CENTRAL COAL FIELDS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) M /s.Metallite Industries Vava within Ahmedabad District booked a consignment to Central Coal Fields Ltd., Kathara within Giridih District to Bermo Railway Station under RR No. 020815 dated 18.12.1985.

(2.) AT the time of taking delivery, consignment was found in tampered condition. Accordingly, on the request open delivery was granted and some goods i.e. 127 pieces of electric bulbs were found in damaged condition, for which shortage certificate was granted by Railway authorities.

(3.) ON 28.2.1986/1.3.1986, a notice under Section 78 (B) of the Indian Railway Act was sent to the Chief Commercial Superintendent, Eastern Railway andwas duly served.