A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) 1st Complainant filed a complaint against the opposite parties claiming damages for reimbursement of Rs.25,017/- together interest from 24.5.97 for the papers relating to the goods despatched was not delivered to the consignee for delivery of goods and Rs.30,000/- as compensation for damages and Rs.4,000/- as costs.
(3.) 1st complainant doing handloom goods business despatched goods worth of Rs.25,070/- to their customer M/s.Bhavani Handloom House, Chunaro Post Adalapura District Misrapur, Uttar Pradesh, on 20.5.97 through Kanpur Corporation of India the freight of Rs.441/- and routed the documents through Allahabad Bank, Adalpura by consignment note dated 17.5.97 for 98 kgs and the documents sent by RPAD on 24.5.97 to the Manager, Allahabad Bank, Adalpura. But this documents are not reached the bank till date of complaint and by wrong delivery of the same some imposter Masquerading as the consignee obtained the proceeds and thereby the complainant has lost the value of goods and after giving notice he came forward with the consumer complaint.;