J I INDUSTRIES Vs. NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) Facts of the case, stated in brief, are that :

(2.) The complainant preferred his claim for recovery of a sum of Rs.1,46,870.20 against the opposite parties alongwith 24% per annum interest.

(3.) According to the complainant, his firm is registered in which Mr. Mahesh Chandra is also a partner. The complainant sent 130 bags of Arhar costing Rs.1,08,030/- on 25.12.1990 from Mathura to Ranchi through the Transport Compny of opposite party No.3. G. R. No.2137 dated 25.12.1990 was issued to the complainant and delivery of the material was to be made at Ranchi. Till today the delivery has not been affected by opposite party No.3 Gupta Freight Carriers.