AGGARWAL PACKERS Vs. ALOK CHATURVEDI

JUDGEMENT

(1.) BY way of the present petition, there is challenge to the order dated 21st December, 2010 passed by State Consumer Disputes Redressal Commission, Union Territory Chandigarh (for short, State Commission) vide which the appeal filed by the petitioners was dismissed.

(2.) THE brief facts are that Complainant-respondent who was earlier posted at Kochi was transferred to Chandigarh and had hired the services of petitioner No.1 for transportation of his car as well as other household luggage from Kochi to Chandigarh. THE car and luggage were to be carried separately. One of the conditions on which the luggage was booked with petitioner No.1 was that the luggage would not be shifted from one vehicle to another during transit and petitioner had agreed to the said term.

(3.) THE complainant immediately informed the petitioners about the damage caused to the furniture etc. and loss of items. Petitioners asked the complainant not to disturb the broken items till their employee visits his house to assess the loss. As such the articles remained scattered in the house for a long period of nearly three months but no steps were taken by petitioners to make good the loss suffered by the complainant.