SAFARI SALES PVT. LTD. Vs. SURJIT GOODS CARRIER

JUDGEMENT

(1.) THE appellants were a company. Sarabjot Arora was duly authorized to file this complaint. The appellants are manufacturing and selling Safari moulded and soft luggage. They had been sending the goods against payment to various customers.

(2.) IT was further pleaded that respondent No.1 is a transport company which is owned by respondents Nos. 2 to 5.

(3.) IT was further pleaded that the appellants had got booked the goods for the value of Rs. 3,27,946.56 through respondents No.1 to 5 for being delivered to respondent No.6 after receiving the payment. However respondents Nos. 1 to 5 did not make any payment to the appellants nor returned the goods. The appellants had issued notice dated 9.7.2001 notifying the loss as per the invoice value and requested respondent No.1 to re -book the goods to the appellants. Respondent No.1 received the notice on 12.7.2001 but they failed to respond.