HEAD POST MASTER Vs. KISHAN LAL

JUDGEMENT

(1.) VIDE impugned order dated 1.12.2004 passed by District Forum, the appellant has been directed to refund Rs. 500/ - to the respondent with 9% interest from the date when the amount was sent by the respondent by way of Money Order to one Mr. Phool Singh, R/o 29/5, Gali No. 13, Vishwas Nagar, Shahdara, Delhi and also to pay Rs. 1,000/ - as compensation on account of deficiency in service resulting in harassment to the respondent.

(2.) FEELING aggrieved, the appellant has preferred this appeal.

(3.) WE have perused the impugned order and find that the Money Order was returned as the address was not available at the given address. So much so as the sender was also not available at the given address in spite of six visits by the Postman. We do not find any deficiency on the part of the appellant and maintain the order of only return the amount of Rs. 500/ - to the respondent and set aside the rest of the order.