UNION OF INDIA OWNING SOUTHERN RAILWAY REP. BY ITS GENERAL MANAGER, MADRAS Vs. M/S SHRI GANESHAR TRADERS

JUDGEMENT

(1.) These appeals arise out of the Order passed by the Railway Claims Tribunal in T.A.I. 191 and 192 of 1990 on the file of the Railway Claims Tribunal, Madras Bench.

(2.) The respondent filed petitions claiming damages caused to the consignment sent by it. The case of the respondent is as follows:-

(3.) The Railways in their counter contends as follows:-