KAMANS ROADWAYS Vs. G YASHWANT

JUDGEMENT

(1.) The complainant entrusted the goods of the value of Rs.97,000/- for being transported to Bangalore to the opposite parties. According to the complainant, the goods were not delivered. Hence, the complaint has been laid.

(2.) Both the opposite parties remained absent in the lower Forum. Hence, the lower Forum passed an order directing the opposite parties to pay compensation as claimed in the complaint.

(3.) Aggrieved by the said order, the second opposite party has preferred this appeal.