J.JAYARAM, J. - (1.) The unsuccessful opposite parties 1 to 4 in the complaint are the appellants herein.
(2.) The opposite parties have filed this appeal against the order of the District Forum, Udagamandalam in COP No.31/2003 dated 22.08.2007 directing the opposite parties to pay a sum of Rs.6,185/- towards the value of garments lost and a sum of Rs.2,000/- for mental agony and sufferings with costs of Rs.500/-, on account of the deficiency in service on the part of the opposite parties in not delivering the goods booked by the complainant.
(3.) The case of the complainant is that on 4.12.2001 the complainant sent a parcel containing garments valued at Rs.6,185/- through the 1st opposite party for safe carriage and delivery to the consignee, but the parcel was not delivered to the consignee and hence the complaint claiming Rs.6,185/- towards the value of goods and a sum of Rs.5,000/- for mental agony, suffering and loss of reputation in business, with costs.;