S GOVINDARAJULU Vs. SYED BASHA

JUDGEMENT

(1.) The complainants in C. O. P. No.47/2000 on the file of the District Consumer Disputes Redressal Forum, Coimbatore, are the appellants.

(2.) No doubt, they got an order against the opposite parties 3 and 4 before the District Forum. Inasmuch as the opposite parties 1 and 2 were exonerated by the District Forum, the present appeal has been filed.

(3.) The necessary facts are as follows : The complainants entrusted certain material to opposite parties 1 and 2 on 28.8.1998 for transportation from Coimbatore to Phursungi. They paid Rs.7,800 along with Rs.250 as commisison/brokerage to opposite party No.2, opposite party No.1 being the proprietor of opposite party No.2. Opposite party No.2 entrusted the consignment to opposite party No.3 owner of the lorry and opposite party No.4 was the driver. The consignment did not reach the destination. It was learnt that the cosignment was unloaded at Bangalore. The complainants had to move the police and after filing necessary petition before the Criminal Court for return of property got the consignment back and made their own arrangements for transport for delivery of the consignment. In the process, they had to spend a lot of money. Their goodwill also was spoiled due to delayed delivery. All the complications arose due to the deficiency and negligence on the part of the opposite parties.