DEPARTMENT OF POST Vs. BABU LAL

JUDGEMENT

(1.) THIS appeal arises out of order dated 30.6.2009 passed by the District Consumer Forum (DCF), Jaipur - I, Jaipur whereby the complaint was allowed in the manner that the Appellant was directed to pay to the Complainant a sum of Rs. 15,000 as compensation and Rs. 1,500 as cost of litigation and to pay the aforesaid amount within a period of one month failing which the Complainant is to receive interest @ 12% per annum from the date of the order.

(2.) THE Complainant had sent a Demand Draft (DD) for Rs. 8,294 through registered post on 20.6.2007 but this registered "letter never reached the destination. The amount of DD was meant for payment of premium of insurance policy. A registered legal notice was sent to the OP but there was no solution, hence the complaint.

(3.) THE OP has admitted that the registered letter was sent through Jaitpura Sub -Post Office. As the letter could not reach the destination, an amount of Rs. 100 was sanctioned to be paid to the Complainant as a final settlement. The OP also invoked the provisions of Section 6 of Indian Post Office Act and stated that no compensation beyond the prescribed amount could be awarded. It was also stated that the complaint was filed without waiting for the outcome of decision of the competent authority.