JAI SHREE ELECTRICAL STORE Vs. UOI

JUDGEMENT

(1.) This appeal is directed against the order dated 12.3.1996 passed by the learned Railway Claims Tribunal, Delhi.

(2.) The appellant M/s. Jai Shree Electric Stores filed a claim petition against the respondent claiming a compensation of Rs. 16,548.00.

(3.) The case set up by the appellant was that on 16.12.1989 a consignment comprising of 2 packages containing PVC wire were entrusted to the respondent for transport from Delhi to Varanasi. That the consignment was booked under Parcel Way Bill (PWB) No. 662337. That it was the endorsed consignee of the consignment in question. That due to gross negligence and misconduct of the employees of the respondent, the respondent failed to deliver the consignment at the destination station.