DEPARTMENT OF POST Vs. TAMIJUR RAHMAN

JUDGEMENT

(1.) THIS appeal is against the judgment dated 30.10.1996 passed by the Consumer Disputes Redressal Forum, Tezpur in CPA Case No. 21/1995 awarding compensation of Rs. 2,000/ - to the respondent/petitioner.

(2.) THE case in brief is that the respondent/petitioner sent Rs. 2,000/ - by TMO to his daughter at Aligarh University, Aligarh on 26.7.1995 through the Tezpur Head Post Office, but the TMO was not delivered in time. When the respondent/petitioner brought this to the notice of the appellant/opposite party on 17.8.1995, an inquiry was held by the appellant/opposite party and found that the TMO was delivered to the payee on 3.8.1995 and this fact was intimated to the respondent/petitioner on 25.9.1995. In the meantime, the respondent/petitioner is reported to have sent his son to Aligarh to bring his daughter who had to stay outside the hostel.

(3.) THE District Forum, after hearing both the parties awarded compensation of Rs. 2,000/ - to the respondent/petitioner for the harassment as well as for the expenditure incurred by him in the litigation to be paid within a period of 30 days from the date of receipt of the order and an interest at the rate of 12 per cent till the realisation of the amount. This appeal before us is against the order of the District Forum.