PRAKASH ROAD LINES LIMITED Vs. GOPAL AUTOMOBILES

JUDGEMENT

(1.) AGGRIEVED by the order in CD No.126/2005 dated 28.10.2005 on the file of District Consumer Forum, West Godavari District at Eluru, opposite parties 1 to 3 preferred this appeal.

(2.) THE brief facts as set out in the complaint are the complainant has booked three consignments with the 1st opposite party to be delivered at the office of S.R.M.T., Akiveedu on 7.10.2004,17.11.2004 and 14.12.2004. The value of the goods and the consignment details are as follows:

(3.) THE complainant submits that opposite parties 1 to 3 are supposed to deliver the consignment at Akiveedu and in spite of several requests they did not do so. Hence the complaint seeking direction to the opposite parties to pay the following amounts: