SUB POST MASTER & ANR. Vs. JASWINDER SINGH

JUDGEMENT

(1.) Counsel for the petitioners heard.

(2.) The abovesaid parcel reached the address of the sister of the complainant and it transpired that the said parcel was tampered with. It was found in the loose condition. It did not bear proper seals. It was opened by the sister of the complainant. She found the stitched clothes in torn condition. The parcel was returned after sealing and packing the same. Again, the postal authority in U.S.A. charged Rs. 1.80 dollars from the sister of the complainant for returning the parcel to the complainant.

(3.) The complainant filed the complaint before the District Forum claiming compensation in the sum of Rs. 50,000/- for actual loss for the stitched clothes, Rs. 2085/- and Dollars 1.80 of U.S.A. as postal charges besides this, Rs. 20,000/- for mental agony and Rs. 5500/- as litigation expenses.