MAMA ROAD CARRIER Vs. GODAVARI DRUGS PVT LTD

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of admission itself as we do not find any merits therein.

(2.) The appellants are the original O. Ps. in the aforesaid complaint and they have questioned legality and validity of order dated 8th October, 2001 passed by the District Forum allowing the claim of the complainant-respondent herein and holding the appellant-org. O. P. as deficient in rendering service in the matter of carriage of goods entrusted upon the appellant as carrier.

(3.) It is noticed that these facts are not much in dispute that the complainant entrusted certain goods for transportation upon the appellants. It is also noticed that there was an agreement with regard to the payment of transportation charges. The complainant also paid the advance amount to the respondent being the consideration for rendering services of transporting the goods. It was agreed as the case of the complainant stands that the balance amount of transportation was to be paid by the consignee and the arrangement was agreed and accepted by the appellants.