V KISHIN Vs. CUSTOMER CARE CENTRE

JUDGEMENT

(1.) The complainant's case is that the letters, registered letters, money orders and other postal articles addressed to him from various places are not delivered to the complainant though they are properly and correctly addressed and as a result of the same, the complainant has been put to heavy financial loss and, therefore, the present complaint was laid by the complainant for recovery of the sum of Rs.25,000/- as damages and compensation.

(2.) The opposites partis Postal Department contended that the complainant has not given particulars about the registered letters, letters and money orders alleged to have been addressed to him and not received by him and, therefore, without those particulars the opposite parties are not in a position to put forward their case. The complainant is not a consumer. When it was brought to the notice of the opposite parties they immediately sent a reply to the complainant. There is no deficiency in service and the complaint is not maintainable in view of Sec.6 of the Indian Post Office Act.

(3.) The lower Forum dismissed the complaint. Hence, the present appeal.