U O I Vs. CHANDRA PRAKSH & ORS

JUDGEMENT

(1.) HEARD .

(2.) RESPONDENTS /Complainants on 9th January 2009, booked 3 -AC berths from Jaipur to Asansol and Asansol to Jasdih for 19.3.2009. When respondents left for Jaipur by Toofan Express on 23.09.2009, the Ticket Checker told them, that the train will be terminated at Mughal Sarai. Hence, they may board Howrah to Jodhpur Express. Thereafter, respondents met the Deputy Superintendent but to no avail. After waiting for seven hours, respondents boarded in 3rd AC coach of Howrah -Jodhpur at Mughal Sarai Station but were not provided allotted berths. The T.T. of the train refused to allot reserved berths and also threatened to impose penalty upon them. Since, Petitioners/Opposite Parties neither provided seats nor made any other alternate arrangement, therefore respondents suffered a lot of difficulties on the part of the petitioners. Hence, a consumer complaint was filed before the District Forum.

(3.) PETITIONERS in their written statement admitted, that the train in question was terminated on 24.3.2009 at 3.00 AM. However, it is stated that Deputy Superintendent has authorized the respondents for onward journey. It is further stated, that respondents had already been informed regarding termination of train and they were allowed to travel as per their specific reserve class. There is no deficiency in service on part of the petitioners.