POST AND TELEGRAPH DEPARTMENT Vs. BABULAL GAUR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Post and Telegraph Department & Anr. against the order dated 20.02.2017 of the State Consumer Disputes Redressal Commission, Rajasthan (in short 'the State Commission') passed in FA No.117/2016.

(2.) Brief facts of the case are that the respondent/complainant sent speed post on 15.12.2010 and it was promised to be delivered on next date, however, the same was delivered on 20.12.2010. The speed post contained notice to the Municipal Commissioner, Jaipur. The complainant, therefore, filed a consumer complaint before the District Forum being Complaint No.521/2013 (Old No.711/11) and the District Forum vide its order dated 17.11.2015 directed the opposite party Postal Department to refund the speed post charges Rs.34/- along with compensation of Rs.20,000/- and cost of litigation Rs.11,000/-. The opposite party preferred an appeal before the State Commission being FA No.117/2016. The State Commission dismissed the appeal at the admission stage.

(3.) Hence the present revision petition.