VINOD KUMAR BOHARA Vs. SHREENATH TRAVELLERS

JUDGEMENT

(1.) The petitioner was the complainant before the District Forum, where he had filed a complaint alleging deficiency in service on the part of the respondent.

(2.) Very briefly the facts leading to filing of the complaint were that the complainant along with his family was travelling by bus, where he had three pieces of suitcases kept in the bus, but when he reached Baroda from Udaipur, he found that one of the suitcases was missing. The matter was reported to the Bus Operator, Police and others. When the issue was not getting settled, a complaint was filed before the District Forum, who after hearing the parties allowed the complaint and directed the respondent to pay Rs. 17,500. Aggrieved by this order, an appeal was filed before the State Commission, who partly allowed the appeal by way of reducing the compensation from Rs. 17,500 to Rs. 5,000 only. Aggrieved by this order this revision petition has been filed before us.

(3.) Notice was issued to the respondent but as per material on record, he refused to take notice and vide our order dated 9.5.2000, it was decided to proceed against the respondent. Still, with a view to give him an opportunity to come and defend the case, a copy of the order dated 9.5.2000 was sent to him on 18.5.2007 for hearing the arguments on 11.7.2007. Yet nobody appeared, hence he is proceeded ex parte.