UNION OF INDIA Vs. RAJASTHAN SUPPLYING AGENCIES

JUDGEMENT

(1.) Rajasthan Supplying Agencies, represented by its proprietors, Madanlal Sodhani, as sole plaintiff, filed S.C. No. 1236 of 1962 in the Court of the learned District Munsif at Vijayawada for Rs. 136.54 nP. against the Union of India as representing two Railways, regarding non-delivery of certain consignment. Sri Venkata Kanakadurga Fancy and Kangan Hall, represented by proprietor, Jampani Basavaraju, as sole plaintiff, filed S.C. No. 1413 of 1962 for Rs. 265 in the same Court against the same two respondent-Rail-ways for non-delivery of consignment.

(2.) S.C. No. 1236 of 1962 related to two cases of metal soap cases, etc., consigned from Calcutta to Vijayawada as per the P.W.B. No. 569406 dated 12-2-1962. The suit was laid since the consignment was not delivered to the plaintiff.

(3.) S.C. No. 1413 of 1962 related to non-receipt of consignment booked at Calcutta by a consignor as per P. W. B. No. 569401 dated 12-2-1962 bound for Vijayawada.