SUPDT OF POST OFFICES Vs. V VENKATSWAMY

JUDGEMENT

(1.) The unsuccessful opposite parties in C. D. No.35/97 on the file of District Consumer Forum, Warangal, are the appellants before this Commission.

(2.) The facts in brief are the complainant obtained a cheque for Rs.3,000/- from the principal District Munsif, Warangal in E. P. No.164/93 towards the decretal amount payable to him in that E. P. drawn on the S. B. H. Branch, Hanamkonda. The complainant deposited the cheque but the amount was not realised. Inquiries made by the complainant with opposite party No.3 i. e. , Indian Overseas Bank revealed that as the amount under the cheque could not be realised the cheque was returned to him under R. P. A. D. on 25.3.1995. The complainant has not received the cheque. The complainant addressed a letter to opposite parties 1 and 2 but he has not received any reply. Then he issued a registered notice. On account of the negligence on the part of opposite parties 1 and 2, he was put to loss. Thereupon, he approached the District Forum.

(3.) The first opposite party filed its written version denying all the allegations in the complaint. It is further stated that opposite party No.3 through its letter dated 3.7.1995 requested acknowledgement for the non-receipt of the registered letter and the first opposite party sent a letter intimating that the registered letter was acknowledged by one Baby Saraswathi.