SUB-POST MASTER Vs. MANI MASILAMANIACHARY

JUDGEMENT

(1.) The opposite party appeals.

(2.) The complainant's case was as follows : A telegram was sent to him on 12.1.94 from Thiruvannamalai intimating the death of one Mannatha Achary, the Sambandhi of the complainant. The same was delivered to him only on 25.2.94. On the basis of this averment he formulated the following prayers:

(3.) The District Forum after fully hearing the parties has directed the opposite parties to pay Rs. 1,000/- as compensation and in default to pay interest at 12% p.a. by order dated 17.11.95.