GATI LIMITED Vs. R. RAMESH

JUDGEMENT

(1.) Learned counsel for the parties present. Arguments heard.

(2.) Shri R. Ramesh, the complainant is the proprietor of his business. He sent the goods through M/s Gati Ltd., a transporter and its branch, who have been arrayed as opposite parties 1 and 2, respectively in the complaint. It transpired that 2 numbers of Magnets and further High Power Rare Earth Magnet FBO Outlet-Chute-2 numbers in all worth Rs.1,17,000/- were found missing.

(3.) A complaint was filed before the District Forum wherein it was prayed