STATION SUPERINTENDENT CENTRAL RAILWAY Vs. SHARAD AGARWAL

JUDGEMENT

(1.) This is an appeal filed by the opposite party, against the order dated 4.10.1995 passed by District Consumer Disputes Redressal Forum, Gwalior in their Case No.1168/93, wherein the Forum has directed the opposite party to pay to the complainant Rs.1,000/- as compensation and Rs.500/- as proceeding expenses for charging extra fare and penalty etc. from him despite the fact that he was holding a valid monthly season ticket as well as super-fast surcharge ticket.

(2.) Heard the arguments of the learned Counsel for the appellant and perused the written arguments of the respondent.

(3.) The appellants have not opposed the contents of Para 2 of the complaint that the complainant was in possession of a valid monthly season ticket and that he also held a super fast surcharge ticket purchased by him from Gwalior Railway Station after showing M. S. T. at the booking window.