- (1.) ALLEGING short delivery, the complainant moved the District Forum. The complainant did not make the consignee as a party.
(2.) BEFORE the District Forum a document was produced by the opposite parties and marked as Ex. B1 dated 24.8.2001 passed by the consignee to the opposite parties relating to the consignment sent by the complainant through the opposite party to them stating that the consignment relating to the waybills had been received in good condition; that the number of items was correct; packing was in good shape and the weight was also correct and that there was no complaint against the opposite parties. This letter was not disputed by the complainant. When such was the position, the District Forum was right in holding that there was no short delivery. There is no material for taking a view different from the one taken by the District Forum.
(3.) IN the result, the appeal fails and the same is dismissed.;