UNION OF INDIA (REPRESENTED BY THE GENERAL MANAGER, N.F. RAILWAY), MALIGAON, GUWAHATI Vs. GANAPATI ENTERPRISE REPRESENTED BY THE PROP. SRI. DILIP SARMA, SANTI NIKETON, S.J. ROAD ATHGAON, GUWAHATI

JUDGEMENT

(1.) The lessee can be any person or agency appointed for the purpose.

(2.) The lessee shall do the handling of consignments himself like collection of parcels, packages etc. from the parties and arrange to dispatch the same by loading parcels, packages etc. from the parties and arrange to dispatch the same by loading in leased Brake Van of nominated trains at originating point. At destination/intermediate station the lease shall unload and deliver the parcels, packages etc. to the consignee, Lessee will put his own labels/identification mark to differentiate packages holding on his account.

(3.) The Lessee shall carry parcel and packages etc. at his own risk and responsibility. He shall be responsible for loss and damage to parcel and packages for any act of omission on his part or his representative will have to indemnify the leaser.