PAKISTAN INTERNATIONAL AIRLINCE Vs. DAR TRADING CO

JUDGEMENT

(1.) Heard learned counsels for the revisionist - opposite party - Pakistan International Airlines (PIA) and the respondent - complainant firm - M/s Dar Trading.

(2.) Brief facts, shorn of unnecessary detail, are that the complainant firm - M/s Dar Trading supplied goods (carpets) to Nantes, France. It booked the goods through the opposite party - PIA for delivery at Nantes. The goods reached the destination safely on 09.06.1992 and on 15.06.1992. The complainant firm's contention was that the goods were delivered without ensuring the requisite documentation and payment at the bank, that the delivery of the goods was not effected properly and legally by the PIA. It filed a complaint in the District Forum on 14.11.1994 alleging deficiency in service on the part of the PIA.

(3.) The District Forum vide its Order dated 31.05.2004 allowed the complaint and directed the PIA to pay the complainant firm Indian rupees equivalent to US $ 2600; interest @ 9% p.a.; and cost of Rs.10,000/-.