- (1.) The present appeal has been filed by the appellant-claimant under Section 23 of the Railway Claims Tribunal Act, 1987 challenging the order dated 6.6.02 passed by the Railways Claims Tribunal, Jaipur Bench, Jaipur (hereinafter referred to as 'the Tribunal') in O.A. No. I-128/98, whereby the claim application of the appellant has been partly allowed by the Tribunal.
(2.) As per the case of the appellant-claimant, the consignment of salt was booked by the Commissioner State Enterprises Department, Deedwana to M/s. Vallabh Megraj vide Railway Receipt No. H/742971 on 6.9.95. The said railway receipt was subsequently endorsed in favour of M/s. Garg Salt Company, the present appellant. As per the further case of the appellant, the consignment did not reach to the destination within the reasonable time and, therefore, the claim for compensation of Rs. 30,000/- was made by way of claim petition.
(3.) It is submitted by the learned counsel Mr. Deepak Goyal for the appellant that the consignment had reached to the destination after a period of two years as a result of which the appellant had suffered the loss. According to him the said loss was due to negligence and carelessness on the part of the Railway Administration and that the Tribunal had failed to appreciate the evidence adduced by the appellant in proper perspective.;