POSTMASTER GENERAL ANNA SALAI Vs. GIRISHCHAND KHEMKA

JUDGEMENT

(1.) The foundational facts leading to the filing of this appeal may in brevity be stated for understanding the crux of the issue involved for consideration in this action.

(2.) The respondent/complainant sent by speed post through the appellants/opposite parties Postal Authorities, five return tickets from New Delhi to Madras by Tamil Nadu Express, leaving New Delhi on 13.2.1996, on 10.2.1996. The speed post containing the tickets ought to have been delivered to the addressee on 12.2.1996. But, what happened was, the speed post was delivered to the addressee, a day later, i. e. , to say on 13.2.1996. The delay so caused had been admitted by the appellants/opposite parties, Postal Authorities and they, as a matter of fact, sent a cheque for Rs.45/- to the complainant representing the cost of the speed post. The respondent/complainant did not accept the cheque so sent by the appellants/opposite parties, Postal Authorities.

(3.) The respondent/complainant instituted a complaint against the appellants, Postal Authorities, for certain reliefs as prayed for in the complaint.