Gauhati High Court
East India Transport Agency vs Swapan Kumar Paul on 5 August, 2015
Author: A.K. Goswami
Bench: A.K. Goswami
THE GAUHATI HIGH COURT
(THE HIGH COURT OF ASSAM: NAGALAND: MIZORAM AND ARUNACHAL PRADESH)
RSA No.41/2005
1. East India Transport Agency,
Karimganj Branch, Silchar Road, Karimganj,
District : Karimganj (Assam).
2. East India Transport Agency,
(Unit of E.I.T.A. India Ltd.)
20- B, Abdul Hamid Street, Calcutta- 7.
....... Appellants/Defendants
-Versus-
SRI SWAPAN KUMAR PAUL
For M/s. Maheswar Paul and Sons,
Roy Patti, P.O. Karimganj,
P.S. & Dist: Karimganj (Assam).
......Respondent/Plaintiff
BEFORE
THE HON'BLE MR. JUSTICE A.K. GOSWAMI
For the appellants : Mr. S.S. Sharma, Sr. Advocate.
For the Respondent : Mr. B.R. Dey, Sr. Advocate.
Date of Hearing : 05.08.2015.
Date of Judgment : 05.08.2015.
JUDGMENT & ORDER
(ORAL)
Heard Mr. S.S. Sharma, learned Senior Counsel for the appellants/defendants. Also heard Mr. B.R. Dey, learned Senior Counsel for the respondent/plaintiff.
2. This appeal is preferred against the judgment and decree dated 18.08.2004 passed by the learned District Judge, Karimganj in Money Appeal No.2/2002, affirming the judgment and decree dated 13.08.2002 passed by the learned Civil Judge (Senior Division), Karimganj in Money Suit No.12/1994, decreeing the suit of the plaintiff.
RSA No.41/2005 Page 1 of 43. The plaintiff filed the suit for realization of Rs.1,09,822/- as compensation for loss sustained by the him on different heads as shown in the body of the plaint due to non-delivery of 61 bags of dry betel-nut, despite freight charges being offered and the payment of the consignment made by the plaintiff.
4. The case set out in the plaint is that 2 consignments in respect of 61 bags of dried betel-nut were sent by M/s. Sri Siddha Lingaswara Adhike Store, Sagar, Karnataka to the plaintiff through the defendants, who are carriers, on 17.06.1993. One consignment was of 31 bags and the other 30 bags. The amount of freight indicated in respect of 31 bags was Rs.3,238.00 and in respect of 30 bags Rs.3,163.00. Price for 31 bags was Rs.1,15,945.00 and the price for 30 bags was Rs.1,12,190.00, totaling Rs.2,28,135.00. On receipt of information from State Bank of India, Karnataka Branch, the plaintiff paid the entire amount of Rs.2,28,135.00 with interest at the rate of 23.25% and received the invoices. The invoices were produced before the defendant No.1, but defendant No.1 refused and declined to deliver the goods on the basis of the freight charges as indicated in the consignment notes and misbehaved with the plaintiff and demanded excess freight charges beyond the amount indicated in the consignment notes. This led to filing of a complaint numbered as C.R. 2430 of 1993 before the court of learned Chief Judicial Magistrate, Karimganj on 23.07.1993. Prayer for taking delivery of the betel-nut being allowed by the learned Chief Judicial Magistrate, Karimganj, the order was challenged in a Criminal Revision Petition being Criminal Revision No.40(3) of 1993 and the same was allowed. Later on, on the prayer of the plaintiff, the learned Chief Judicial Magistrate, Karimganj directed seizure of 61 bags of betel-nut and production of the same before the Court. Against the said order, once again a revision was preferred being Criminal Revision No.47(3) of 1993 and the order of the learned Magistrate directing seizure was stayed by an order dated 27.08.1993. The plaintiff preferred Criminal Revision Petition before this court numbered as Criminal Revision No.419 of 1993 against the order of stay passed by the learned Sessions Judge, Karimganj and this Court, while setting aside the order dated 27.08.1993 passed by the learned Sessions Judge in Criminal Revision No.47(3) of 1993, directed the learned Chief Judicial Magistrate, Karimganj to dispose of 61 bags of betel-nut in accordance with Section 451 Cr.P.C.
