M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The opposite party/ carrier, for non delivery of the goods, based upon deficiency of service, suffered an adverse order on 25.4.2008, in the hands of District Forum, Chennai (North), and the result is this appeal.
(3.) The complainant/ respondent , entrusted his goods worth about Rs.47,885/- with the opposite party on 8.1.2005, to be transported and delivered at Marthandam, Kanyakumari District to one M/s. Amed Eectrical Agency, for which amount was paid.;