AIR 1920 PATNA 493 ::(1920) 58 Ind Cas 200

Patna High Court

Hon'ble Judge(s): Das, Adami , JJ

Railways Act (9 of 1890) , S.72— Consignee cannot refuse to take delivery on refusal by company to re-weigh goods or certify shortage which it is not bound to do. A railway company is not bound by law either to re-weigh goods or certify shortage at the time of delivery to the consignee. Therefore the refusal of a railway company to re-weigh goods before delivery does not justify a consignee in refusing to take delivery of the goods.