G I P RAILWAY COMPANY Vs. CHANDULAL SHEOPRATAP

JUDGEMENT

(1.) In Suit No. 966 of 1923 the defendants raised an issue whether the plaintiff delivered a notice of his claim as required by Secs.77 and 140 of the Indian Railways Act.

(2.) On June 15, 1922, the plaintiff wrote to the Deputy Traffic Manager that the bales had not been received and requesting him to settle the claim.

(3.) On June 23, the letter was acknowledged, and it was intimated that the claim would receive attention.