ARJUN KUMAR Vs. D T D C

JUDGEMENT

(1.) THIS appeal has been received by way of transfer from the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad by the Order dated 20.8.2007 passed by the National Commission.

(2.) FEELING aggrieved of the order dated 10.10.2003 passed by the District Forum at Hyderabad in CD No. 69/2000 dismissing the complaint of the appellant seeking refund of the consideration for booking the consignment with the respondent for delivery at Bokajan and compensation for loss of courier as his daughter could not avail the opportunity of appearing in medical entrance KCET -1999, the appellant has preferred this appeal.

(3.) THE case of the appellant before the District Forum, in brief, was that on 15.4.1999 the appellant handed over a consignment to respondent to be delivered to one Sh. R.G.Bhattacharya at Bokajan Cement Factory (Assam) through their Dimapur branch in Nagaland. The consignment note was also received by the appellant for which the respondent charged Rs. 63 for the courier service. The consignment was supposed to be delivered within 48 hours of handing over the consignment to DTDC. But the consignment never reached the consignee. The appellant tried to contact respondent number of times but of no use. The appellant suffered financial loss to the extent of Rs. 1,000 for procurement of prospectus, transport charges, courier service charges and trips to respondent's office at Hyderabad, etc. The appellant sent number of letters to respondent but there was no response.