UNION OF INDIA Vs. MOHAMMAD SHAHID

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 28.5.1993 passed by District Consumer Forum, Etawah in Complaint Case No.414/1992.

(2.) The facts of the case stated in brief are that the complainant on 20.12.1991 sent two bundles of hand-made cloths by railway for Cuttack. A goods receipt was also issued for the same. These bundles did not reach at Cuttack and were neither delivered back to Etawah or to the complainant. The complainant went to Cuttack in order to see as to what happened to these bundles but could not be informed as to what happened to these bundles. The cloths worth Rs.29,955.00 was sent through these bundles and he has paid a sum of Rs.265/- as cost of railway fare.

(3.) The opposite party No.1 Station Superintendent, Railway filed his written statement. It has been alleged that the claim is barred and cannot be filed in this Forum. The parties led evidence in support of their respective contentions and the learned District Forum decreed the claim of the complainant and directed for payment of Rs.30,720/- alongwith interest at the date of 12% per annum to the complainant.