POST MASTER GENERAL Vs. ADALAT CHAUHAN

JUDGEMENT

(1.) It is an appeal against the order dated 6.3.2003 of the District Consumer Disputes Redressal Forum, Ropar (hereinafter called the District Forum ).

(2.) The factual position with regard to the delay in payment of the money orders is not in dispute. The only question with regard to which the learned Counsel for the appellants has made the grievance is that in view of the decisions of the Hon'ble National Consumer Disputes Redressal Commission, New Delhi (hereinafter called the Hon'ble National Commission) in case The Post Master, Imphal and Ors. V/s. Dr. Jamini Devi Sagolband, 2000 1 CPJ 28 and The Presidency Post Master and Anr. V/s. Dr. U. Shanker Rao, 1993 2 CPJ 141, relief could not be given to the respondent-complainant (hereinafter called the complainant ).

(3.) In this case the complainant had remitted a sum of Rs.500/- on 12.2.2002; a sum of Rs.500/- on 10.7.2002 payable to Chhotte Lal Chauhan of Village Mohan Patti, PO-Admuna, District Kushi Nagar (U. P.), whereas a sum of Rs.2,200/- was remitted through money order on 12.8.2002 payable to Harun Master, Village Karsha, PO-Bubian, District Kushi Nagar (U. P.) but the amount remitted had not been received by the payee. It was only during the pendency of the complaint that the amount of Rs.500/- remitted on 12.2.2002 and an equal amount remitted on 10.7.2002 had been received by the payee on 28.12.2002 i. e. after a period of about 10 months and 5 months respectively. The amount of Rs.2,200/- was paid on 15.2.2003 to the payee i. e. after about 4 months.