N K SINGLA Vs. NORTHERN RAILWAY

JUDGEMENT

(1.) This appeal has been directed by the complainant against order dated 26.2.2007 passed by Consumer Disputes Redressal Forum-I, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum), whereby his complaint was dismissed with no order as to costs.

(2.) Briefly stated the facts are that appellant (complainant) booked a circular tour ticket No.53672 from city booking office, Chandigarh- OP No.3 on 19.1.2006 for four adults by means of berth in Second AC. The journey was to commence on 24.2.2006. However, 12 days before the commencement of journey, the appellant got the tickets cancelled on 11.2.2006 but reservation Officer made deduction of Rs.2,200 considering it to be 10 different journeys whereas the Rule clearly stipulated that the cancellation charges would be levied only once on a CTT and not separately for every lap of journey and in this way, total deduction would have been Rs.240 @ Rs.60 per adult.

(3.) Alleging deficiency in service, the complaint was filed and claimed a sum of Rs.1,960 towards excess cancellation charges, Rs.300 towards costs of telephone etc. besides Rs.2,200 towards cost of legal notice, Rs.5,000 as litigation expenses and further claimed Rs.50,000 for damages and mental harassment.