UNION OF INDIA Vs. RAJA RAM MADAN LAL

JUDGEMENT

(1.) The present Appeal has been filed by the Union of India through the General Manager, Northern Railway under Section 23 of the Railway Claims Tribunal Act, 1987 for setting aside the impugned Order dated 24th September,1998 allowing the claim of M/s. Raja Ram Mohan Lal, the respondent herein, for a sum of Rs. 22,491.00 along with interest @ 10% per annum from the date of filing of the Claim Petition, i.e. 25th June, 1996 till payment with costs and advocate fee, if certified.

(2.) 490 bags of maize were booked by two railway receipts nos. 676175 and 676176 dated 22nd August, 1993 for being transported from Bangalore Cantt. Railway Station for delivery at Kishan Ganj.

(3.) At the time of delivery, some of the goods were found to be in a damaged condition. The delivery was given on assessment of damage, which was as under:- (a) 80 bags damage assessed at 55%. (b) 40 bags damage assessed at 40%. (c) 45 bags damage assessed at 30%.