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Judgment
5 paragraphs · 372 wordsWE are proceeding to dispose of this appeal at the stage of admission itself on perusal of the material available in the appeal paper book and on hearing the learned Advocates for both the parties. (For brevity''s sake appellant is referred to as "Travel Agent" and O.P. as "Passenger").
THE travel agent has filed this appeal against the order dated 4.3.2003 passed by the District Forum holding it deficient in rendering service to the complainant/passenger and his family for which they have made reservation in the bus of the travel agent. The District Forum on examination of the rival contention held that the deficiency was proved and awarded a sum of Rs. 1,000/- as compensation and Rs. 200/- as cost of the complaint.
The deficiency alleged by the passenger is to the effect that he had reserved four tickets in the Luxury Bus of the Travel Agent for journey from Nanded to Nagpur on 13.6.2002. However, when he boarded into the bus along with his family members which included his minor daughter, he noticed that the window pane by the side of his seat was broken. Consequently he and his family members had to suffer from cold wind as also rain.
HE brought the said fact to the notice of the attendant of the bus and difficulty faced when he was given a back seat. Thereafter he filed the complaint. The complainant stated that his young daughter fell sick because of exposure to cold wind and rain in the journey. The passenger claimed Rs. 10,000/-. District Forum awarded Rs. 1,000/-.
IT is noticed that the travel agent admitted that the window glass was broken but took up stand as way of justification that the same happened on the way on the road. IT is to be stated that no evidence has been made available as to how the same happened on the way. There being no convincing evidence made available, the District Forum rightly held there was failure on the part of the travel agent to ensure comfortable journey to the passenger who has paid for it. ORDER 1. No merits. 2. Appeal stands dismissed. 3. Office to furnish copies of the order to the parties. Appeal dismissed.