- (1.) In view of the order we propose to pass in this case it will not be necessary to refer in detail to all the allegations in the plaint and in the written statements.
(2.) Although the claim in the suit was in respect of alleged non-delivery of part of two consignments of biri tobacco to Shalimar-one from Nadiad and the other from Boriavi, in the present appeal by the Union of India the propriety of the decree so far as it refers to the consignment booked from Boriavi is concerned has not been questioned.
(3.) The points raised in this appeal are in connection with the consignment despatched from Nadiad. Such facts as are relevant to that only need be referred to.;