K.UMA KANT Vs. FIRST FLIGHT COURIERS

JUDGEMENT

(1.) Alongwith revision petition, the petitioner has filed application for seeking condonation of 126 days delay in filing the revision petition. Since sufficient cause is shown in the application, delay is condoned.

(2.) It is the case of the appellants who are the complainants before the Fora below that they booked a consignment dated 20.10.2003 containing 15 application forms as one bunch for their semester examination with the opposite party M/s First Flight Couriers. This consignment was to be delivered to the Secretary General, Institute of Electronics and Telecommunication Engineers, New Delhi. The complainants filed a complaint stating that due to negligence and deficiency of service of the opposite party in not informing about the non -delivery and damage of the consignment which was sent through Indian Airlines, the complainants lost an opportunity to write the examination and accordingly they have lost one academic year.

(3.) The complaint was contested by the opposite party submitting that consignor Mr. Uma Kant on behalf of 15 applicants including himself did not disclose that the said consignment contained 15 application forms for semester examination. He disclosed the consignment as a single document and value as nil. He has also not availed the insurance facility available with the opposite party.