GENERAL MANAGER SOUTHERN RAILWAYS MADRAS Vs. N PRABAHARAN

JUDGEMENT

(1.) THESE are two cross appeals against the Order of the State Commission of Tamil Nadu at Madras in Complaint Petition No. 34 of 1991. The reliefs granted read as follows:

(2.) THE facts of the case in short are mat Shri Prabaharan, appellant in First Appeal No. 172 of 1991, is a small scale industrialist who is a regular traveller by the 1st Class, holding a season ticket from Madras Central Station to Ponneri by the Broad Gauge Suburban Electric Train plying between Madras Central and Gummidipoondi. He had complained of certain deficiencies in services of the Southern Railways, appellant in First Appeal No. 118 of 1991. Briefly stated, the deficiencies complained are as follows: (a) The Southern Railways fails to provide all cushioned seats in 1st Class compartments. Some seats are cushioned, others are not. (b) The Southern Railways fails to check unauthorised persons from entering and occupying 1st class compartments inconveniencing the genuine 1st Class passengers. (c) The Southern Railways allows police dogs to be carried in the 1st Class compartments, much to the discomfort of the passengers travelling therein. (d) The Southern Railways hikes up the fares of 1st Class travel without providing the necessary facilities and comforts of the same thereby indulging in unfair trade practice.

(3.) THE State Commission has elaborated on each count, and did not deem it fit to award any compensation to the complainant