and they were in fact allotted seat numbers 19 and 20 to go to Trichy and from there they had to go to Tanjore for attending a marriage there. As a consequence of the non-performance of the journey on the day in question, they were unable to go to Trichy as well as attend the marriage thereafter at Tanjore. They suffered mental agony and anguish as a consequence of not attending the marriage function.