VINOD SANGHI Vs. UNION OF INDIA RAILWAY

JUDGEMENT

(1.) HEARD the petitioner in person and learned Counsel for U.O.I.-Railways.

(2.) IN this matter, the petitioner and his wife were travelling by train in 3-Tier Sleeper compartment while going on excursion to Darjeeling. The complainant was carrying two suitcases and both were tied with the chain to the rings provided below the seat for the said purpose. The complainant took all the safety measures for the purpose of ensuing safety of luggage. At about 2.15 a.m., some unauthorized persons entered into compartment and committed theft of luggage of the complainant and other passengers. At about 5.30 a.m. Mrs. Sharda Sanghi complainant No. 2 got up and found the luggage stolen away by cutting the chain attached to the ring. The complainant filed a complaint with the Railway Police mentioning that he kept Rs. 30,000 cash and luggage worth of clothes Rs. 40,000 and a report was recorded by the In-charge GRP, Khurda Road. The In-charge having noted the address to send FIR but which has not been received till date. The complainants were forced to cancel onward journey. The complainants prayed for Rs. 1,50,000 towards compensation comprising of Rs. 30,000 for cash + Rs. 40,000 for luggage + Rs. 80,000 towards sufferings, mental agony etc.

(3.) THE District Forum after considering the matter awarded a compensation of Rs. 20/000 with cost of Rs. 1,000. The State Commission on appeal, confirmed the order of the District Forum.