WESTERN RAILWAY Vs. R.P. PAHWA

JUDGEMENT

(1.) The facts of this revision petition are as follows. R.P. Pahwa, the complainant, tried to take two tickets for Shatabdi Express from Delhi to Jaipur. However, those tickets were not available from Delhi to Jaipur. The Complainant was given two tickets on 20.9.1997 from Delhi to Alwar and for that a sum of Rs.240 was charged. The complainant requested the conductor for extension of his tickets upto Jaipur and for that the journey was extended and Rs. 215 were charged. These two tickets from Delhi to Jaipur would have cost the complainant a sum of Rs. 355, however, by the said above said process, the Western Railway, Jaipur, charged an extra amount of Rs. 100, and for that deficiency, the complainant filed the complaint before the District Forum.

(2.) The District Forum came to the conclusion that the petitioners/revisionists had charged Rs. 100 wrongly, from the complainant as his journey was to be extended from Alwar to Jaipur, though his original ticket was purchased at Delhi. The District Forum awarded a sum of Rs. 5,000 and directed the petitioners/revisionists to deposit the said amount, within 30 days, failing which, the said amount would carry an interest @ 18% p.a.

(3.) Aggrieved by that order, appeal was filed before the State Commission. The State Commission upheld the above said compensation but reduced the interest @ 9% p.a. The respondent/complainant was summoned but it was reported that he had left the given address. Ultimately, he was served through the pasting of the notice. He was proceeded ex parte on 10.5.2012.