M/S. DILAWARI EXPORTERS Vs M/S. ALITALIA CARGO .
Case number: C.A. No.-008699-008699 / 2002
Diary number: 17937 / 2002
Advocates: ARVIND KUMAR GUPTA Vs
BINA GUPTA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8699 0F 2002
M/S DILAWARI EXPORTERS — APPELLANT
VERSUS
M/S ALITALIA CARGO & ORS. — RESPONDENTS
J U D G M E N T
D.K. JAIN, J.:
1.Challenge in this appeal under Section 23 of the Consumer
Protection Act, 1986 (for short “the Act”) is to the order dated
15th April, 2002 passed by the National Consumer Disputes
Redressal Commission (for short “the Commission”) in Original
Petition No. 156 of 1995. By the impugned order, the
Commission has dismissed appellant’s complaint alleging
deficiency in service on the part of M/s Alitalia Cargo,
respondent No.1 in this appeal, on the ground that there was no
privity of contract between the appellant and respondent No.1.
Respondent Nos. 2 and 3 in this appeal are M/s Omni Marg
Travels (Pvt.) Ltd., General Sales Agents and M/s Fourways
Movers (P) Ltd., Cargo Clearing Agents of respondent No.1
respectively.
2.The salient facts giving rise to the present appeal are as
follows:
The appellant is engaged in the business of export of
readymade garments and handicrafts. They obtained an order
from one M/s D.D. Sales, a concern based in New York, USA for
supply of 2050 pairs of Cotton Gents Dhotis, 150 sets of Cotton
Ladies Ghagra-Choli, 150 pieces of Dupatas, etc. As per the
agreement between the appellant and the said concern of New
York, USA, these articles had to reach New York, USA before
10th of October, 1994. Accordingly, the appellant handed over
the consignment of the said articles to respondent No.3 – M/s
Fourways Movers (P) Ltd. on 4th October, 1994 for onward
dispatch to New York, for which a House Air Waybill No. FMPL
0841 was prepared by respondent No.3. For the sake of ready
reference, the said Bill is reproduced hereunder:
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“Shippers Name and Address: M/s. DILWARI EXPORTERS 1-8 JANGPURA-B, MATHURA ROAD, NEW DELHI-14 INDIA
Not Negotiable HAWB NO. FMPL 0841
HOUSE AIR WAYBILL FOURWAYS MOVERS PVT. LTD. 39/6-7A, COMMUNITY CENTRE EAST OF KAILASH, NEW DELHI- 110065
Consignee’s Name and Address M/S D.D. Sales, 110-53 62ND DRIVE, FOREST HILLS N.Y. 11375, U.S.A.
Issuing Carter’s Agent (Name and City) FOURWAYS MOVERS P. LTD. NEW DELHI
Accounting Information “FREIGHT : PREPAID”
Agent’s IATA CODE 14-3-3775
Airport of Departure (Addr. Of first Carter)
MASTER AWB NO.
NEW DELHI / AZ 055 – 2342 9276 By First Carter Routing & Destination NYC AZ Airport of Destination Currency Declared Value
for Customs Declared Value for Customs
NEW YORK INR NVD US$29441.70 Amount of Insurance Rs.1012706-00
The landing information NOTIFY: SAME AS ABOVE. PLS. INFORM CONSIGNEE IMMEDIATELY ON ARRIVAL OF SHIPMENT AT DESTINATION. TEL. NO. (718) – 896-0575. ORIGINAL VISA (3 SETS) COPY OF INVOICE (3 SET) PACKING LIST (3 SET), ALL INDIA HANDICRAFT BOARD CERTIFICATE AND DECLARATION TO ACCOMPANY WITH THE SHIPMENT.
Carter Weight
Commodity Item No.
Chargeable Weight
Rate/ Charge
Total Nature and Quantity of Goods (Incl. POWERLOOM COTTON GENTS DHOTIES & INDIA ITEM GARMENTS HAND/ EMD/ PRINTED/ ZARI/ APPLIQUE/ BEAD/ MIRROR WORK (P/L COTTON LADIES CHOLI GHAGRA SET & DUPTATTAS)
AS PER INV. NO. DE/EXP/358/94-95
Dt. 28-9-94 RBI : DD : 008597
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48 1360-OK 1360-OK 85.00 115600-00 IEC:NC:05880 0952
Prepaid Weight Charge
Collect Other Charges
215600-00 AWB: 60-00 HAWB: 150-00 SB: 175-00
CTG: 500-00 APT: 545-00 INS: 2886-00
Total other charges Due Agent 1230-00
Total other Charges Due Carter 2886-00
FOURWAYS MOVERS PVT. LTD., NEW DELHI
Total prepaid 119716-00 4/10/94 NEW DELHI INDIA v.k.
Signature of Issuing Carter or its Agent 055 – 2342 9276
ORIGINAL 3 (FOR SHIPPER)”
Simultaneously, a Master Air Waybill on a numbered (055 –
2342 9276) proforma printed by “ALITALIA” – respondent No.1
was prepared. The said Air Waybill, containing relevant
particulars, is also reproduced hereinbelow:
“DEK 2342 9276 055- 2342 9276 Shippers Name and Address: M/s. FOURWAYS MOVERS P. LTD. 39/6, 7-A COMMUNITY CENTRE, EAST OF KAILASH, NEW DELHI/INDIA
Not Negotiable Air Way Bill
Issued by Alitalia S.p.A.
ALITALIA
Consignee’s Name and Address
M/S D.D. Sales, 11053 62ND DRIVE, FOREST HILLS N.Y. 11375, U.S.A.
