AKALANKA JINDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) shri Akalanka Jindal and Smt. Chaya Jindal, the appellants who are not only husband and wife but also senior citizens, filed their complaint before the D. F. with the allegations that in order to undertake journey from Jaipur to Mangalore via Agra on 29.10.1992, they had purchased a joint ticket for train No.2626, leaving Agra Cantt Station on 29.10.1992. From Jaipur to Agra Fort they had to undertake journey in second class but from Agra Cantt to Mangalore their seats were to be reserved in first class compartment. They boarded the train from Jaipur on the scheduled date and reached Agra Fort Station at Agra. From there they reached Agra Cantt Station in order to board the train No.2626. But to their surprise they came to know that their seats had not been reserved in the first class compartment. Despite efforts they could not get seats in the first class compartment and therefore they had to undertake journey from Agra Cantt to Mangalore in second class. Their further case was that being senior citizens and also highly placed in social life they had to suffer great inconveninece in the journey undertaken by them. They accordingly alleged that the respondent had rendered deficient services to them and claimed compensation for mental agony at Rs.39,000/-.

(2.) The respondent contested the complaint of the appellant mainly on the ground that the appellants never enquired about their reservation at Agra Cantt Railway Station.

(3.) The D. F. accepted the version of the case as given by the respondent and dismissed appellants complaint vide its order dated 19.4.1996 giving rise to the present appeal before us.