UNION OF INDIA AND ORS. Vs. RANJAN KUMAR

JUDGEMENT

(1.) The complainant / respondent, along with his wife and some others travelled from Nizamuddin to Banda in AC Coach of Uttar Pradesh Sampark Kranti Express. The complainant at that time was posted as District Magistrate of Banda. His wife Mrs. Anju Ranjan kept her belongings, including a hand purse on a seat, in the coach in which they were travelling. The said purse allegedly contained one ruby & diamond ring, cash, one Nokia mobile phone, US$ worth Rs.45,000/- and important documents. The aforesaid purse was stolen during the course of their journey. The articles of some other co-passengers were also stolen during the course of the said journey. Alleging negligence and insufficient security on the part of the North Central Railways, the complainant approached the concerned District Forum by way of a complaint.

(2.) It transpired during the course of hearing before the District Forum that the purse of the wife of the complainant had been stolen by a coach attendant, who had been employed by the Railways and was on duty in the coach in which the complainant was travelling. Vide order dated 30.5.2013, the District Forum directed the petitioners to pay a sum of Rs.26,000/- to the complainant towards the cost of the stolen goods, along with Rs.7,000/- as compensation and Rs.2,000/- as the cost of litigation.

(3.) Being aggrieved from the order passed by the District Forum, the petitioner approached the concerned State Commission by way of an appeal. The said appeal having been dismissed vide impugned order dated 30.12.2014, the petitioners are before us by way of this revision petition.