L K CHATURVEDI Vs. POST MASTER, DAK BHAWAN

JUDGEMENT

(1.) THESE appeals are directed against the order dated 26.8.2010 passed by the District Forum, Bhopal En case No. 167/2009. The appeal no.2338/2010 has been filed by the complainant for enhancement of compensation while appeal no.2468/2010 has been filed By the opposite parties for setting aside the compensation awarded by the District Forum. The facts are being taken from First Appeal No.2338/2010 for convenience, unless stated otherwise. The matter arises from the loss of articles sent by parcel from United States to India.

(2.) ACCORDINGTO the complainant, his son had on 31.5.2006 sent a parcel of three items from Kansas City USA which was received by him from the Post Office, Ayodhya Nagar. There was doubt about the weight of the parcel as its weight was 750 grams as against the booked parcel weight of 1300 grams. The complainant made enquiry and learnt that the parcel from USA upto Bombay had come safely in the original weight but it was from Bombay to Bhopal that some tampering was done.

(3.) THE opposite parties had filed their reply stating that the parcel was received on 18.7.2006 at Bombay and after custom declaration it was sent to Bhopal on 21.7.2006. They however, admitted that the booked weight was 1300 grams, while the weight of the parcel at Bhopal was much less. The parcel was insured for 73.56 S.D.R. which alone the complainant was entitled to claim and the Post Office was not responsible.