LUFTHANSA GERMAN AIRLINES Vs. DHARMENDRA CARPETS

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter called the Act) against the judgment and order dated 23.10.1996 passed by District Consumer Forum, Mirzapur in complaint case No. 190/94.

(2.) A complaint was filed by the respondent/complainant claiming relief of compensation of Rs. 5.00 lacs on the ground that the complainant booked 12 rolls consisting of 60 pieces of Indian Handknotted woollen pile carpets on 16.6.1992 for a price amounting Rs. 4,19,600.16 to be carried from New Delhi to Amsterdam, Holland through opposite party Nos. 1 to 3 and invoice No. 23 was issued in respect of above material. The said consignment was handed over by complainant to opposite party No.

(3.) AS referred to above the District Forum passed the impugned judgment and order.