SADANANDA DAS Vs. U O I

JUDGEMENT

(1.) This appeal is directed against order dated 24th April, 1992 passed by the District Forum, Vaishali at Hajipur in complaint case No.9 of 1991 in which the appellants were the opposite party and respondent before this Commission was the complainant.

(2.) The complainant had filed this case before the District Forum claiming compensation on account of the inconvenience and loss caused to him due to perpetual late running of passenger train No.524 DN from Sonepur Railway Station of Muzaffarpur Railway Station. The complainant claimed to be a monthly season ticket holder of that train who daily avails the services of that train. The complainant filed the case before the District Forum claiming the following reliefs:-

(3.) Notice was issued to the opposite party and written version was filed on their behalf alleging inter alia that the Railway takes all means and precaution for timely running of the trains according to the time schedule but due to misuse of emergency chain and opening of vacuum valve by the passengers the observence of the time table becomes impossible and the trains are made to run late because it is made to stop from place to place due to unnecessary chain pulling by the passengers and the passengers themselves are responsible for the late running of the trains. The opposite party also challenged the jurisdiction of the District Forum.