INDU COURIERS P LTD Vs. VAIRAVAN AND SONS

JUDGEMENT

(1.) The appeal is directed against the order of the District Consumer Disputes Redressal Forum, Coimbatore dated 8.7.92 in O. P.63/92. The opposite party is the appellant.

(2.) The complainant sent through the first opposite party on 7.12.90 from Coimbatore a parcel containing 100 shares to M/s. Asian Can and Co. , New Delhi. The consignment was not delivered. Hence the complaint for compensation in the sum of Rs.19,000/- by way of loss and damages.

(3.) The opposite party contended that the District Forum at Coimbatore had no jurisdiction to entertain the complaint. It also denied the liability for the claim.