SRINATH TRADERS Vs. CHITRESH COLD STORAGE PVT LTD

JUDGEMENT

(1.) SINCE on same set of facts both the complaints have been filed, as per request made by the counsel for the parties, both the complaints have been heard together and are being decided by this common order.

(2.) IT has been alleged that in Complaint No. 14/2006 the complainant M/s. Srinath Traders deposited 2965 bags of Coriander ( Dhaniya ) in the respondent cold storage on 29.3.2004 and 30.3.2004 by getting proper receipt of the same. The total cost of the genes so stored has been claimed as Rs. 17,79,000/ - and compensation of Rs.35,58,000/ - has been claimed for damages alongwith compensation for mental agony and other expenses. Whereas in Complaint No. 15/2006 the complainant M/s. S.R.Industries deposited 3090 bags of Coriander ( Dhaniya ) in the respondent cold storage on 28.3.2004 cost of which has been alleged to be Rs. 18,54,000/ - and claim for Rs. 37,08,000/ - has been made in the complaint alongwith compensation for mental agony and other expenses.

(3.) IT has further been alleged that a fire broke out in the respondent cold storage on 19.2.2005 and the entire cold storage was gutted including the bags stored by the above complainants. As per report of the police and the fire brigade the cause of the fire has been presumed to be short circuit.