POST MASTER HEAD POST OFFICE JAGTIAL POST Vs. RAMADUGU RAVINDER

JUDGEMENT

(1.) This appeal is filed against the order dated 30th March, 2007 passed in CC 166/2007 by the District Forum , Karimnagar in directing opposite party to pay a sum of Rs.4,570/- towards the value of the garments sent through registered parcel from which the contents of the parcel were missing when the parcel returned back to the sender undelivered for want of correct address of the addressee. The impugned order is assailed as erroneous both on question of fact and law.

(2.) The facts of the case are that the complainant had sent garments to his brother through postal registered parcel who is residing at Dubai on 08.10.2005 while so the said registered parcel returned undelivered in torn condition on 5.11.2005 and on verifying the contents of the parcel it contained pieces of clothes which was complained to the Opposite party on 27.12.2005 but there was no response at all. The act or omission is attributed as deficiency in service and thereby claimed for payment of the value of the garments which were sent through registered parcel booked at the Opposite partys office.

(3.) The respondent/ Opposite party in its version resisted the claim stating that the registered parcel was sent to one Ch. Ramesh, UAE, which was returned for want of correct address. The undelivered parcel returned intact and at time of delivery no objection was raised by the complainant.