A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party, praying for the non delivery of the goods parcel sent by the complainant found in damaged condition and claiming for refund of Rs.14,350/- as cost of the goods and for Rs.10,000/- as compensation for damages and mental agony.
(3.) The complainant doing business in silk cloths sent a parcel of silk sarees from Vellore to Salem through the opposite party parcel service on 2.11.06 by way bill No.171809 with good condition on payment of charges. When the complainant went to the Salem office for taking delivery of the goods he was shocked to find that the goods A class parcel was found in damaged condition and there was no response by the opposite party for the same and thereby he demanded for open delivery which was not done by the opposite party. But they sent a letter on 27.11.06 by stating the parcel is available in tact and to take delivery of the same by the complainant. Complainant sent a legal notice on 3.12.2006 and an unacceptable reply was sent on 6.12.06 and thereby the complainant claims the value of goods and for compensation.;