THOMAS VERGHESE Vs. TEXTILE DYE CHEM PRIVATE LIMITED

JUDGEMENT

(1.) The defendant in the suit in OS.No.206/2014 on the file of the learned XV Additional Judge, City Civil Court, Chennai, is the appellant in the above Appeal.

(2.) Respondents are plaintiffs in the suit. The 1st plaintiff/1st respondent is a Private Limited Company incorporated under the Companies Act, 1956 and is the consignor. The 2nd plaintiff/2nd respondent is the Insurance Company.

(3.) The respondents have filed the suit for recovery of a sum of Rs.11,68,219.00 towards short delivery of goods and damages from the appellant as a carrier with interest at the rate of 12% per annum from the date of suit till the date of realisation.