TMT.VASUGI RAMANAN, J. - (1.) Opposite party is the appellant.
(2.) The case of the complainant is as follows :- The 1st complainant is the father of the 2nd complainant a practicing doctor, who is alleged to have sent a consignment of life saving medicines worth of Rs.5,000/- through the opposite party on 14.8.2007 paying a consideration of Rs.70/-.
(3.) The consignment did not reach Sengotta the destination even after 90 days. On 18.9.2007 the 2nd complainant sent a notice and further a telegram also. The opposite party neither replied nor took any steps regarding the parcel.;