ON-DOT COURIER SERVICE @ ON-DOT COURIERS Vs. CHANDRA DEEP SINGH

JUDGEMENT

(1.) THIS is an appeal filed by the opposite party No.1 -ON - DOT Couriers, against judgment dated 13.3.2008, passed by District Consumer Disputes Redressal Forum, Bokaro, in Consumer Complaint No.121 of 2004, whereby appellant has been directed to pay to the complainant -respondent No.1, Rs. 10,000.00 within thirty days from the date of order as compensation, as the Demand Draft of Rs. two lacs was lost in transit.

(2.) THE short facts for disposal of this appeal are as under:

(3.) APPELLANT admitted that the aforesaid Bank Draft sent by the respondent No.1 to Delhi was lost in transit. In fact the said Demand Draft along with other letters of different consignor were stolen on railway platform at Patna Junction Railway Station, for which an information was also lodged with Government Railway Police Station at Patna. Subsequently the appellant also issued a Certificate stating therein that the document has been lost in transit and thereafter the respondent obtained another/duplicate/fresh Demand Draft on 4.9.2004 from the Bank after cancellation of the said Demand Draft, which has been received by the addressee/son of the respondent.