UNION OF INDIA Vs. KAMLA VERMA

JUDGEMENT

(1.) THIS appeal by the Union of India is against the order dated 12.12.2002 of the Madhya Pradesh State Consumer Disputes Redressal Commission allowing the complaint of the respondent/complainant and awarding her compensation of Rs. 2,50,000/- for serious injuries suffered by her while travelling in the railway which injury resulted in her paralyses of the limbs upto 70%.

(2.) WITH the appeal an application has been filed seeking condonation of delay of 181 days in filing the appeal. As sufficient cause in not filing the appeal within the period of 30 days, it is para 2 of the application which we reproduce as under :

(3.) NEVERTHELESS , we find that State Commission has considered all the facts of the case. State Commission rejected the objections of the Railways that it is only the Railway Claims Tribunal which has jurisdiction in the matter. State Commission referred to the provisions of Sections 123, 124 and 124A of the Railways Claims Tribunal Act, 1987 and held that jurisdiction of the State Commission under the Consumer Protection Act, 1986 was rightly invoked.