GATI LIMITED Vs. MEDISEARCH PHARMACEUTICALS LIMITED

JUDGEMENT

(1.) PETITION herein, which was the opposite party before the District Consumer Disputes Redressal Forum, Chennai (South) hereinafter referred to as the District Forum for short) has filed the present Revision Petition under Section 21 of the Consumer Protection Act, 1986 (as amended up -to -date) against the Order of State Consumer Disputes Redressal Commission, Tamil Nadu, Chennai (hereinafter referred to as the State Commission for short) passed in Appeal No. 570 of 2000 on 25.4.2005 whereunder the State Commission has upheld the Order of the District Forum and dismissed the Appeal with cost of Rs. 250.

(2.) BRIEFLY stated, the facts of the case are:

(3.) PETITIONER on being noticed filed the Written Statement. It was admitted that the consignment had been booked through the petitioner. It was averred that consignment was detained by the Check Post authorities on 2.10.1996 for want of appropriate documents for transportation of goods from Madras to Bihar.