POWERFLOW LTD Vs. VIKAS ROADLINES I PVT LTD

JUDGEMENT

(1.) In this complaint under Sec.17 read with Sec.12 of the Consumer Protection Act, 1986 , the complainants have sought compensation in a sum of Rs.1,56,124/- with interest thereon from the opposite party, transporter.

(2.) Complainant No.1 Messrs. Powerflow Ltd. entrusted 43 cartons of Copper Enamelled Cable Wire, weighing 1100 kgs. worth Rs.1,41,573.36 p. to the opposite party-carrier, to be carried from Bangalore to New Delhi on 21.10.89. The said goods were insured with complainant No.2 Oriental Insurance Company Ltd.

(3.) Opposite party did not carry the said goods and delivered the same to the consignee at New Delhi. The opposite party issued a certificate to the complainants on 11.6.90 stating that the goods were "not found traceable".