N.KANNADASAN, J. - (1.) The above appeal is filed by the opposite parties, challenging the order passed on 30.08.2007 by the District Forum, Salem in CC.No.54/2005, in allowing the complaint.
(2.) The Respondent / Complainant has filed the complaint to the effect that the Speed Post Money Order of Rs.5000/- was delivered nearly after 10 days and as such the purpose for which the Money Order was to be utilized could not be utilized in time. According to the complainants, the said amount was required to do immediate scanning to their son, and due to the delay their son has expired. Even though a claim of Rs.3 lakhs was prayed for, the District Forum considering the fact that the opposite party has paid a sum of Rs.255/- for the belated payment, allowed the complaint, wherein a sum of Rs.10000/- was ordered as compensation for mental agony.
(3.) The Learned Counsel appearing for the appellant contended that there is no willful negligence or delay on the part of the opposite parties and the payment of Rs.255/- alone should be construed as a sufficient compliance for the belated payment and accordingly seeks to set aside the order passed by the District Forum.;