RIKHAB JAIN Vs. TRACKON COURIERS PRIVATE LIMITED

JUDGEMENT

(1.) Under challenge in this Revision Petition No.3354 of 2016 is the impugned order of the State Consumer Disputes Redressal Commission, Panchkula, Haryana (State Commission, hereafter) dated 28.07.2016. Vide this order the State Commission had partly allowed the appeal of the respondent/OP-M/s. Trackon Couriers Pvt. Ltd. (OP hereafter) against the order dated 09.10.2015 passed by the District Consumer Disputes Redressal Forum, Jhajjar (District Forum, hereafter). In turn, the District Forum had directed the respondent/OP to make a payment of Rs.88,500/- with 9% p.a. from the date of booking i.e. 27.9.2014, till realization along with Rs.5500/- for litigation expenses.

(2.) Very briefly, the facts of the case are that the petitioner/complainant-Rikhab Jain (complainant hereafter), as per his plaint, sent a packet containing account payee cheque no.061868 for Rs.88,500/- through the OP. This was not delivered to the addressee. The cheque amount however was transferred from the complainant's account. Alleging this to be due to negligent act of the OP, which caused a monetary loss of Rs.88,500/- to the complainant, he filed a consumer complaint with the District Forum. This was contested by the OP. OP admitted the consignment booked on 27.09.2014 but denied that it contained an account payee cheque. It submitted that some consignments did get misplaced and the same were taken for delivery on 29.09.2014 and a report was also lodged with the Delhi Police on 30.09.2014. The District Forum however accepted the complaint vide order dated 9.10.2015 and granted relief (supra). The State Commission, after hearing the learned counsels for the parties, partly allowed the appeal reasoning as below:

(3.) Hence, this revision petition by the complainant seeking setting aside of the impugned order dated 28.07.2016 (supra) and a direction to the OP to pay Rs.88,500/- with interest @ 18% p.a. and a sum of Rs.1,00,000/- towards damage, compensation and legal costs.