ANNAI VELANKANNI TRADERS REP. BY ITS PARTNER T. SEHNBAGARAJAN Vs. THE REGIONAL MANAGER FOOD CORPORATION OF INDIA MADRAS AND

JUDGEMENT

(1.) The appellant in the above second appeal is the plaintiff in the O.S.No.3411 of 1983 on the file of the X Assistant City Civil Court, Madras, laid for:

(2.) As per clause XX (8) of the tender notification, which was marked as Ex.A1, the contractor shall collect the relevant railway receipts and arrange to take delivery of the consignment within the free time allowed by the railways.

(3.) Alleging that the appellant/plaintiff had not discharged his contractual obligation of loading and unloading the food grains within the free time, a sum of Rs.9483.80 had been deducted by the respondent/defendant - Corporation from the bill amount of the appellant/plaintiff towards demurrage and wharfage charges paid by the respondent/defendant - Corporation for the delayed unloading of food grain, only with respect of which we are concerned in the above second appeal.