SHANMUGHAM TRANSPORT Vs. VELAYUTHA RAJA

JUDGEMENT

(1.) On the facts and in the circumstances of the case, better it is that both these appeals are disposed of by a common order. Though the complainants are different and distinct, yet, the opposite parties are one and the same in these actions.

(2.) Certain consignments, it is said, were sent by the respective complainants of a specified value through the opposite party carrier to consignees at different places. The nature of the claims and contentions put forward by the respective parties in these actions are one and the same though the claim made may vary.

(3.) In both these actions, the opposite parties are the appellants while the respective complainant is the respondent in each of these actions.