SUPDT OF POST OFFICES Vs. ATMA RAM

JUDGEMENT

(1.) THIS appeal has been filed by the Postal Department against the order dated 7.7.1999 passed by the District Forum, Pauri whereby the complaint of the complainant was allowed for compensation of Rs. 20,000/ - along with interest @ 10%.

(2.) THE brief facts of the case are that Mahanand, complainant No. 2, son of Atma Ram, complainant No. 1 was residing in Kshetriya Gram Vikas Sansthan, Gurukul Kangri, Haridwar. The complainant No. 1 sent to complainant No. 2 by registered post all his certificates of educational qualification, as original mark sheet, High School certificate, Inter certificate, B.A. mark sheet, domicile certificate, employment exchange registration certificate. The said envelope has not been delivered to the complainant No. 2 till date. There was correspondence but neither the envelope was returned to the complainant No. 1, nor it was delivered to the complainant No. 2. The complainant, therefore, claimed a sum of Rs. 2,00,000/ - for physical and mental pain, Rs. 2,50,000/ - as compensation and a sum of Rs. 50,000/ - for getting the duplicate of the originals.

(3.) THE appellant filed written statement and also the affidavit of the postman and alleged that the envelope was tried to be delivered to the complainant No. 2 but he was not available in his room, therefore, it was delivered to his companion residing in his room namely Sh. Rakesh Kumar. It is alleged that there is no deficiency in service of the Postal Department.