SUB POSTMASTER Vs. CHHOTE LAL VERMA

JUDGEMENT

(1.) The District Forum ordered that the money order of Rs.1,000/- should now be disbursed to the payee and the Department shall be liable to pay interest for the period of 16 months @ 18% per annum and also held that a compensation of Rs.400/- shall also be payable on account of harassment and costs of litigation were quantified at Rs.200/-. Aggrieved against it the present appeal has been attempted.

(2.) Shri Chhote Lal Verma, a resident of House No.681, Dhobi Chat, Sector 7b, Chandigarh, sent two money orders; one was of Rs.400/- which was remitted on 14.8.1995 and the other was of Rs.1,000/- which was remitted on 15.9.1995 to his relatives in his native village Durga Dai, P. O. Pandri, District Pratapgarh, Uttar Pradesh and the remittances did not reach the destination. As regards the money order of Rs.400/- now it has transpired that it was paid on 18.8.1995 and the matter stood settled.

(3.) About second money order of Rs.1,000/-, on behalf of the appellant it has been pointed out that now this too has been disbursed to the payee on 19.4.1997. Obviously the second money order of Rs.1,000/- has been disbursed after impugned order of the District Forum.