REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA (UOI) Appellant

V/S

VASUDEO AGARWAL Respondents

Referred Judgements :-

ASTLEY V. WELDON [REFERRED TO]
LORD ELPHINSTONE V. MONKLAND IRON AND COAL CO. LTD. [REFERRED TO]
CHARTER V. SULLIVAN [REFERRED TO]
CELLULOSE ACETATE SILK CO. LTD. V. WIDNES FOUNDRY [REFERRED TO]
BHAI PANNA SINGH V. FIRM BHAI ARJUN SINGH BHAJAN SINGH [REFERRED TO]
CLYDEBANK ENGINEERING AND SHIPBUILDING CO. LTD. V. DON RAMOS YZQUIREDO Y CASTANEDA [REFERRED TO]
ACHARAJ SINGH V. S. SANT SINGH [REFERRED TO]
SASANKA SEKHAR PAL VS. DINANATH GORAIN [REFERRED TO]
KANAK KUMARI SAHIBA VS. CHANDAN LALL KHATTRY [REFERRED TO]
DOMINION OF INDIA VS. RAJ BAHADUR SETH BHIKHRAJ JAIPURIA [REFERRED TO]

JUDGEMENT

(1.) This appeal is by the defendant railway from the judgment dated the 17th May, 1952 of Mr. K. K. Bose, 6th Additiona Subordinate Judge, Patna, whereby the plaintiffs --respondents' suit has been decreed, and, the defendant -- appellant has been ordered to pay a certain sum of money.

(2.) The decision of tho appeal rests upon the construction of tho contracts between the parties - Exts. A(1), A(2), A(5), A(7) and A(8).

(3.) The principal question, however is : Whether the agreement for payment of the penalty equal to half per cent per day on the value of the undelivered quantity of goods by the plaintiffs to the defendant was in the nature of a penalty?

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UNION OF INDIA Vs. VASUDEO AGARWAL

Referred Judgements :-

JUDGEMENT

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