DIVISIONAL CONTROLLER KSRTC DIVISION MYSORE Vs. AZEEZ AHMED

JUDGEMENT

(1.) This appeal by the KSRTC is directed against the order dated 28.1.1991 passed by the District Forum, Mysore in Complaint No.239/90-91, on its file.

(2.) It arises in this way : The respondent purchased a ticket from Mysore to Chittur by paying Rs.70/- at the KSRTC Bus Stand, Mysore from the ticket issuing clerk on 15.7.1990. He ought to have charged only Rs.63/- to the complainant. After coming to know that a sum of Rs.7/- has been collected in excess from him, the complainant wrote to the Divisional Controller, Mysore on 20th July, 1990, As he did not get any response to his letter, he filed a complaint before the District Forum, Mysore on 20.7.1990 for return of the said amount and, compensation for mental agony suffered by him. The appellant who was the respondent before the District Forum admitted that the clerk had wrongly collected Rs.70/- instead of Rs.63/- from the complainant by oversight due to rush of work on that day and that the said amount had been refunded to the complainant on 18.9.1990 by money order.

(3.) The complainant gave evidence and produced the zerox copies of the ticket. On the said material the District Forum held that the complainant is entitled to a compensation of Rs.500/- apart from the refund of Rs.7/- collected in excess from him and directed the appellant to refund Rs, 7/- and pay compensation of Rs.500/- and costs of Rs.100/-. Hence, this appeal by the KSRTC.