A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) The complainant sent a parcel containing medicines from Pollachi on 20.07.2005 to one G.Ramesh Kumar of Chidambaram in a duly packed Carton Box through the first opposite party for safe delivery by paying necessary charges to the first opposite party under a receipt. The complainant came to know that the parcel sent to Ramesh Kumar was tampered and thereby he refused to receive the same and informed the complainant. When the first opposite party contacted in this regard, an evasive and irresponsible reply was given and never delivered the parcel to the addressee or given any reply to the complainant till date of complaint, which made the complainant to land with the consumer complaint.
(3.) After giving a legal notice on 28.07.2005 and filed this complaint, claiming a sum of Rs.18,000/- in total for mental agony and deficiency in service and with costs.;