UNION OF INDIA Vs. ASHOK KUMAR MOHAPATRA

JUDGEMENT

(1.) The opposite parties before the District Forum in C. D. Case No.28 of 2000 are the appellants.

(2.) We examined the case records and the judgment of the lower Forum and perused the counter and other evidence in support of the respective contentions of both the parties.

(3.) The District Forum after taking into consideration all the documents on record including Railway ticket, returned a finding of deficiency of service and directed the railway to refund the fare worth of Rs.7,930/- with interest @ 9% per annum from the date of demand and compensation of Rs.500/-. Feeling aggrieved the railway have preferred the present appeal under Sec.15 of the Consumer Protection Act.