REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

TARA RANI Respondents

Referred Judgements :-

UPADHYA V. PARSIDH SINGH [REFERRED]
LAL BAIJNATH SINGH V. TULSHI RAM [REFERRED]
OFFICIAL LIQUIDATOR UNIVERSAL BANK LIMITED V. M.U. QURESHI [REFERRED]
JAGDISH PRATAP V. UDAI PRATAP [REFERRED]
KALBE HAIDER V. ALI AKBAR [REFERRED]
THAKUR RAGHURAJ V. HARIKESAN [REFERRED]
SITA RAM V. MOOL CHAND [REFERRED]
KRISHANDAS V. PARASRAM [REFERRED]
RAM TARAN V. D.J. HILL [REFERRED]
SEAFORD COURT ESTATES LIMITED V. ASHER [REFERRED]
TAXING OFFICER HIGH COURT VS. JAMNADAS DHARAMDAS [REFERRED]
MISS EVA MOUNTSTEPHENS VS. MRHUNTER GARNETT ORME [REFERRED]

JUDGEMENT

(1.) that the tribunal had no jurisdiction; 2. that the application was barred by time; 3. that the amount claimed is not a debt; 4. that the consignor could not make a claim and only the consignee could; and 5. that the Union is not liable for the loss because the goods never reached India.

(2.) If they do not, then what is the court-fee payable on such appeals

(3.) As to whether such appeals in cases of decrees which are for more than Rs. 5,000 have to be determined by a Single Judge or by a Division Bench

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UNION OF INDIA Vs. TARA RANI

Referred Judgements :-

JUDGEMENT

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