RAMCO INTERNATIONALCOMPLAINANT Vs. ZIM ISRAEL NAVIGATION CO LIMITED

JUDGEMENT

(1.) THIS complaint was initially instituted before the State Consumer Disputes Redressal Commission, Punjab at Chandigarh and subsequently it was transferred to this Commission by the order of the Hon ble National Commission.

(2.) BRIEFLY stated the facts are that the complainant is doing business of imports and exports and for this purpose utilized the services of various shipping companies for exporting and importing their goods to and from foreign countries. The OP No. 1 is a navigation company based in Israel whereas OP No. 2 is based at Ludhiana and is representative/agent of OP No. 1.

(3.) IT was next averred that the complainant despatched 2337 packages of garden tools through OP No. 2 for onward despatch to M/s. Neill Tools Limited, Atlas Way, Atlas North, Sheffield, U.K (consignee). The OP No. 2 issued bill of lading dated 27.1.2001 whose copy Annexure C -1. It contained 2337 packages of various garden tools whose net weight was 11801.85 kgs. and these packages were loaded in container No. 2CSU -243342 -1(40).