PROFESSIONAL COURIER SERVICE Vs. AYYAKANNU

JUDGEMENT

(1.) The complaint is filed against the courier service. The complainant's case is that he sent a demand draft through the opposite party on 28.5.1999 seeking the amount was intended as admission fee for the admission of the complainant's son in Birla Institute of Technology and Science, Pilani. The amount was not received by the institute. Thus on account of deficiency in service, the opposite party has failed to deliver the letter containing the demand draft. Hence, the present complaint is made.

(2.) The opposite party disputed the liability. The cover sent by the opposite party was returned on the ground that there is no service area. The liability of the company is restricted to Rs.100/- only. There is no deficiency in service on their part.

(3.) The lower Forum accepted the complainant's case and directed the opposite party to refund a sum of Rs.500/- along with a charge of Rs.35/- collected by the opposite party plus a sum of Rs.4,500/- towards travelling charges and Rs.10,000/- as compensation for hardship and mental agony and Rs.500/- as costs.