THAKUR TRANSPORT & TRAVEL Vs. ANAND ROAD CARRIERS

JUDGEMENT

(1.) VIDE impugned order dated 20.1.1999, passed by the District Forum, whereby the appellant has been directed to pay Rs. 8,000/ - to the respondent -transporter on account of deficiency in service by delivering two items of household goods short. Feeling aggrieved it has preferred this appeal.

(2.) APPELLANT is engaged in the business of supply of the vehicle for transportation of goods. One truck was arranged by the appellant for the respondent for carrying the household goods of one Maj. V. Dhillon from Delhi to Baroda. Respondent paid advance of Rs. 2,500/ - against the total hiring charges of Rs. 4,500/ - to the appellant vide slip No. 3295 dated 1.6.1998. Two items namely dining table of the value of Rs. 5,300/ - and one carpet having price of Rs. 7,300/ - were delivered short.

(3.) ONE complaint was filed by Maj. V. Dhillon, against respondent M/s. Anand Road Carriers wherein it was directed to pay Rs. 8,000/ - to Maj. V. Dhillon. In return the respondent filed a complaint against the appellant claiming the amount of the lost goods.