R D GUPTA Vs. SONU COURIER SERVICE

JUDGEMENT

(1.) THE limited grievance of the appellant against the impugned order dated 14.6.2002 is that compensation awarded to him by the District Forum amounting to Rs. 1,000/ - on account of deficiency in service is highly inadequate as the letters/packet containing transport receipt for the consignee were delivered late and on this account, the goods were damaged and he suffered a loss of Rs. 23,000/ -.

(2.) THOUGH the liability of the courier is limited, to the amount he charges from the consumer, if he does not provide sufficient service in delivering article resulting in loss to the consumer, such a provider of service can at the same time be directed to compensate adequately, on the premise, that liability to refund the amount charged by it is one thing and compensation of the loss a consumer suffers due to deficiency in service is another thing. Both the remedies are independent.

(3.) IN the instant case, the appellant has claimed compensation of Rs. 23,000/ - towards the value of the goods which were to be released to the consignee against the transport receipt.