GOYAL HARDWARES PROPRIETOR JEEWAN KUMAR AGRAWAL Vs. UNION OF INDIA
LAWS(PAT)-2015-1-140
HIGH COURT OF PATNA
Decided on January 16,2015

Goyal Hardwares Proprietor Jeewan Kumar Agrawal Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Heard learned counsel for the appellant and learned counsel for the respondent.
(2.) This is an appeal preferred against refusal of the claim preferred by the claimant appellant on 29.07.2011 passed by Sri Santosh Kumar Sinha, Member (Judicial), and Sri J.D. Goswami, Member (Technical), Railway Claims Tribunal, Patna Bench at Patna, in connection with Claim Application No. OC 00715/1998.
(3.) The claim was preferred against alleged damage caused to the consignment (Cement) arrived at Narkatiaganj Railway Station, during unloading which went beyond the free time of 9.00 hours and the claimant had to pay some sort of demurrage also for such delay but had to suffer loss caused to the consignment by raining for about two hours, during the period of unloading and during entire process, in spite of repeated request, only arrangement for protection of the goods was made. The coverage of over platform was also inadequate and that too damaged.;


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