POSTMASTER GENERAL Vs. AYESHA HALEEMA KANNDOTH

JUDGEMENT

(1.) The appellants are the opposite parties/postal authorities in CC.105/2011 in the file of CDRF, Kozhikode. The appellants are under orders to pay a sum of Rs.5000/- as compensation and cost of Rs.1000/- with interest at 9% from the date of the order.

(2.) The matter is with respect to the loss of parcel containing precious material. According to the complainant she is proficient in playing the musical instrument called vichithraveena which is played by only few people and she had forward a parcel containing CDs of the TV interviews etc for considering her entitlement for a cultural award from the DravidianUniversity. The same was not received by the addressee.

(3.) According to the opposite parties the article could not be traced. Opposite parties relied Section 6 of the Indian Post office Act that liability is limited to double the postal charges.