JAMMU Vs. RACHNA VINOD

JUDGEMENT

(1.) These are two counter appeals filed against the judgment and order dated 8-12-1993 passed by the Divisional Forum jammu. Both these appeals will be disposed off by this order.

(2.) The facts revealed are that Rachna Vinod booked a seat in AC Two Tier Sleeper from Delhi to Jammu on 13.10.1991 by Jammu Mail and the Station Superintendent intimated her that the seat has been reserved. However, on reaching the Railway Station Delhi she was told that no such reservation has been made in her name. She was put to a lot of trouble and inspite of he protests no other seat was made available to her and the Railways failed to provide her any alternate accommodation. She therefore, was put to a lot of inconvenience and agony and mental torture and had to undergo unnecessary expenses and had to rush to the Airport and come to Jammu by air. She claimed compensation in the amount of Rs 50,000/- for the said inconvenience caused to her. The Railways contested the complaint and raised a number of grounds in opposition to the grant of compensation. All their objections were, however, over-ruled by the Divisional Forum and an order was passed allowing Rs.25,000/- as compensation to Rachna Vinod.

(3.) Both the parties have felt aggrieved by this order, Rechna Vinod for awarding her less compensation and Railways for having granted compensation which they thought was not due to Rachna Vinod.