UNION OF INDIA Vs. JAYANTILAL MANGALDAS AND CO

JUDGEMENT

(1.) These three appeals raise common questions of law and fact which can be disposed of by a common judgment.

(2.) The appellant in all these appeals is the Union of India and the respondent is a firm, Messrs Jayantilal Mangaldas & Co.

(3.) The respondent-firm filed three different suits against the appellant, the Union of India. representing the railways, for damages alleged to have been caused to them on account for the negligence on the part of the railway administration and their servants in not taking proper care of three separate consignments whereunder the firm despatched potatoes to different places.