SUB POSTMASTER PALAPURAM Vs. UNNIKRISHNA PANICKER

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Pallakkad, in opposite party No.11 of 1997. The opposite parties are the appellants.

(2.) We heard the authorised representative of the appellants.

(3.) The case of the complainant is that he is an astrologer by profession and he used to send letters and articles to his clients in Tamil Nadu. On 12.1.1996 he sent a V. P. P. for value of Rs.513/-. This did not reach his client. The opposite party offered Rs.100/- as compensation. But he refused to accept it and approached the District Forum for compensation.