R.V.N.S.MURTHY Vs. DESK TO DESK COURIER
LAWS(APCDRC)-1998-7-3
ANDHRA PRADESH STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on July 15,1998

Appellant
VERSUS
Respondents

JUDGEMENT

K.RANGA RAO, MEMBER - (1.)The 1st appellant is present in person and represented his case. The respondents though served with notice, are not present and there is no representation on their behalf.
(2.)The appellants herein are the complainants in O.P. No. 1437/1996 before the Hyderabad District Forum. The case of the complainants is that the 2nd complainant having obtained LIC premium receipt on behalf of the 1st complainant despatched the same on 19.11.1996 through the 2nd opposite party courier service from Bhadrachalam to Hyderabad to the 1st complainant, that the said consignment was not delivered to the 1st complainant and that they are entitled to damages of Rs. 25,000/ - and expenses of Rs. 20,000/ -. Accordingly they approached the District Forum for necessary reliefs by filing a complaint O.P. No. 1437 of l996.
(3.)The opposite parties filed their version stating that the sender of the consignment has not declared the contents of the consignment, that the compensation payable for the loss of the consignment is restricted to Rs. 100/ - as per the terms and conditions of the consignment and that they are not liable to pay the amount claimed by the complainants.


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