LAHORI MAL ANUP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE the consignment was booked on "said to contain basis", the railway Claims Tribunal, vide its order dated 10. 7. 1995 has dismissed a claim petition filed by the appellant registered as TAI. No. 578/90.

(2.) THE Tribunal has noted that the original wagon when received at the yard of destination for inspection showed that the seals were intact. It has thus been held that the railway authorities were not liable to recompense any money to the appellant.

(3.) ON 29. 11. 1983 appellant admittedly consigned soap stone powder for delivery from Rana Pratap Nagar Station to Delhi Lahori Gate. To evidence the carriage railway receipt No. 207888 was issued.