M.THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) The respondent/complainant filed a case before the District Forum, Chennai [North] for the refund of Rs.4,990/- with compensation of Rs.4,500/-, alleging that the shirts worth of Rs.4,990/- entrusted by her, for the delivery at Tiruppur, with the opposite parties, were not delivered, thereby they have caused negligence as well as deficiency in service.
(3.) The opposite parties admitting the entrustment of the consignment, resisted the case, that the complainant has not declared the value, that as per the conditions mentioned in the Consignment Note, their liability is restricted to only Rs.100/-, that the alleged mental agony and other deficiency pleaded are not true, praying for the dismissal of the case.;