ONTIME EXPRESS P LTD Vs. HARSTMRON SINGH SANDHU

JUDGEMENT

(1.) This appeal has been filed by the opposite party against the order of the District Forum-1 dated 4.2.92 by which they have been directed to pay consolidated damages of Rs.5.000/- to the complainant within a period of one month from the date of the order.

(2.) Briefly the facts are that Shri H. S. Sandhu, the complainant, delivered a packet to M/s. On- time Express Pvt. Ltd. , which is working as a Courier, on 28.2.90 for delivery to M/s. Adhinath Textile Ltd. , Ludhiana. It is alleged that the packet contained share certificates and that it did not reach the addressee, nor it could be traced out. Consequently the complainant filed the complaint for damages to the tune of Rs.20,000/-.

(3.) The complaint was contested by the opposite party. They admitted that the packet was delivered to them for carriage to Ludhiana and delivery to M/s. Adhinath Textile Limited. However, their liability was limited to the extent of Rs.100/- as per printed terms as provided in the conditions printed on the receipt.