POST MASTER Vs. P PURUSHOTHAMAN

JUDGEMENT

(1.) WE cannot sustain the wholly unreasonable order passed by the Forum below in O.P. 86/98 and the order under attack has been passed by the Consumer Disputes Redressal Forum, Kannur without considering Section 6 of the Indian Post Office Act.

(2.) SECTION 6 reads thus:

(3.) THE case put forth by the complainant/respondent herein is non -delivery of the video cassette of his marriage sent through the Taliparamba Post Office by registered post on 8.3.1997 to his brother (registered cover or parcel was to be delivered to his brother who was at Rajasthan at the material time). The fact of sending the registered cover by the complainant through the Post Office, Taliparamba and non -delivery of the same to the addressee is not in dispute. It is the case of the appellant that registered cover was lost in transit. The fact that the registered cover was not received by the Post Office through which delivery to the addressee was to be made is admitted by the appellant and, therefore, the only conclusion possible is that it was lost in transit.