SWARNALATA BARUA Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) THIS Letters Patent appeal is directed against the judgment and decree of Mehrotra, J., as he such was, in First Appeal No. 17 of 1956, confirming the judgment and decree of the Subordinate Judge, Upper Assam Districts, Jorhat, dated 17th September 1955.

(2.) THE facts of the case that require to be briefly noticed:

(3.) THE Amguri Tea Estate was impleaded as pro forma Defendant in the suit and in their written statement they stated that the Plaintiff as a carrier of the tea was primarily responsible to them to compensate the loss sustained by reason of the accident. They assessed the loss and damage of the tea at Rs. 3,412/14/ -.