OM PARKASH SHARMA Vs. CHIEF POST MASTER GENERAL

JUDGEMENT

(1.) THIS appeal is directed against the order of the District Forum, Shimla, passed in Consumer Complaint No.193/2005 on 19.5.2009, whereby the complaint of the complaint was dismissed on the ground that there is no substance in the complaint and it being merit less and vexatious. Parties hereinafter are being referred to as per their status in the complaint.

(2.) FACTS of the case within narrow compass are that son of the complainant booked a registered letter on 9.2.2004 from the Post Office, Ladraur, District Hamirpur which was to be delivered to the Officer Incharge Admission Cell, Dean s Office, Armed Forces, Medical College, Pune through opposite party

(3.) THIS complaint was resisted by the opposite parties who had raised preliminary objections regarding maintainability of the complaint under Section 6 of the Indian Post Offices Act, 1898 and status of the complainant as a consumer.