V. TRANS INDIA LTD. Vs. SAMIR PATEL

JUDGEMENT

(1.) Sh. Samir Patel, the complainant, booked his household items containing 11 boxes, two bags, one bicycle, one pulsar motor bike with the Transporter, M/s. V Trans India Ltd., OP. Those goods were to be delivered at Bhopal, on 26.09.2006, from Gujarat. Those items were found in damaged condition, packing had opened and the items lying inside, i.e., quilts, mattresses, shoes, chappal, etc., were damaged, oil packing had opened and oil sprinkled on the clothes, utensils, computer, laser printer, television, etc., damaging those articles. The complainant suffered loss of Rs.1,00,000/-.

(2.) The OP denied all these facts. Both the fora below decided the case in favour of the complainant. Thus, the complainant has concurrent findings in his favour, from both the fora below.

(3.) We have heard the counsel for the petitioner/OP who has preferred the present revision petition, as well as the counsel for the respondent/complainant. The respondent submitted written arguments.