POST MASTER Vs. LAKSHIMI

JUDGEMENT

(1.) The appeal is directed against the order of the District Consumer Disputes Redressal Forum, Cuddalore dated 16.8.93 in O. P.167/92. The opposite parties are the appellants.

(2.) The complainant has applied to the Teachers Training School at Thirukovilur for admission for the year 1992-93. The school has sent a communication to the complainant on 29.9.92 by registered post informing the complainant, the date of interview as 12.10.92. This registered letter has been delivered to the complainant only on 26.10.92. She could not therefore, appear for the interview and did not get the admission for that year. Alleging deficiency of service she has filed this complaint claiming compensation in the sum of Rs.25,000/-.

(3.) The opposite parties filed separate counter statements contending that the address was not clear and so the registered post could not be delivered in time.