KISHORE TEXTILES Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is directed against the judgment and order dated 22.06.1990 passed by the Bench of the Court of Small Causes at Bombay in Full Court Application No. 136/ 1987.

(2.) The petitioners had sent some cloth to a party at Bhagalpur. The cloth was terrycotton. That party i.e. M/s. Birag Traders Company rejected the cloth and returned the same to the petitioners. They handed over the said consignment to the railway administration at Bhagalpur for carrying and timely delivery to the petitioners at V.T. Bombay. The petitioners were shown as consignee.

(3.) The said consignment consists of 11 rolls of terrycotton cloth. Out of these, 7 rolls were short delivered at V.T. Bombay. The petitioners therefore, sued the railway administration for recovery of the loss suffered by them to the tune of Rs. 1516.20/-.