BANARSI STORES Vs. PRESIDENT OF THE UNION OF INDIAN REPUBLIC FOR INDIA
LAWS(ALL)-1952-11-7
HIGH COURT OF ALLAHABAD
Decided on November 26,1952

BANARSI STORES Appellant
VERSUS
PRESIDENT OF THE UNION OF INDIAN REPUBLIC FOR INDIA Respondents

JUDGEMENT

Chaturvedi, J. - (1.) This is a plaintiff's appeal arising out of a suit for the recovery of Rs. 16,220-14-6.
(2.) The plaintiff despatched 43 silk saris from Kashi railway station to Howrah railway station on 5-10-1945. The plaintiff was the consignor as well as the consignee. The saries were loaded in a passenger train known as the 14 Down Upper India Express, and a partner of the plaintiff's firm, by name Raghunath Prasad, went in the same train by which the saris were despatched. This parcel was found missing at Howrah and was not delivered to Raghunath Prasad at Howrah after the arrival of the train at that station. There was a lengthy correspondence after this but the parcel was not delivered at all. Hence the suit.
(3.) The plaintiff claimed us. 14,278-1-3 as price of the 43 saris despatched by him, RS. 1,289-11-3 as interest on the above amount at Rs. 9 per cent. and RS. 653-9-3 as expenses incurred in coming and going to Calcutta in connection with the steps taken for obtaining delivery of the saris.;


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