RAJNISH RATI Vs. SADHU RAM JINDAL

JUDGEMENT

(1.) This is an appeal against the order dated 24.9.2003 passed by the District Forum, Haridwar whereby the complaint of the complainant was allowed for payment of Rs.9,000/- (Rupees nine thousand) along with interest @ 12% and cost of litigation of Rs.500/- (Rupees five hundred ).

(2.) The brief facts of the case are that the complainant has booked a parcel on 27.8.2001, which was containing valuable clothes worth Rs.9,000/-. The parcel was not received in Gujarat. Several letters issued. Lastly on 19.6.2002, the complainant gave a notice. It was not replied and then he filed the complaint.

(3.) The parcel was booked from opposite party No.1. Its Head Office is at Delhi, opposite party No.2 and Zonal Office is at Dehradun, opposite party No.3. The opposite party No.1 filed written objections. He admitted the booking of the parcel and alleged that at the time of booking, the price of the articles was not disclosed nor there was any insurance. It was further alleged that it is incorrect to say that the articles were worth Rs.9,000/-. It was further alleged that the complainant is entitled to compensation only of Rs.100/-.