MANAGER, PROFESSIONAL COURIER Vs. TMT. DEEPA ARUNOCHALEESHWER

JUDGEMENT

(1.) This civil revision petition challenges the order passed in R.P.No.142 of 2023, dtd. 30/8/2024, passed by the State Consumer Dispute Redressal Commission, in confirming the order passed by the District Consumer Redressal Commission, Thiruvallur in C.M.P.No.115 of 2023 in C.C.No.94 of 2023 dtd. 12/12/2023.

(2.) C.C.No.94 of 2023 is a complaint presented by the 1st respondent herein. The 1st respondent pleaded that she had booked a parcel to be delivered to his son, who is residing in Texas, U.S.A. She had packed some goodies as her daughter-in-law was pregnant. The articles sent by her were worth about Rs.40,000.00.

(3.) The complaint proceeds that the petitioner had booked a box in which all the articles had been placed. The petitioners had charged her a sum of Rs.17,600.00 as courier charges from Chennai to Texas. She was given an assurance that the articles would be delivered by 10/10/2022. Unfortunately, the box was not delivered. She alleged that her son had made several visits to collect the boxes sent through the respondent 2 and 3. As the same had not been delivered, he informed her about the same. Subsequently, the complainant approached the first opposite party, who is the 1st civil revision petitioner. The first opposite party directed her to approach the second opposite party. She approached the second opposite party. Yet she did not get a positive reply. She added that she issued a notice on 30/1/2023 to the second opposite party. On 15/2/2023, the second opposite party replied stating that the box had been placed on the ground floor of the apartment complex where the complainant's son is residing. As there was no solution to her issues, she presented C.C.No. 94 of 2023 on the file of the District Consumer Redressal Commission at Thiruvallur.