AMBAJI PARCEL SERVICES Vs. AMAR SONS

JUDGEMENT

(1.) This appeal arises from order dated 8th September, 1997 rendered by the learned Surat District Consumer Disputes Redressal Forum in Consumer Disputes Redressal Petition No.119/1995 directing the original opponent, appellant herein, to pay to the complainant Rs.23,210/- with interest @ 15% p. a. from 1.1.1995 till its realization and cost quantified at Rs.1,000/-.

(2.) We have heard the learned Advocate appearing for the appellant, original opponent. We have not granted the application for adjournment given by the learned Advocate for the original complainant, respondent herein. We have gone through the impugned order. We have gone through the memorandum of appeal.

(3.) It would appear from the impugned order that the complainant entrusted to the opponent two parcels containing 73 kgs. of dhotis for being consigned to the consignee M/s. National Trades at Bombay. The value of the goods was stated to be Rs.23,210/-. The opponent failed to deliver the goods to the consignee and, therefore, the complainant had occasion to approach the learned Forum with the grievance of non-delivery of the goods and deficiency in service in that respect.