M M COURIER SERVICEO P Vs. MITHILESH BANSAL

JUDGEMENT

(1.) Cross Appeals under Sec.15 of the Consumer Protection Act, 1986 against the order of the District Forum, Kota in Complaint Case No.22/92 decided on 22.9.1992.

(2.) Brief facts giving rise to the present appeals are that complainant, Smt. Mithilesh Bansal filed a complaint for grant of compensation to the tune of Rs.50,000/- on the ground that she sent a form pertaining to allotment of land in Chitrakoot Yojna with draft of Rs.8,000/- by a Courier service on 23.10.1991. The said docurnent was to be delivered to her relative Shri Ashok Kumar Goyal, Chartered Accountant, Jaipur. The last date for submission of form with J. D. A. , Jaipur was 31.10.91. The complainant has stated that the Opposite Party M/s M. M. Courier Service had promised her for delivery of her letter on 25.10.91. When she enquired from Shri Goyal, she came to know that her letter was not delivered, she approached the Courier Service on 2.11.91 who returned her the envelope containing the form and the draft of Rs.8,000/-

(3.) As the application form of the complainant could not reach in J. D. A. , Jaipur, she was deprived of a chance of getting a plot in Chitrakoot Yojna. Therefore the complainant filed a complaint before the District Forum, Kota.