A.K.ANNAMALAI J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant/appellant filed a complaint before the District Forum, against the opposite party/respondent, praying for directing the opposite party to pay a sum of Rs.10,000/- as cost for the non delivery of telegraphic money order sent by the complainant to his relative within 24 hours and for costs.
(3.) The complainant in his complaint stated that he had sent a sum of Rs.1,000/- by telegraphic money order from the Head Post Office at Thallakulam at 10.45 am on 22.9.04 by paying Rs.68/- towards money order commission and telegraphic charges under the impression that it would be reached on the same date before 5.00 pm to his relative at Karur. But he came to know that the money order was delivered only on the next date on 23.9.04 which caused much hardship to the sisters daughter for paying her examination fees in time and by informing the delayed receipt of money order, the complainants relative sent a letter on 23.9.04 stating the money order was received only at 12.10 pm on 23.9.04. Hence the complainant issued a legal notice on 7.10.04 for which no reply was given and therefore he has filed the complaint with the claim of compensation and cost as above.;