ULTRACHEM INDUSTRIES Vs. GEETA ROADWAYS

JUDGEMENT

(1.) BRIEFLY , the facts are that the complainant is manufacturing Ultarmhrine Blue (Neel). He booked four consignments of Neel from Delhi to Karnal as detailed below: -

(2.) THE complaint has been contested by the opposite party (O.P.). They inter alia pleaded that the payment of the goods had been made to the complainant and, therefore, they are not entitled to get any amount from them.

(3.) MISS Gupta has contended that the consignments have been delivered by the O.P. to M/s. Binaca Washing Powder Co., who have paid the price of the goods to the complainant and therefore, they are not entitled to get the amount from the O.P. This fact has been denied by the complainant. We are not inclined to adjudicate upon this controversy in the proceedings under the Act. Opposite party may seek redressal in the Civil Court, if so advised against Binaca Washing Company Ltd.