SAVANI ROADLINES Vs. SUNDARAM TEXTILES LIMITED

JUDGEMENT

(1.) This appeal is against an Order of the National Consumer Disputes Redressal Commission dated 11th March, 1999.

(2.) Briefly stated the facts are as follows: The 1st Respondent had entrusted to the Appellant 125 cartoon of goods, of the value of Rs. 9,30, 188/- for transport from Nanguneri to Itchalkaranji. The goods were not delivered. The 1st Respondent had insured the goods with the 2nd Respondent. The 1st Respondent lodged a claim with the 2nd Respondent for loss of goods. The 2nd Respondent settled the claim of 1st Respondent by paying a sum of Rs. 9,30, 188/ -. The 2nd Respondent took a letter, which is termed as a "Letter of Subrogation, and a Special Power of Attorney". On the basis of this letter the 2nd Respondent filed a complaint before the State Consumer Redressal Forum. The 1st Respondent was also a party to this complaint. The State Consumer Redressal Forum by its Order dated 16th December, 1998 directed the Appellant to pay a sum of Rs. 9,30, 188/- with interest at 12% per annum.

(3.) The Appellant filed a Revision before the National Consumer Redressal Commission which has been dismissed by the impugned Order dated 11th March, 1999. Hence this Appeal.