MANAGER,CUSTOMER CARE THE PROFESSIONAL COURIERS Vs. R.VENKATRAMAN

JUDGEMENT

(1.) The opposite party is the appellant.

(2.) The appeal is challenge to the order passed by the District forum-I, Hyderabad in C.D.No.812 of 2003.

(3.) Briefly stated the facts of the case as represented by the complainant are that on 12.9.2002 the complainant booked a consignment containing original IfCI Bond bearing folio No.5008-974 to deliver it to their head office at Delhi with the opposite party. However, as the opposite party failed to deliver the said consignment at the destination at Delhi the complainant addressed several letters to the opposite party for delivery of the said consignment. The opposite party through its letter dated 6.2.2003 informed the complainant that the said consignment has been returned back by the Delhi office to their branch at Khairatabad on 18.9.2002 for effecting delivery to the complainant. But as the efforts of the complainant to receive the said documents were futile he got issued a legal notices dated 25.5.2003 and 25.6.2003 to the opposite party calling upon the opposite party to either hand over the consignment or pay a sum of Rs.12,500/- with interest and costs and as there was no response to the legal notices he filed the complaint before the District Forum to payRs.12,500/- with interest, compensation and costs.