INDIAN RAILWAY Vs. SANJEEV SHARMA

JUDGEMENT

(1.) By this Revision Petition, under section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), Indian Railways and its functionaries, Opposite Parties No. 1 to 3 in the Complaint under the Act, call in question the legality and correctness of the order dated 01.03.2016, passed by the Punjab State Consumer Disputes Redressal Commission at Chandigarh (for short "the State Commission") in First Appeal No. 361 of 2015. By the impugned order, the State Commission has dismissed the Appeal, preferred by the Petitioners herein, against the order dated 10.10.2014, rendered by the District Consumer Disputes Redressal Forum, Jalandhar (for short "the District Forum") in Complaint Case No. 125 of 2014. By the said order, while partly allowing the Complaint, preferred by the Respondent/Complainant, alleging deficiency in service on the part of the Opposite Parties, as the air-conditioner of the compartment, in which he was travelling, was out of order for almost 30 hours, the District Forum had directed the Opposite Parties to pay to the Complainant a lump-sum amount of 15,000/- towards compensation and litigation expenses.

(2.) The Complaint came to be filed under the following circumstances:

(3.) Upon contest, the District Forum, as noted above, partly allowed the Complaint and issued the aforesaid direction to the Petitioners herein.