SKY PAK COURIER Vs. DR PRADEEP SHINKRE

JUDGEMENT

(1.) The appellant was the opposite party in Complaint No.67/97 on the file of Consumer Disputes Redressal Forum, North Goa and being aggrieved by its direction to pay Rs.50,000/- as compensation to the complainant and also to pay cost of Rs.1,000/- has preferred this appeal.

(2.) The case of the complainant in brief is as follows: he had applied for the post of Junior Specialist in Anaesthesiology in the Ministry of Health, Government of Sultanate of Oman. He was called upon for interview at Bombay and was duly selected for the post. He had received the offer of appointment and the specimen agreement of contract from the Ministry of Health, Sultanate of Oman and he had to send a set of documents to the Ministry of Health. He stated that the opposite party collected Rs.1,100/- as fees for delivery of documents. The said consignment was misplaced and therefore the opposite party was directed by the District Forum to pay compensation of Rs.50,000/- and also cost of Rs.1,000/-.

(3.) The opposite party did not file its written version nor filed its affidavit and therefore, the District Forum has passed the order awarding the compensation as adverted to already.