UNION OF INDIA Vs. RATILAL JADAVJI

JUDGEMENT

(1.) This appeal is by the defendant, Union of India. It is directed against a decree for Rs.12,170/- passed against it for non-delivery in respect of 3 consignments of ghee, booked from Veraval, a Railway Station on the Western Railway, for carriage to Howrah on the Eastern Railway.

(2.) The facts which are not disputed may be stated as follows: - In the year 1951, on different dates 4 consignments of ghee were booked by the plaintiff from Veraval for carriage to Howrah via Agra East Bank. On 15th June, 1951, 121 cases of ghee were booked by the plaintiff from Veraval for carriage to Howrah via Agra East Bank. On 15th June, 1951 cases of ghee were booked, 5 cases were found missing at the destination, remaining 116 cases were delivered to the plaintiff. Booked on the same date, in second consignment, 109 tins of ghee were sent, in respect of which shortage of 20 mds. 35 srs. Was detected at Howrah Staion. In third consignment, booked on 6.7.51 containing 138 tins of ghee, 15 mds. 39 srs. were found short. The fourth consignment was booked on 1st August, 1951 consisting of 100 tins. In that consignment shortage was detected of 17 mds. 6 srs. Short certificates were issued by the Railway Administration with respect to all the above four consignments.

(3.) The plaintiff consignor claimed a total damage of Rs.14,204.56 for non-delivery of 5 cases regarding first consignment and short delivery with respect to remaining 3 consignments.