NATHURRAM PORWAL Vs. MANDAL RAILWAY MANAGEMENT

JUDGEMENT

(1.) This revision petition has been filed by the petitioner, Nathurram Porwal against the order dated 9.2.2017 of the Uttar Pradesh State Consumer Disputes Redressal Commission, (in short 'the State Commission') passed in Appeal No. 345/2016,

(2.) Brief facts of the case are that the petitioner/complainant was travelling on a reserved ticket from Agra to Bhusawal on 7.8.2008. On way, the TTE checked the ticket and asked for the identity proof. Photocopy of Election ID card was produced by the complainant. However, TTE insisted on the original and fined Rs. 10,924 and also misbehaved with the complainant. The complainant filed a consumer complaint No. 5 of 2009 before the District Consumer Disputes Redressal Forum, Etawah, (in short 'the District Forum'). The complaint was resisted by the opposite parties on the ground that the complainant was not carrying the original ID proof, which was necessary under the Rules. The District Forum, after considering the submissions of all the parties allowed the complaint vide its order dated 29.1.2016 and ordered Rs. 10,950 along with payment of compensation of Rs. 50,000 as well as litigation charges Rs. 5,000 to be paid to the complainant.

(3.) The opposite parties preferred an appeal bearing No. 345 of 2016 before the State Commission, which was allowed by the State Commission vide its order dated 9.2.2017 and the complaint was dismissed.