P.P. ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) The orders dated 24.4.2012 and 18.5.2012 passed by the learned Member, Railway Claims Tribunal, Guwahati Bench are under challenge in this appeal. The first order has been passed in Claim Application No. OA.I/GHY/2002/0007 (Old No. 07/02) and the second order has been passed in Review Application No. 24/12.

(2.) Heard Mr. A. Goyal, learned counsel for the appellant and Mr. A.K. Sarkar, learned standing counsel, NF Railways. I have also perused the impugned judgments/orders.

(3.) The appellant had filed the claim case seeking compensation of Rs. 15,300 for shortage of 850 Kg sugar in a particular consignment. While claiming the compensation, the appellant had calculated the compensation @ Rs. 18 per kg. Though the Tribunal came to a finding that the claimant/appellant has sustained loss in the transit and is entitled to be compensated the Tribunal has dismissed the claim on the ground that no document was produced to show the market rate of sugar at the relevant period.