VRL LOGISTICS LTD. Vs. KONARK TEXTILE PROPRIETOR FIRM

JUDGEMENT

(1.) Revision petition no. 528 of 2013 has been filed against the judgment and order dated 05.11.2012 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('the State Commission') in First Appeal no. 71 of 2012.

(2.) The brief facts of the case as per the respondent/ complainant are that the petitioner is a transport company and is engaged in transporting goods to various destinations and in lieu of this service, the petitioner company charges transportation fare from its customers.

(3.) The respondent is a textile manufacturer and apart from selling its textile in local markets, the respondent also sells the same to other states. In the course of business, the respondent booked two Bales of cotton worth Rs.30,000/- with the Petitioner for being transported to the consignee M/s Vaibhav Apparels, Kompeli, Hyderabad through Bhilwara Branch of the petitioner company on 17.03.2010 through a forwarding note dated 16.03.2010 and the said consignment (cloth) was booked by the petitioner company through its bill (Builty) no. 449573582 dated 17.03.2010 and for which petitioner company fixed sum of Rs.550/- i.e., Rs.525/- as transportation fare and Rs.25/- as miscellaneous expenses and which was to be recovered from the consignee after delivery of the consignment to him. It was assured by the petitioner company that the goods of the respondent will reach its destination, i.e., Kompeli, Hyderabad within 4-5 days. In this manner, respondent availed the services of the petitioner company and thus respondent is a consumer of petitioner - company.