CEMENT HOUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant, M/s Cement House, Dibrugarh, has challenged the order dated 30.10.1998 rendered in Application No. 186/98 on the strength of Section 23 of the Railway Claims Tribunal Act, 1987.

(2.) THERE was an admitted short delivery of 299 bags of cement booked from Burdwan (E.Rly.) to Dibrugarh under Invoice No. 2/664238 dated 25.2.1996. Appellant claimed a compensation of Rs. 59800.00 @ Rs. 200.00 per bag but was allowed Rs. 45262.00 which.was accepted by appellant under protest and thereafter presented this further claim of Rs. 14538.00 as the balance of the compensation. By the impugned order learned Railway Claims Tribunal (RCT) held that rate of Rs. 125.00 per bag was enough as against the claim of rate of Rs. 200.00 per bag. Hence this appeal.

(3.) APPEAL is dismissed.