JET AIRWAYS INDIA LTD Vs. HI TECH COMPUTERS

JUDGEMENT

(1.) CLAIMING to be a consumer, the complainant respondent No.1 filed a complaint before the Divisional Consumers Protection Forum, Srinagar, the Forum for short, on account of deficiency of service in performance, in respect of a contract, entered into by the complainant with the appellant.

(2.) THE complainant was dealing in Computers and Computer parts, under the name and style of M/s. Hi - Tech Computers. It imported computers from a Delhi based firm, namely, M/s. Raj Man, B - 8, Depali Building 92 Nehru Place, New Delhi, which, in turn, dispatched the consignment of computers valuing Rs. 1.50 lacs vide Air Way Bill No. 589-7142977-4161 dated January 14, 2002, through appellant's agent for its air delivery to the complainant. The goods were expected to reach on January 16, 2002 but the appellant delayed its delivery by days, and the goods accordingly reached the Srinagar Airport on January 30, 2002.

(3.) THE Forum, vide its judgment dated 8-4-2005 concluded that no delivery of goods for 14 days had caused loss for which the complainant was required to be compensated. It accordingly awarded Rs. 30,000/- as compensation.