A.K.ANNAMALAI J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant filed a complaint against the opposite parties before the District Forum claiming for a sum of Rs.1,42,981/- for the loss of goods transported through the opposite parties which were not received by the other end and for Rs.1,00,000/- towards compensation for mental agony and Rs.382/- towards transportation charges.
(3.) The details of the complaint in brief are as follows :- The complainant carrying business of selling automobile spare parts for the vehicles and he has sent the goods for the value of Rs.1,04,298/- from Chennai to Salem in 12 numbers of packing cases as a regular customer of the opposite party by paying freight charges of Rs.382/- on 30.11.2006. But the said goods so transported through opposite party had not been delivered in time to Salem branch and on letter sent on 14.12.06 no reply was given by the opposite parties and till date the goods were not reached the destination and the complainant came to know that the lorry in which the goods were sent met with an accident on 11.12.06 and the goods so sent would not be delivered and they did not deliver the goods as agreed and hence a legal notice was sent and in the reply it is stated due to unforeseen accident the goods in the lorry were damaged. Hence the complainant has filed this complaint.;