UNION OF INDIA Vs. ANJANA SINGH CHAUHAN

JUDGEMENT

(1.) "Though passengers ought to be careful with their belongings while on trains, Railways too is liable to protect them"

(2.) The District Forum allowed the complaint and directed the OP to pay sum of Rs.75,000/- towards the loss occasioned to her, Rs.3,000/- towards mental agony and Rs.2,000/- as cost to be paid within one month failing which the interest would be payable @ 9% per annum.

(3.) Subsequently, the State Consumer Disputes Redressal Commission (in short, 'State Commission') dismissed the First Appeal No. 2443 of 2010 filed by OP, modified the order of the District Forum to the extent by reducing the amount of Rs.75,000/- to Rs.65,000/- and maintained rest of the order. Hence, this revision petition was filed by the OPs.