DIVISIONAL RAILWAY MANAGER Vs. P IBRAHIM

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kasaragod, in O. P. No.214/95. Opposite party is the appellant.

(2.) We heard the Counsel for the appellant.

(3.) On going through the order we are unable to sustain the same. It is true that the complainant got reservation from Kasaragod to Changanassery in Malabar Express on 1.1.1995. When the train reached Calicut the complainant was asked to vacate and get into some other compartment, since the said compartment was not fit to continue travel. They promised also that on reaching Shornur they would once again give berths in sleeper coach. But on reaching Shornur they were guided to another compartment attached to the front side of the train next to engine which had already been occupied by general ticket holders as it was an ordinary general compartment. In the circumstances the complainant and his family were put to great hardship and he claimed compensation of Rs.40,000/-.