JAYAKUMAR JEYARAJ Vs. PROFESSIONAL COURIER

JUDGEMENT

(1.) The complainant in C.O.P. No. 51/2000 on the file of the District Consumer Disputes Redressal Forum, Tirunelveli, is the appellant herein. His case was as follows:

(2.) The complaint was resisted by the opposite party in the following manner: On 2.11.1999 ,10 letters were sent from Tirunelveli to West Bengal. They reached West Bengal on 4.11.1999. Only the sender would know what the cover contained. He could get the P.O.D. by showing the receipt. As per the rules of the opposite party, the P.O.D. would be maintained for 90 days. Thereafter, it would be destroyed. The complainant sent a letter after a lapse of five months. On 23.3.2000, a letter was sent to the office of the opposite party in Kolkata to send the P.O.D. if any available. Another letter was sent on 25.4.2000. As per the reply, the P.O.D. was not available since the same was maintained only for three months. There was no record to show that the letter was not delivered to the addressee. There was no negligence on the part of the opposite party. In any event, the liability of the opposite party was only Rs. 100.

(3.) The District Forum found that the complainant had not proved that the cover had not been delivered to the addressee. In that view of the matter, the District Forum dismissed the complaint. It is as against that the present appeal has been filed.