UNION OF INDIA Vs. NAND KISHORE

JUDGEMENT

(1.) This revision is directed against the order of the State Commission, Rajasthan dated 02.02.2017 vide which Appeal No. 275/2013 filed by the petitioners against the respondent / complainant was dismissed.

(2.) Briefly put, the case of the respondent complainant is that on the night intervening 26th & 27th June, 2012, he was travelling from Chennai to Hazrat Nizamuddin ( Delhi) by Duronto Express in reserved sleeper coach no.S-3. The complainant was sitting at the window seat. According to the complainant at around 1.10 a.m to 1.15 a.m., the train slowed down at the outer signal of Etarsi Railway Station. There was some commotion and suddenly some unknown person snatched the gold chain, weighing one tola, from his neck through the window. Immediately after the incident, the complainant alongwith some passengers tried to contact the coach conductor who was found sleeping in the AC coach. The coach conductor and the TTE were asked to call the police at the spot. No police man was available in the train. When the train reached Hazrat Nizamuddin Railway Station, the complainant immediately went to the Police Station and lodged FIR. According to the complainant, the railway authorities were responsible for the safety of his life and property in which they were found lacking. The complainant thus raised the consumer dispute by approaching the District Forum.

(3.) The OP on being served with the notice of the complaint filed written statement denying the allegations and prayed for dismissal of complaint.