AIR INDIA Vs. S V INTERNATIONAL

JUDGEMENT

(1.) The appellant in this appeal is defendant-1. The respondent is the plaintiff.

(2.) The facts held proved in this appeal are as follows. On 23 12-1970 the plaintiff consigned parcels consisting of pure silk Chiffon plain and printed materials in running length to Midland Bank Limited, No. 129, New Bond Street, London W1 and intended for a business firm by name Rubane De Pairs Limited, No. 39-A, Maddox Street, London W1, to defendant-1 for purpose of delivery for carriage by Air. The appellant-defendant-1 is a Corporation established under the Air Corporation Act, 1953. The parcels were received by defendant-1 on 23-12-1970. Deendant-1 issued the requisite Aid Bill marked Exhibit P-2. The value of the goods delivered for carriage was Rs. 12,606. The said parcels were losr, i.e., they were not at all delivered to the consignee in London.

(3.) The plaintiff filed the suit for recovery of Rs. 15,843-65 calculating the same taking into consideration of the value of the goods lost at Rs. 12,606 and current interest at 6 per cent per annum from the date of suit. This also includes legal notice charges of Rs. 250. The lower appellate Court has decreed the suit of the plaintiff in full.