INDIAN AIRLINES CORPORATION Vs. KESHAVLAL F GANDHI
LAWS(CAL)-1961-5-9
HIGH COURT OF CALCUTTA
Decided on May 31,1961

INDIAN AIRLINES CORPORATION Appellant
VERSUS
KESHAVLAL F.GANDHI Respondents

JUDGEMENT

Banerjee, J. - (1.) On October 19, 1953, the defendant Opposite Party no. 2 delivered to the defendant petitioner two package, said to contain 6000 Westing House torch-bulbs, to be carried by air from Bombay to Calcutta, under consignment Note No. Z-077672. The consignee was plaintiff-Opposite party No. 1.
(2.) Each of the two packages contained 3000 pieces of torch-bulbs, in a carton container, wrapped in hessian and bound by iron straps.
(3.) The consignment reached Calcutta on October 21, 1953. But as the consignee-plaintiff failed to take delivery of the consignment on arrival, the same was stored in the godown of the defendant-petitioner and a notice of arrival was sent to the consignee.;


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