POSTMASTER PALAYAMKOTTAI Vs. P ELANGO STANLY KUMAR

JUDGEMENT

(1.) The opposite parties are the appellants. The complainant's case is that the Principal, Central Training Institute, Guindy, Chennai, called the complainant for test and interview by his letter dated 29.10.1998. The letter was posted on 30.10.1998 and the letter reached the complainant only on 19.11.1998 after a delay of 20 days and according to the said letter the test was scheduled to take place on 9.11.1998 and practical test was schedule to take place on 10.11.1998 and the interview was to be held on 11.11.1998. Because of the delay in the receipt of the letter of test and thus there is deficiency in service for which the opposite parties are liable.

(2.) Accepting the complaint, the District Consumer Disputes Redressal Forum, Tirunelveli, granted the relief by directing the opposite parties to pay a sum of Rs.5,000/- as compensation and cost of Rs.500/-.

(3.) Aggrieved by the said decision, the present appeal is laid by the opposite parties.