JANKI DAS Vs. BENGAL NAGPUR RAILWAY COMPANY

JUDGEMENT

(1.) On the 11th January 1907 the plaintiffs delivered to the defendant Company 290 bags of rice, weighing 580 maunds, for carriage from Raigarh to Shalimar. The goods have not been delivered, and the plaintiffs now claim either delivery of the goods or Rs. 2,280-10 by way of damages.

(2.) The Subordinate Judge dismissed the suit and his decree was confirmed by the District Court. From this confirming decree the present appeal has been preferred.

(3.) As the case comes before us by way of appeal from an appellate decree it is necessary to see what the facts are as found by the lower Appellate Court, for by its findings we are bound.