S J SHARMA Vs. SENIOR POST MASTER

JUDGEMENT

(1.) This appeal is directed against the order dated 16.7.1991 passed by the District Forum, Bangalore, in complaint No. BDF: COM: 603/90 on its file.

(2.) It arises in this way:-

(3.) The Respondent resisted the complaint by contending inter alia that on receiving the complaint from the appellant, an enquiry was made regarding the article in question with the authorities of the destination and it was learnt that the letter sent by the appellant was not traceable and has not been received at Delhi Post Office and that as per Clause 113 (8) of Post Office Guide, Part-I and Rule 171 (b) of P and T Manueal and Sec.6 of the P and T Act, the Post Office is not liable to pay any compensation to the Appellant.