BLUE DART COURIER SERVICE Vs. MODERN WOOL LTD

JUDGEMENT

(1.) THIS is an appeal against the order dated 7th August, 1991 in Case No. 170/90 passed by the State Consumer Disputes Redressal Commission of Rajasthan at Jaipur.

(2.) 2.The relevant facts are briefly noticed below.

(3.) 4.In the light of this finding the next question to be considered by the State Commission was the quantum of compensation to which the respondent -complainant was entitled to on account of the loss, or injury suffered by it due to the negligence of the appellant courier.