LAWS(NCD)-2000-8-97

GOODLUCK COMMERCIAL SERVICE Vs. BASANT KUMAR MOHANTY

Decided On August 28, 2000
GOODLUCK COMMERCIAL SERVICE Appellant
V/S
BASANT KUMAR MOHANTY Respondents

JUDGEMENT

(1.) This appeal arises against the order dated 12.12.1995 of the District Forum, Sambalpur in Case No.129/95.

(2.) Non-delivery of the letter of the complainant to the addressee sent through M/s. Goodluck Commercial Service, Sambalpur is alleged to be the deficiency in service.

(3.) The complainant's case in brief is that on 25.8.1995 he sent a letter to Sri Bhagabat Prasad Mohanty, Minister, Planning, Co-ordination and Higher Education, Bhubaneswar through the appellant on payment of service charges Rs.5/-. The same envelope was returned undelivered on 3.9.1995 with a plea that plot number of the house of Sri Mohanty was not mentioned.