POST MASTER Vs. GAJANAN PUNJABRAO DESHMUKH

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of admission itself on hearing the parties as also on perusal of the material available before us.

(2.) Appellants Postal Department herein are the original O. P. in the aforesaid complaint and have challenged the order dated 16.7.2001 of that Forum, where under the District Forum has held the Postal Authority deficient in service to the complainant in the matter of remittance of money order, which the complainant sent from Akola to Gonda in Uttar Pradesh. The money order was sent on 22.1.2001 but till March, 2001, the same did not reach to its addressee. The complainant made inquiries but according to him, he was not given satisfactory replies, hence the complaint.

(3.) Appellant before the District Forum admitted having processing of the money order, but as far as delivery to the addressee, it was stated that the Post Office at Akola promptly on the network transmitted the necessary message to its counter part at Lucknow in U. P. but because of some mechanical failure the message did not reach the destination.