RAJESH TANDON Vs. SUPERINTENDENT TELEGRAM TRAFFIC

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 31.3.1995 passed by District Consumer Forum, Allahabad in Complaint Case No.866/ 1994.

(2.) The facts of the case stated in brief are that the complainant is Sales Representative in Chamco Company since last five years. On 28.6.1994 an important meeting of the complainant was fixed at Kanpur for which a telegram was issued by the office on 27.6.1994 which was received by the complainant on the next day in the noon. On account of this delay in delivery of telegram, the complainant could not reach Kanpur to attend the meeting on account of which proceedings could be taken against him. The complainant has claimed a sum of Rs.10,000/- as compensation.

(3.) In the written statement the opposite party has alleged that the telegram was received on 27.6.1994 in the evening at 6.19 p. m. It is further alleged that the date on which the telegram was received a messenger was available who could have delivered the telegram on the same day. Thereafter even on 28.6.1994 the telegram was given to the messenger on 8.05 a. m. which was delivered to the complainant at 9 a. m.