POST MASTER JWALAPUR Vs. RAJNISH MEHROTRA

JUDGEMENT

(1.) This is an appeal against the order dated 31.8.2000 passed by the District Forum, Haridwar whereby the complaint of the complainant was allowed.

(2.) The complainant has sent a parcel to his brother-in-law Sh. G. N. Tandon at the occasion of the Namkaran Sanskar of his son, at his address. The parcel did not reach there. Several letters were given but there was no response. Hence the complaint was filed before the learned Forum.

(3.) Before the learned Forum, the appellant admitted that the parcel was booked. It was not sealed before the appellant. It was received in a bundle and it was forwarded. However, it is admitted fact that the parcel was never received by the consignee.