MODERN WOOLLENS LTD Vs. BLUE DART COURIER SERVICE

JUDGEMENT

(1.) The complaint relates to deficiency in service rendered by opposite parties to the complainant.

(2.) THE complainant is a Limited Company registered under the Companies Act, having its registered office at D -22, M.D. Road, Jaipur. Its Mills and Sales are at Hanumangarh Road, Bhilwara. It manufactures woollen carpets yarn for woollen carpet in New Zealand and other countries.

(3.) THE complainant served a notice (Anx. 9) dt. 12.8.88. The complainant has stated that by letter dated July 21,1988 the opposite parties refused to pay the full loss. The complainant, therefore, filed the complaint on 6.6.90 praying that the opposite parties may be directed to pay Rs. 2,50,300/ - as compensation for loss for the negligence in performing service by them alongwith interest @ 18% p.a. till realisation. With the complaint documents marked Anxs. 1 to 10 were submitted.