ARVIND MILLS LTD Vs. ASSOCITED ROADWAYS

JUDGEMENT

(1.) Delay condoned.

(2.) Appeal admitted.

(3.) A complaint was filed for recovery of Rs. 21,04,835.83 p. by the appellant against the respondent under the Consumer Protection Act, 1986, before the National Consumer Disputes Redressal Commission (for short, 'the National Commission'). According to the complaint, the respondent was a common carrier and was liable to compensate the appellant for the loss suffered because the appellant had effected delivery of goods entrusted to it by the appellant without obtaining the original lorry receipts from the consignee.