SHYAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD at admission stage.

(2.) IT may be stated here that the complainant purchased the electrical articles from Kapoor Electricals, Sadar Bazar, Delhi on 16.4.2003 worth Rs. 19,640/ - and these articles were sent by the complainant appellant through railway and that articles were booked by the appellant complainant on 17.4.2003 in the Chief Parcel Supervisor Office of Sarairohilla Station, Delhi and they were sent to Bhilwara. Since these articles were not received by the complainant appellant, therefore, he filed the complaint before the District Forum, Bhilwara.

(3.) THE District Forum, Bhilwara dismissed the complaint inter alia holding that since the articles could be classified as goods and they were lost in transit, therefore, because of the provisions of the Act of 1987 the District Forum had no jurisdiction.