I P GOYAL Vs. GENERAL MANAGER HARYANA ROADWAYS

JUDGEMENT

(1.) The unsuccessful complainant appeals against the order of the District Forum, Hisar consigning his complaint to the record and relegating him to his remedies before the Civil Court.

(2.) The appeal has been preferred by registered post and despite repeated notices of hearing to the appellant, no appearance was put in and a request was received to dispose of the same on merits. We, therefore, do not have the benefit of any submissions in favour of the said appeal.

(3.) It suffices to mention that the somewhat curious case raised by the appellant was that on the 1st of February, 1993 he was travelling in Haryana Roadways bus from Meham to Hisar against a valid ticket. It was alleged that at the Hansi bus stop, the appellant had alighted from the bus and requested the driver to wait for him till he returned. However, to his discomfiture, when he arrived back at the bus stop, it had already left and it was the case that a bag containing clothes and currency notes of Rs.10,000/- was thus carried away which were subsequently not traceable.