A.K.ANNAMALAI, J - (1.) The opposite parties are the appellants.
(2.) The Respondent/complainant filed a complaint against the opposite parties praying for Rs.1,00,000/- for the deficiency of service and Rs.5,000/- towards expenses and Rs.10,000/- as compensation for mental agony and Rs.5,000/- as costs.
(3.) The complainant has sent a parcel containing a pump on 17.1.04 through the 1st opposite party a branch of the 2nd opposite party on payment of freight charges from Chennai to Salem which was not delivered at the other end and there was no response either for return of goods or for reply. Hence for the deficiency of service the complainant filed the complaint before the District Forum.;