VASUGI RAMANAN, J. - (1.) COMMON ORDER: F.A. No. 679/2008 Complainant is the appellant claiming enhancement of award as per the prayers made in the complaint. F.A.No.340/2009 Opposite parties are the appellants. The Opposite parties aggrieved by the order of the District Forum have come forward with this appeal praying to set aside the order of the District Forum.
(2.) The case of the complainant is as follows :- The complainant sent a cover through the 1st opposite party the Professional couriers at Faridabad, Haryana to one Mr.Parthasarthy at Chennai. The cover contained an application, to be submitted to a school at Chennai. The said cover was returned to the complainant undelivered to Chennai addressee on 4.2.2006 with an endorsement, "No such person". The complainant alleged that by return of the cover undelivered, the complainant incurred the following expenses. Lost of travel expenses Rs. 5,600.00 Expenses during his stay in Chennai Rs. 2,000.00 Compensation Rs. 50,000.00 Cost of complaint Rs. 1,000.00 ----------------- Total expenses Rs.58,600.00 ----------------- On 5.4.2006, the complainant sent a legal notice to which there was no reply. Because of non-delivery of the said consignment, the complainant alleged that he had to rush to Chennai by air to hand over the application form to the school.
(3.) The case of the opposite parties is as follows :- The opposite parties admitted that a consignment was booked by the complainant at Faridabad. They further submitted that the complainant had not dislosed the contents of the consignment to the opposite parties. The opposite parties alleged that the premises where the consignee resides was a complicated lane, and the door, was locked and there was no contact number on the envelope and on enquiry with the neighbours it was informed that there was no such person in the address. The opposite parties denied any deficiency in service and prayed for dismissal of the complaint. The complainant filed 6 documents. The opposite parties filed no documents.;