AFL LTD Vs. LUFTHANSA CARGO INDIA PVT. LTD

JUDGEMENT

(1.) THIS complaint case filed on 9.11.1999, however, has a chequered history. It is its second innings here in this Commission after it was remanded by the Hon 'ble Supreme court. The genesis and sequence of this claim petition is as follows. Three companies, namely: -

(2.) UNDER these circumstances, the above said complaint was filed in this Commission. This Commission decided the case finally vide order dated 6th January, 2004, wherein it was held : -

(3.) THE complainant filed an application dated 15.04.2004 for rectification of this order. As a matter of fact, Bee Gee Handicrafts filed a complaint No. OP 87 of 1998 before this Commission. A compromise was arrived at between both the parties, i.e. Bee Gee Handicrafts and DHL Worldwide Express on 18.03.2002. In terms of the said Settlement, DHL Worldwide Express agreed to pay a sum of Rs.10,00,000/ -, in full and final settlement to the Bee Gee Handicrafts. The application for rectification was decided on 28th February, 2005 and it was held : -