TARAKANT JHA & 2 ORS S/O LATE SH ANIRUDDH JHA; HARI MOHAN KHAN LATE SH RAMSUNDAR KHAN; LAKSHMESHWAR JHA S/O LATE SH KAMESHWAR JHA Vs. ZAFAR AZAM

JUDGEMENT

(1.) The complainants / petitioners boarded Superfast Express at Darbhanga Railway on 28.11.2008, after purchasing tickets authorizing them to travel in the said train. During the course of their journey, their tickets were checked by Railway Officers, including one Mr. Zafar Alam and some TTEs. They were made to pay Rs.341/- each on the allegations that their travel was unauthorized. It is also alleged that the gold ring of one of them was also snatched by a TTE. Being aggrieved from the aforesaid act of Railway Officials, the petitioners / complainants approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the respondent which inter-alia alleged that in fact, the complainants were found travelling in a sleeper coach though they did not hold valid reservation for travelling in the sleeper coach. They were holding tickets which permitted them to travel in second class but not in the sleeper class coach. It was further stated that on account of the aforesaid unauthorized travel, excess charges were recovered from the complainant / petitioners. The alleged chain snatching was denied in the written version filed by the opposite party before the District Forum.

(3.) The District Forum having ruled in favour of the petitioners / complainants, the respondents approached the concerned State Commission by way of an appeal. Vide impugned order dated 01.8.2017, the State Commission allowed the appeal and consequently dismissed the complaint. Being aggrieved, the petitioners / complainants are before this Commission by way of the present revision petition.