TELECOM DISTRICT MANAGER Vs. RAJU

JUDGEMENT

(1.) The opposite parties appeal.

(2.) The case of the complainant was as follows: - On 28.8.1996 a telegram was sent through CTO Pondicherry to his sister's daughter residing in France conveying the death message of his father. That telegram did not reach the addressee and when he complained on 23.9.1996 to the CTO the same was acknowledged first. Then on 12.12.1996 he received a letter from CTO stating that the non-delivery of the telegram was due to a regrettable error of service. The complainant, therefore, prayed as follows: -

(3.) The first opposite party has explained in detail that the telegram sent by the complainant got mixed up with another telegram in their computer system and that in that process the telegram sent by the complainant was lost. They therefore, pleaded that there was no negligence on their part and the telegram was lost in transmission due to technical fault.