SENIOR SUPDT POST OFFICE Vs. SHIV PRASAD

JUDGEMENT

(1.) -this is an appeal against the judgment and order dated 7.3.1995 passed by the District Forum, Dehradun whereby the compensation of Rs.500/- was allowed to the complainant for delayed delivery of money orders.

(2.) The brief facts of the case are that the complainant sent two money orders on 15.7.1994 of Rs.1,000/- and Rs.500/- respectively through Post Office, Araghar, Dehradun to Shri Shiv Ram, Village Basantpur, Distt. Barabanki. The money orders were not delivered to the complainant. He sent the money orders for the expenses of his family and for non-delivery of the money orders, it is said that the complainant suffered. Therefore he claimed the damages of Rs.5,000/-.

(3.) In their written statement the appellant admitted that the money orders were delivered to the addressee on 29.11.1991 and 1.11.1991. Here it may be pointed out that the present complaint was filed on 1.10.1994. The learned Forum held that there was deficiency in service of the employees of the Post Office Department.