SIVA TRADING COMPANY Vs. M MURTHY

JUDGEMENT

(1.) The plaintiff who lost before the lower Appellate Court is the appellant in the suit filed for damages.

(2.) The appeal has been filed with the following Substantial Question of Law :

(3.) The plaintiff is the consignor. The respondent is the carrier. The plaintiffs goods have been consigned through the carriers of the respondents with destination of the consignment at Hyderabad. According to the plaintiffs, the goods have not reached the destination and therefore, the respondents are liable for the value along with interest.