ASSTT SUPERINTENDENT TELEGRAPH OFFICE Vs. DINESH KUMAR BHARTI

JUDGEMENT

(1.) In this appeal we have heard the parties. We and have perused record of the case. The record of the case reveals that there was delay on the part of the telegraph department to deliver a telegram to the complained and on that account the Forum has awarded Rs.2,000/- is compensation.

(2.) We agree with the finding of the Forum but we are of the view that the compensation awarded is excessive. We reduce to amount of compensation to Rs.200/- which the appellant are directed to pay to the complainant by 31.11.92.

(3.) The Complaint and the appeal are decided in the manner indicated above. Appeal decided.