UNION OF INDIA Vs. M ADAIKALAM

JUDGEMENT

(1.) THE Respondent herein was the petitioner-complainant before the District Forum and respondent before the State Commission. The revision petitioners herein were the respondents before the District Forum and appellants before the State Commission.

(2.) THE respondent-complainant had booked parcel of Church Bell from Tirunelveli to Balasore Railway Station on the 5th of August, 1990. The consignment was not delivered at the destination station till 14th January, 1991 when he filed a complaint before the District Forum against deficiency in service on the part of the Carrier Railways for non-delivery of the Church Bell. The District Forum passed and order in favour of the complainant on 12th of April, 1991 granting a compensation of Rs. 16,750/- with interest at 12% till the date of delivery and Rs. 6000/- as damages and Rs. 500/- as costs.

(3.) THE order of the State Commission has been challenged by the revision petitioner-Railways on the ground: