SHIV KUMAR Vs. RAKESH KUMAR

JUDGEMENT

(1.) Whether reporters of Local Papers may be allowed to see the Judgment ?Yes

(2.) consignment was received by petitioner and freight was also paid by the petitioner to the driver of vehicle No.HP-63-1328.

(3.) On 22.8.2006, the respondent had again sent 84 apple boxes to petitioner in vehicle No.HP-10B-0207 vide builty No.001158, this consignment was also received by the petitioner and paid freight charges of the vehicle. On 23.8.2006, the respondent had again sent 88 apple boxes to petitioner in vehicle No.HP-03-1435 vide builty No.001156 and the consignment was received by the petitioner, the freight charges amounting to Rs.3400/- were paid by the petitioner to the driver.