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Judgment
THE appellant booked a money order on 23.5.2002 for Rs. 300/- for onward transmission to his sister. But the same was returned and could not be paid at Hyderabad due to wrong address typed at VSAT Centre of the respondent. For this deficiency and carelessness the respondent has been directed to pay compensation of Rs. 500/- besides the return of the amount of money order. Feeling dissatisfied with the amount of compensation, the appellant has preferred this appeal.
THE object of compensating a consumer on account of deficiency in service is not to make a person unjustly rich. It is only to compensate a person for mental agony and harassment he suffers. Not only the appellant was paid back the amount of the money order but also awarded compensation of Rs. 500/-. He should have remained satisfied with this order because the respondent has been sufficiently penalised for typographical error in typing address of the person to whom the money order was sent. THE amount of money order was also immediately returned and compensation was also awarded to the appellant. In view of the paltry amount of money order, mental agony or harassment has been adequately compensated. Appeal is misconceived and is dismissed.
A copy of this order, as per the statutory requirements, be forwarded to the parties free of charge and also to the concerned District Forum and thereafter the file be consigned to record room. Appeal dismissed.