POSTMASTER MEL MADAVEETHI Vs. A MUTHUKUMAR

JUDGEMENT

(1.) The only question that arises for consideration in the appeal is whether by virtue of Sec.6 of the Indian Post Office Act (Act 4 of 1988) the Postal Department is liable to pay damages for loss of a registered letter during transit.

(2.) According to the complainant/respondent herein the registered cover contained a demand draft for Rs.5,780/-. The registered cover did not reach the addressee at all even after a long time. The complainant has sought for damages on these grounds.

(3.) The opposite party Postal Department contended inter alia that in view of Sec.6 of the Indian Post and Telegraphs Act they are absolved from liability.