ANIL KUMAR AGARWAL Vs. RAM SHANKAR TRIPATHI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 4.2.1993 passed by District Forum, Hardoi in Complaint Case No.262 of 1992.

(2.) A complaint case was filed before the learned District Forum by the respondent with the allegation that after having obtained a ticket in Bus No. UP 30/0290 on 6.1.1992 while travelling from Lucknow to Hardoi, he was not allowed any seat and even the passengers double to its capacity were accommodated in the bus, due to which trouble started in his legs and when the complaint book was demanded, the complainant was visited with filthy languages which caused him mental pain and stress. Subsequently a claim for compensation of Rs.5,000/- was prayed.

(3.) In support of his claim the complainant filed on affidavit. In the written statement the appellant/opposite party took up the pleas that the complainant did not travel in the bus in question nor his case is proved and even the plea of lack of territorial jurisdiction was taken.