PROFESSIONAL COURIERS Vs. P.SRIDHAR
LAWS(TNCDRC)-2011-7-17
TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on July 19,2011

Appellant
VERSUS
Respondents

JUDGEMENT

J.JAYARAM, J. - (1.) The unsuccessful opposite parties in the complaint are the appellants herein.
(2.) The opposite parties have filed this appeal against the order of the District Forum in COP No.33/2003 dated 23.08.2007 directing the opposite parties to pay a sum of Rs.2,000/- for mental agony and sufferings and costs of Rs.500/-.
(3.) The case of the complainant is that on 22.06.2002 the complainant booked a sealed cover containing currency of Rs.15,450/- with the 1st opposite party to be delivered to the addressee/consignee at Chennai. But the cover was not delivered to the addressee and hence the complaint.;


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