MAHAPRABANDHAK, PURWA-UTTAR RAILWAYS & TWO Vs. NIRMAL CHAND

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act (hereinafter called the Act ) against the judgment and order dated 17.9.1992 passed by District Consumer Forum, Farrukhabad in Complaint Case No. 407/92.

(2.) A complaint was preferred for claiming damages of Rs. 10,358/ - on the ground that Malmal worth Rs. 10,358/ - was booked to be sent to the destination Jodhpur vide R.R. No. 888594 which never reached to the destination and thus loss was occurred.

(3.) WRITTEN statement was preferred by the opposite party admitting that the goods in question were booked which never reached to the destination. It appears that during the course of hearing of the complaint the opposite party did not turn up and after perusing the material available on record and hearing the submissions raised by the Counsel for the complaint the District Forum allowed the complainant and decreed the claim of the complainant for damages as aforesaid.