BATHALA GIRI BABU Vs. PENUBOTHU ARUN

JUDGEMENT

(1.) The present Revision Petition has been filed before this Commission under Section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 17.2.2014 in Appeal No. 932 of 2012 passed by the State Consumer Disputes Redressal Commission (in short, 'State Commission'). The State Commission dismissed the Appeal. The Appeal was filed against the orders passed by the District Consumer Disputes Redressal Forum, (in short, 'District Forum') in Complaint No. 37/2012, whereby the complaint was allowed.

(2.) The brief facts relevant to this revision are that, on 6.5.2012, Mr. Penabathu Arun, the Petitioner/Complainant and his family members stayed in Hotel Udayee International, Tirupathi-the OP-1 Bathala Giri Babu, is Managing Director and OP-2 Rallapati Rambabu is General Manager of that hotel.

(3.) A theft took place in early hours of 7.5.2012 and his bag containing cash of Rs. 51,700 and some jewellery including 'Mangalasutra' was missing. Immediately it was informed to the hotel management and after a search, an empty bag was found on the terrace of a different building. The Police was also informed and the Complainant filed a criminal complaint as a registered No., Cr. No. 210/2012. There were CCTV cameras, the room glass windows were not secured and the theft was committed by entry of miscreants. Alleging it as a deficiency in service and negligence by the OPs; the Complainant filed a complaint in the District Forum, for compensation of Rs. 3,15,700 along with interest @ 24% p.a., Rs. 25,000 towards travelling charges and Rs. 2,00,000formentalagonyand costs of Rs. 10,000.