UNION OF INDIA Vs. SHANKERLAL

JUDGEMENT

(1.) THIS revision under Section 25 of the Small Cause Courts Act is from a decree for Rs. 117/- passed by the 1st Civil Judge, Class II, Seoni.

(2.) ON November 2, 1967, two baskets containing 30 Kgs. of betel leaves were consigned from Golanthara railway station (South Eastern Railway) to Seoni (South Eastern Railway ). Actually they reached Seoni on November 6, 1967, The plaintiff's case is that there was abnormal delay owing to which the betel leaves became rotten. The plaintiff claimed Rs. 117/- as damages.

(3.) THE learned trial Judge held that the betel leaves which were booked were in good condition and the defence to the contrary could not be accepted. On the evidence of Shankarlal (P. W. 1), the plaintiff himself, a decree for Rupees 117/was passed.