AMRITSAR TRANSPORT CO PVT LTD Vs. RAJIV KUMAR

JUDGEMENT

(1.) -THE petitioner was the opposite party before the District Forum, where the respondents had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) UNDISPUTED facts of the case are that the complainants had booked a consignment with the petitioner for transportation from Mumbai to Delhi. When this consignment reached Delhi in the godown of the petitioner, it caught fire and the goods were lost, in view of which, the complainants lodged a claim with the petitioner and when it was not getting sorted out, a complaint was filed before the District Forum, who allowed the complaint and directed the petitioner to pay Rs. 1,95,000 being the value of the consignment along with interest @ 15% p. a. from 9th April, 1994 till the date of payment and Rs. 700 as cost. Aggrieved by this order, the petitioner filed an appeal before the State Commission, who accepted this only to the extent that the interest awarded was substituted by a lump sum payment of Rs. 20,000 on account of mental agony. Not satisfied with this relief, this revision has been filed before us.

(3.) WE heard the learned Counsel for the parties at considerable length and perused the material on record. The booking of consignment and, its having caught fire in the godown of the petitioner is not in dispute. It is the case of the petitioner that, on the GR, no value has been mentioned, hence both the lower Fora could not have granted Rs. 1,95,000 as claimed by the complainant.