Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State Consumer Disputes Redressal Commission

K. Rangnathan vs South Central Eastern Railway on 13 February, 2013

             CHHATTISGARH STATE 
  CONSUMER DISPUTES REDRESSAL COMMISSION, 
              PANDRI, RAIPUR (C.G.) 
                         
                                                       Appeal No.FA/12/579 
                                                    Instituted on : 17.10.2012  
 
K. Rangnathan, S/o Shri M. Krishnamurty, 
R/o : M.I.G. 54, Housing Board Colony, 
Tatibandh, 
Raipur (C.G.)                                                 .....   Appellant. 
 
       Vs 
 
South Central Eastern Railway, 
Through : Manager, W.R.S. Colony, 
Raipur, District Raipur (C.G.)                               ....  Respondent. 
 
PRESENT : 
HONʹBLE SHRI JUSTICE  S.C. VYAS, PRESIDENT 

HON'BLE SMT. VEENA MISRA, MEMBER  HON'BLE SHRI V.K. PATIL, MEMBER    COUNSEL FOR THE  PARTIES : 

Shri  R.K. Bhawnani, for appellant. 
Shri H.N. Das, for respondent. 
 
ORDER (ORAL)  DATED : 13/02/2013  PER :‐ HON'BLE SHRI JUSTICE  S.C. VYAS, PRESIDENT    The  complaint  of  the  appellant  herein,  against  the  respondent  herein/  South  Central  Eastern  Railway,  has  been  dismissed  by  the  District  Consumer  Disputes  Redressal  Forum,  Raipur  (C.G.)  (hereinafter  called  "District  Forum"  for  short),  vide  order  dated  29.09.2012, passed in Complaint Case No.186/2011 on the two grounds,  // {PAGE } // firstly that  complainant had failed to show  identity proof to the T.C. at  the  time  of  journey  and  secondly  that  booking  agent,  Indian  Railway  Catering & Tourism Corporation (hereinafter called "IRCTC" in short),  was not made a party in the case, which was necessary party. 

2.  In  nutshell,  the  facts  of  the  case  are  that  complainant  being  a  senior  citizen,  booked  a  railway  ticket  for  journey  from  Lokmanya  Terminal, Mumbai to Raipur under Tatkal quota in 2nd AC by booking a  ticket  through  internet  on  payment  of  Rs.1,662/‐.    A  confirmed  ticket  was provided to him and berth No.0031 of Coach A‐1 was shown in the  ticket  as  allotted  to  him.    When  he  boarded  the  train  on  the  date  of  journey, then T.T.I. expressed his inability  to provide that berth to the  complainant  and  allotted  another  berth  on  another  ticket  to  the  complainant  after  recovery  of  amount  of  fine.    When  protested,  then  T.T.I.  misbehaved  the  complainant.    Feeling  aggrieved,  the  complaint  was filed before the District Forum. 

3.  The  allegations  of  the  complainant  were  refuted  by  the  respondent  on  the  saying  that  ticket  was  issued  through  IRCTC,  over  which  the  O.P./respondent  was  having  no  authority  and  unless  that  Corporation  is  made  party,  the  complaint  is  not  maintainable.    This  objection  was  also  raised  whether  the  amount  of  ticket  was  actually  // {PAGE } // deposited in the account of Railway or not, has also not been shown by  the complainant. 

4.  Learned  District  Forum,  agreed  with  the  defence  of  the  respondent and dismissed the complaint by the impugned order. 

5.  After having heard the arguments advanced by both parties and  having  gone  through  the  record  of  the  case,  we  are  of  the  view  that  impugned  order of the District Forum, is not sustainable and is liable  to be set aside. 

6.  The  written  version  submitted  by  the  respondent  before  the  District  Forum  and  the  affidavit  of    Shri  J.N.  Sabat,  Divisional  Commercial Manager, S.E.C. Railway, Raipur, nowhere says that under  what  circumstances,  the  appellant/complainant  was  not  permitted  by  the concerning T.T.I. to occupy the berth, which was allotted to him by  a confirmed ticket.  Affidavit of the concerning T.T.I. was also not filed  before the District Forum to explain as to on what circumstances he had  not permitted the complainant to occupy that berth.  It is nobody's case  that    identity  proof  was  demanded  and  was  not  shown  by  the  appellant/complainant.    It  is  also  nobody's  case  that  IRCTC  had  not  deposited the amount of fare in the account of the respondent/Railway.   Thus, there was no evidence on the part of the respondent/Railway to  // {PAGE } // refute  the  allegations  leveled  in  the  complaint.    Important  evidence  is  lacking on behalf of the respondent/Railway and even then, the District  Forum has unnecessarily dismissed the complaint.  The ticket, copy of  which  has  been  filed  by  the  appellant/complainant  before  the  District  Forum  shows  that  he  was  in  possession  of  a  confirmed  ticket,  issued  through  IRCTC  and  IRCTC  recovered  service  charges  also  for  that  service.  The  hand  made  tickets  provided  by  the  T.T.I.  to  the  appellant/complainant  have  also  been  filed  to  show  that  fare  of  Rs.1,035/‐  was  paid  and  fine  of  Rs.575/‐  was  also  paid  by  the  complainant  to  the  concerning  T.T.I.    Thus,  it  was  for  the  concerning  T.T.I.  to  show  as  to  on  what  circumstances,  he  has  refused  to  provide  seat  on  the  basis  of  confirmed  ticketing  service  electronic  reservation  slip to the complainant and had issued fresh tickets for another berth. 

7.  So far as question as to whether IRCTC is necessary party or not  in  the  complaint  case,  it  is  left  with  the  discretion  of  the  appellant/complainant  whether  he  wishes  to  add  name  of  such  Corporation  as  party  in  the  complaint,  but  the  complaint  could  have  very well be decided in absence of  IRCTC also, because its job was only  to  book  railway  ticket  through  internet,  which  had  been  successfully  performed  by  it.    The  appellant/complainant  was  not  having  any  grievance  in  respect  of  services  provided  by  IRCTC.    So  far  as    the  // {PAGE } // appellant/complainant  is  concerned,  it  was  not  necessary  for  him  to  make  IRCTC  a  party  in  the  complaint  case.    The  grievances  of  the  appellant/complainant  were  only  against  the  respondent/Railway  and  the  respondent/Railway  is  required  to  face  the  allegations  of  the  appellant/complainant  by  leading  cogent  evidence  and  reliable  documentary or oral evidence, which has not at all been filed. 

8.  In  view  of  aforesaid,  the  appeal  succeeds  and  is  allowed.    The  impugned  order  is  set  aside  and  the  case  is  remanded  back  to  the  District  Forum,  with  a  direction  to  provide  opportunity  to  the  respondent to file documentary and oral evidence and if necessary then  grant  permission  to  amend  the  written  version.    The  appellant/complainant  may  also  be  given  opportunity  to  implead  IRCTC as party in the complaint case, if he so wishes.  After doing all  these exercises, the matter be decided afresh on merits within a period  of  60  days  from  receipt  of  it's  record.    Parties  are  directed  to  appear  before the District Forum, on 11.03.2013.   



 

 
 (Justice S.C.Vyas)                 (Smt. Veena Misra)                  (V.K.Patil) 
       President                                  Member                                Member 
           /02/2013                                    /02/2013                               /02/2013