N.KANNADASAN, J. - (1.) The Appellants are the opposite parties and the Respondent is the Complainant before the District Forum.
(2.) The complaint is filed under the following circumstances: The complainants friend had booked certain articles belonging to the complainant to be sent by registered post from Denmark to Madras via., Delhi in the year 2004. The articles were dispatched on 6.1.2004 at Denmark. The parcel was received by the complainant in a damaged condition and the same was received with protest on 09.02.2004. Since all the opposite parties are handled the parcel, the complaint is filed seeking a direction to pay a sum of Rs.59,23,520/- with compensation and for mental agony.
(3.) The complaint was resisted by the opposite parties to the effect that the goods were not properly packed and it is the duty of the sender to pack it properly and as such the opposite parties are not responsible.;