P NARAYANANKUTTY ASTROLOGER Vs. UPTRON INDIA LTD

JUDGEMENT

(1.) IN this complaint, under Section 17 r/w Section 12 of the Consumer Protection Act, 1986, the complainant has sought compensation in a sum of Rs. 5 lakhs from the opposite party -couriers.

(2.) THE complainant -a Woman IPS officer, who was invited to attend the Annual Conference of International Association for Mass Communication Research (IAMCR) at Gaurajaa Saopaolo in Brazil and to present a paper - a study of Marital Disharmony - the Role of Police and Media Response, sent the papers proposed to be presented by the opposite party - couriers on 13.7.92, so as to reach the destination, that is, Stockholm, Sweden. The opposite party promised that the said document would reach Stockholm within a period, of 4 days therefrom, that is, on or before 17.7.1992.

(3.) THE complainant paid a sum of Rs. 600/ -, as per Ex.C -6, to the opposite party for the said service.