RANA DOCUMENT CENTRE Vs. PAWAN KUMAR GOYAL

JUDGEMENT

(1.) THIS appeal is directed against the order dated 04.10.2011, rendered by the District Consumer Disputes Redressal Forum -I, UT, Chandigarh (hereinafter to be called as the District Forum only) vide which it accepted the complaint of the complainant (now respondent) and directed the OP (now appellant) as under: -

(2.) THE facts, in brief, are that the complainant, booked a letter vide booking No. 253947725 dated 04.08.2011, for Ludhiana, which was to reach before the day of Raksha Bandan celebration, on 13.08.2011. The said letter was not received by the addressee nor was the same delivered back to the complainant, despite the fact that mobile no. 9876462613, was mentioned on the same. It was stated that the OP, never bothered to trace the said letter. It was stated that the aforesaid acts of the OP, amounted to deficiency, in rendering service, and indulgence into unfair trade practice. When the grievance of the complainant was not redressed, left with no alternative, a complaint under Section 12 of the Consumer Protection Act, 1986 (hereinafter to be called as the Act only), was filed.

(3.) ON notice of the complaint, the OP refused to accept the service of the same. Accordingly, the District Forum, came to the conclusion, that refusal amounted to due service. None appeared, on behalf of the OP, as a result whereof, it (OP), was proceeded against ex -parte, vide order dated 09.09.2011.