5. On 17.09.1993, the plaintiff could receive 61 bags of betel-nut on payment of freight and by giving security bond of Rs.20,000.00. Notice under Section 10 of the Carriers Act, 1865 was given, but there was no response from the defendants. Accordingly, The defendants instituted Title Suit No.47 of 1993 in the Court of the learned Assistant District Judge, Karimganj.
RSA No.41/2005 Page 2 of 46. Defendants filed a written statement taking a stand that while issuing the consignment notes dated 17.06.1993, freight charges were wrongly calculated as Rs.3,233.00 for 31 bags and Rs.3,163.00 for 30 bags instead of Rs.7,155.00 and Rs.6,940.00, respectively. The plaintiff was accordingly informed but instead of taking delivery, he lodged complaint before the Executive Magistrate, Karimganj. Title Suit No.43 of 1993 was also filed by the defendants for grant of a decree of actual freight at the rate of Rs.3.00 per kg. and demurrage of Rs.93.00 per day till delivery was made, etc.
7. During trial, plaintiff examined one witness, whereas, defendants did not examine any witness. However, PW-1 was cross-examined by the defendants.
8. On consideration of the evidence on record, the learned Trial Court held that the plaintiff is entitled to realize Rs.50,000.00 by way of compensation and accordingly, decreed the suit. The learned lower Appellate Court also did not find any merit in the appeal and accordingly, the appeal was dismissed.
9. The appeal was admitted to be heard by an order dated 13.04.2005 on the following substantial question of law:
"Whether the learned Court below erred in law in passing the impugned decree on the alleged absence of necessary evidence ?"
10. In tune with the substantial question of law formulated, Mr. Sharma, learned Senior counsel for the appellants has submitted that in order to enable the plaintiffs to get a decree, the plaintiff has to establish his case and cannot take the advantage of the weakness in the case of the defendants, if any. It is submitted by him that there was no evidence on record to sustain the decree of Rs.50,000.00 as awarded by the learned courts below as compensation to the plaintiff. According to him, the impugned judgments of the learned courts below are required to be interfered with as the plaintiff has failed to prove his case.
11. Mr. Dey, learned Senior Counsel for the respondents, on the other hand, submits that PW-1 had deposed in respect of the basis on which the claim was lodged and it cannot be said that the plaintiff has not adduced any evidence. He has also argued that the PW-1 was not subjected to any cross-examination with regard to the testimony of PW-1 in connection with the claims made by him. In that view of the matter, it is submitted by him that no interference is called for in this appeal as, in reality, no substantial question of law, as formulated, has arisen for consideration of the Court.
RSA No.41/2005 Page 3 of 412. I have considered the submissions of the learned counsel for the parties and have perused the evidence on record.
13. At the very outset, it will be relevant to note that suit filed by the defendants being Title Suit No.47/1993 was dismissed and the defendants did not proceed any further. Evidence on record discloses that almost two months had elapsed before the plaintiff could take delivery of the goods from the defendants after the plaintiff had approached the defendants by making full payment of the consignments. In the written statement, defendants had admitted that they had demanded Rs.14,095.00 as freight in place of Rs.6,401.00 (Rs.3,238.00 and Rs.3,163.00). In his evidence, PW-1 had, amongst others, stated that he had suffered loss of profit to the tune of Rs.23,428.00. Rs. 7,394.00 was claimed by him towards interest on capital. Various amounts were also mentioned towards litigation expenses. He had stated that because of unjustified delayed delivery of the goods, there was consequent delay of delivery of goods to his customers, resulting in loss of goodwill. Not only that, it had also led to delayed recovery of amounts from his customers. He had claimed a sum of Rs.50,000.00 towards loss of goodwill and Rs.10,000.00 towards compensation. It is to be noticed that there was no cross-examination on the claims made by the plaintiff. There was not even a suggestion that claims made by the plaintiff is without any basis. The defendants also did not lead any evidence in support of their stand taken in the written statement that there was mistake in calculation of the freight. Thus, without any justification, the defendants delayed delivery of goods for almost two months.
14. Situated thus, I am of the considered opinion that it cannot be said that the judgments of the learned courts below were passed without their being any evidence on record. Consequently, I find no merit in this appeal and accordingly, the same is dismissed. The substantial question of law is answered against the appellants. No cost.
15. Registry will send back the records forthwith.
JUDGE Benoy RSA No.41/2005 Page 4 of 4