NORTHERN RAILWAY & ANR Vs. ASHOK PANDIT

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner-Indian Railways. It is a case of theft of a bag from the running train and the District Forum had allowed compensation of Rs. 30,000 along with interest. However, the State Commission in Appeal, had earlier allowed the Appeal of the Railways. However, the complainant preferred Revision Petition before this Commission which was allowed and the matter was remanded to the State Commission to decide the case on merits. The State Commission vide impugned order dated 29.3.2017 has decided the Appeal and has reduced the compensation from Rs. 30,000 to Rs. 25,000.

(2.) Learned Counsel for the Indian Railways states that the State Commission has not discussed anything about Section 100 of the Indian Railways Act, 1989 and the order is a non-speaking order.

(3.) From the orders passed by the District Forum as well as of the State Commission, it is clear that the Fora below have given concurrent finding and in such cases, the scope of the revision petition is very limited as held by the Hon'ble Supreme Court in Mrs. Rubi (Chandra) Dutta v. United India Insurance Company, 2011 2 CPJ 19 (SC) , as under: