BHAVANI SHANKAR SINGH Vs. STATION MASTER

JUDGEMENT

(1.) The present appeal has been filed assailing the order of the District Forum-II, Sundargarh passed vide Complaint Case No.28/1995 dated 22.4.1996 dismissing the claim not being justifiable on the facts and circumstances of the case.

(2.) The facts briefly stated are that the complainant had reserved the Berth No.44 in 2nd Class A. C. from Nazamuddin to Rourkela. He had every reason not to be disappointed after receiving confirmation in a 2nd Class A. C. berth. But to his utter surprise on the last moment when he was to board the train he found the Coach No. S-7 to have been detached from the train without any prior intimation to him. The claim of the complainant for compensation was resisted by the Railway Authorities. The stand taken by them was that the case is not maintainable as the Coach No. S-7 was found defective for which the same was detached and, therefore, the complainant was not entitled to any relief.

(3.) The learned District Forum vide impugned order dismissed the complainant's case as not maintainable.