REGENT COMPUTRONICS PVT. LTD.

ACHUT ANANT PAI Appellant

V/S

GOVERNOR GENERAL-IN-COUNCIL Respondents

Referred Judgements :-

KANTA V. KUSUM KUMARI [REFERRED TO]
MAHARAJ BAHADUR OF REWA V. SIVA SARAN LAL [REFERRED TO]
RAM LAL HARGOPAL V. KISANCHANDRA [REFERRED TO]
GIRISH CHANDRA V. PURNA CHANDRA [REFERRED TO]
BARASAT BASIRHAT LIGHT RLY. CO. LTD. V. DIST. BOARD,24-PARGANAS [REFERRED TO]
ASRUMATI DEBI VS. KUMAR RUPENDRA DEB RAIKOT [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
CALCUTTA MOTOR CYCLE CO VS. UNION OF INDIA [REFERRED TO]
BATA SHOE CO LTD VS. UNION OF INDIA [REFERRED TO]
RAMANLAL VS. RAMGOPAL [REFERRED TO]
VELLAYAN CHETTIAR VS. GOVERNMENT OF THE PROVINCE OF MADRAS [REFERRED TO]
MAHA PRASAD SINGH; SURENDRA MOHAN SINGH AND RAMANI MOHAN SINGH VS. RAMANI MOHAN SINGH; MAHA PRASAD SINGH [REFERRED TO]
GAEKWAR BARODA STATE RAILWAY VS. HAFIZ HABIB-UL-HAQ [REFERRED TO]
DWIJENDRA NARAIN ROY VS. JOGES CHANDRA DE [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. DHIRENDRA NATH BANERJEE [REFERRED TO]
ANNIE BESANT VS. GNARAYANIAH [REFERRED TO]
AMALABALA DASI VS. SARAT KUMARI DASI [REFERRED TO]
V. SUBRAMANIA AIYAR VS. S.C. ANNASAMI IYER AND ORS. [REFERRED TO]
DOMINION OF INDIA VS. M/S. R.C.K.C. NATH AND CO., KHULNA [REFERRED TO]

JUDGEMENT

(1.) This is a suit for recovery of Rs. 55,398/7/- for compensation for non-delivery of two consignments of Indian cotton twist yarn entrusted to the railway for carriage from Wadi Bunder and Ahmedabad, being stations on the G. I. P. Railway and B.B.C.I. Railway, to Raigarh, a station on the Bengal Nagpur Railway.

(2.) This suit was originally filed in the Court of the 4th Subordinate Judge, Alipore District, 24-Parganas, as Money Suit No. .9 of 1945 on 12th April, 1945.

(3.) The suit has been transferred to this Court by an order made under Clause 13 of the Letters Patent on 23rd of July, 1945.

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ACHUT ANANT PAI Vs. GOVERNOR GENERAL IN COUNCIL

Referred Judgements :-

JUDGEMENT

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