R.Lakshminarsimha Rao - (1.)The appeal is challenge to the order of the District Forum-II, Visakhapatnam in C.D.No.969 of 2005.
(2.)The facts of the case are as follows:
(3.)The respondent booked a consignment with the appellant for the same to be delivered to the consignee at Delhi. The consignment said to have comprised of a mobile phone worth of Rs.14,850/-, a debit card, cheques and some other important documents. The respondent stated to have exhibited the contents of the consignment to the Manager of the appellant. The consignment was charged a sum of Rs.125/- against the normal charge of Rs.30/-. On being questioned about the variation in the amount the manager of the appellant said to have informed the respondent that the consignment consisted valuable articles and as such heavy amount was charged. The respondent made an enquiry on 9.3.2005 with the appellant for which there was no answer nor any response. The respondent apprehended misuse of mobile phone, debit card and cheques by miscreants or mischievous persons as there was delay in delivery of consignment in question as also that the consignment found tampered while in the possession of the appellant. The appellant remained exparte.