SKYPAK COURIERS Vs. UNITED COMMERCIAL BANK

JUDGEMENT

(1.) The opposite Parties appeal.

(2.) The facts of the case are summarily as follows:- The Complainant sent a sealed cover on 16.2.89 containing Travellers cheques, demand drafts and cheques worth U.S. Dollars 16433.82 through the Opposite Parties for delivery to the French American Banking Corporation, New York, U.S.A. Finding that the consignment did not reach its destination, the complainant entered into correspondence with the Opposite Parties. Since ultimately there was no definite and good response they filed a complaint before the District Forum with the following prayers:-

(3.) The District Forum after hearing both the parties and examining the documents produced by the complainant ordered as follows:-