(1.) This complaint has been filed by Ramzan Mohd. against M/s. DHL Worldwide Express Courier claiming a total compensation of Rs.2,39,000/-.
(2.) Complainant Ramzan Mohd. is a Indian citizen and he had been working in Defence Department of Kuwait Government before the Gulf war. It was in August 1990 that hostility had started in Kuwait, the complainant came back to India alongwith other Indian nationals working there.
(3.) On 30.5.91 the complainant handed over an envelope to the Opposite Party courier for sending the same to Kuwait. The complainant paid an amount of Rs.450/- to the Opposite Party for the purpose under Receipt No.14544 dated 30.5.91. However, the envelope was not delivered by the Opposite Party to the addressee at Kuwait. The complainant sent several letters on 21.6.91, 5.7.91.22.7.91, 31.7.91, 3.8.91 and 8.8.91 to the Opposite Party informing him whether the envelope has been delivered to the addressee at Kuwait. It was on 31.7.91 that the Station Manager of the Opposite Party sent a latter to the complainant informing him that the envelope in question had been sent to Kuwait. However, the Station Manager of the Opposite Party in India had been informed as late as on 31.7.91 by the Kuwait office of the Opposite Party at Bahrin that the address mentioned in complainant's letter dated 5.7.91 was reported to be incorrect and as such the packet was still lying undelivered at Kuwait office of the Opposite Party. The Station Manager of the Opposite Party in India further wrote to the complainant that since the letter was in regular touch with the addressee at Kuwait, the complainant should communicate to the addressee to collect the letter from the local office of the Opposite Party at Kuwait. It may further be mentioned that the Opposite Party returned to the complainant the amount of Rs.450/- which it had received from the complainant for rendering service as courier for taking the envelope and the documents contained in it to Kuwait for delivery to the addressee.