MOHAMMAD YUSUF RAZA Vs. INDORE TRANSPORT AGENCY

JUDGEMENT

(1.) This Revision Petition has been filed by the Petitioner under Sec. 21(b) of the Consumer Protection Act, 1986 (in short, 'the 'Act'), challenging the Order dtd. 9/4/2014 of the State Consumer Disputes Redressal Commission, Chhattisgarh (in short, the 'State Commission') in F.A. No. 207 of 2013, whereby the State Commission, while dismissing the Appeal before it, upheld the Order passed by the District Consumer Disputes Redressal Forum, Raipur (in short, the 'District Forum') in CC No. 357 of 2010.

(2.) We have heard the learned Counsel for the Petitioner - Complainant and the Transport Agency (OP) and have perused the record including inter alia the memo of appeal.

(3.) Brief facts of the case are that a Video Camera of Sony Company, valuing Rs.1,40,000.00, was booked by the Complainant with the OP for its transport from Nagpur to Raipur, in the form of a parcel. The requisite charges were paid by the Complainant to the OP for the transportation. The allegation of the Complainant was that the said parcel was not delivered at its destination and thus, deficiency in service was committed by the OP, therefore, Complainant is entitled to get value of the article, along with compensation.