Issuing Carter’s Agent (Name and City)
FOURWAYS MOVERS P. LTD. NEW DELHI
Accounting Information
“FREIGHT : PREPAID”
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Agent’s IATA CODE 14-3-3775
Account No. 73279
Airport of Departure (Addr. Of first Carter) and requested Routing
NEW DELHI / AZ By First Carter Routing & Destination NYC AZ Airport of Destination Currency Declared Value
for Customs Declared Value for Customs
NEW YORK INR NVD US$ 43698.60 Amount of Insurance Rs.1503101-00
The landing information NOTIFY: SAME AS ABOVE. PLS. INFORM CONSIGNEE IMMEDIATELY ON ARRIVAL OF SHIPMENT AT DESTINATION. TEL. NO. (718) – 896-0575. ONE ENV. CONTG. DOCS ATTD. ORIGINAL VISA (3 SETS) COPY OF INVOICE (3 SET), PACKING LIST, M ALL INDIA HANDICRAFT BOARD CERTIFICATE AND DECLARATION TO ACCOMPANY WITH THE SHIPMENT
Carter Weight
Commodity Item No.
Chargeable Weight
Rate/ Charge
Total Nature and Quantity of Goods (Incl. POWERLOOM COTTON GENTS DHOTIES & INDIA ITEM GARMENTS
48 1993-OKQ 1993-OK 85.00 169405- 00
GRI:AG:493861 493995, 493896
HAWB NO: 0841, 0842 Prepaid Weight
Charge Collect Other Charges
169405-00 AWB: 60-00 HAWB: 300-00 SB: 250-00
CTG: 500-00 APT: 800-00 INS:4284-00 INS: 2886-00
Total other charges Due Agent 2010-00 Total other Charges Due Carter 4284-00
FOURWAYS MOVERS
4/10/94 NEW DELHI INDIA v.k.
Signature of Issuing Carter or its Agent 055 – 2342 9276
ORIGINAL 3 (FOR SHIPPER)”
On 6th October, 1994, a carting order was prepared by
“ALITALIA AIRLINES” handing over the consignment to AAI,
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Cargo Terminal (NITC), IGI Airport, New Delhi-110037 for
shipment by Flight AZ-1905. The carting order bore the
endorsement “Cargo accepted subject to space”. The parties are
ad idem that the said House Air Waybill as also the Master Air
Waybill were issued under the seal and signatures of M/s
Fourways Movers (P) Ltd – respondent No.3. It is pertinent to
note at this juncture itself that House Air Waybill No.0841 had
the Master Air Waybill No.055 – 2342 9276, the running Bill
number printed on ALITALIA’s printed bill book. Similarly,
the House Air Waybill No.0841 was recorded on the Master Air
Waybill.
3.Since the consignment did not reach New York by the
stipulated date, M/s D.D. Sales, the importer, cancelled the
order on or around 16th October, 1994 and claimed damages
from the appellant. The consignment reached the destination
only on 20th October, 1994.
4.Alleging deficiency in service on the part of the respondents,
in particular by respondent No.1, the appellant filed a
complaint before the Commission claiming Rs.22.46 lakhs
towards the value of the consignment along with interest at the
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rate of 18% per annum thereon and Rs.15 lakhs as special
damages.
5.The complaint was contested by respondent No.1, repudiating
the claim made by the appellant. In the counter affidavit filed
by respondent No.1, while denying any negligence on their part
resulting in deficiency in service, by way of a preliminary
objection, it was pleaded that there was no privity of contract
between them and the appellant and, therefore, the complaint
was liable to be dismissed on that short ground. The stand of
respondent No.1 before the Commission was that the Air
Waybill No.055 2342 9276 dated 4th October 1994, which was
issued by respondent No.3 “on behalf of respondent No.1” did
not mention the flight number and the date in the column
provided for the same, since airlifting of cargo was always
subject to load/space. It was reiterated that House Air Waybill
No.0842 dated 4th October 1994 was neither issued by
respondent No.1 nor on its behalf. Both the parties led
evidence before the Commission by way of affidavits. Upon
consideration of the evidence on record, the Commission
dismissed the complaint on the afore-stated ground, namely,
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the appellant had no locus standi to file the plaint against
respondent No.1. While holding so, the Commission observed
thus:
“It is not disputed by the parties that Air Waybill (sic) alone is a contract between the parties. Firstly we see that part III Chapter II of Schedule II of the Act does not even remotely refer to any other document except Air Waybill (sic). We find that on the Air Waybill (sic) which happens to be prima facie evidence of conclusion of contract of the receipt of Cargo and the conditions of Carriage, the name of the Shipper is shown as Fourway Movers Pvt. Ltd., O.P. No. 3, and not that of the Complainant nor is there any evidence/indication of any such capacity of the Respondent No.3 on the Air Waybill (sic). Therefore, it will not be possible to reach in the Air Waybill (sic) what is not set out or indicated therein. It is for this reason that we tend to agree with Respondent No.1 and accept its plea that the complainant has no locus-standi to file the present complaint against Respondent No.1, the Airline. Things would have been different if at the time of booking the cargo the Respondent No.3 had issued a communication to Respondent No.1 that it was acting as agent of the complainant.”
The Commission, thus, declined to go into the merits of
the complaint though it did observe that there was a lot that
could be said on merits of appellant’s case.
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6.Being aggrieved, the appellant – claimant is before us in this
appeal.
7.Mr. Arvind Kumar Gupta, learned counsel appearing on
behalf of the appellant, submitted that the Commission
committed a serious error of law and on facts in dismissing the
complaint on the sole ground that the appellant had failed to
prove any privity of contract between them and the carrier i.e.
respondent No.1. According to the learned counsel, it is clear
from the House Air Waybill as also the Master Air Waybill No.
055 2342 9276, that both the bills were prepared
contemporaneously by respondent No.3 as respondent No.1 -
carter’s agent when the consignment was handed over to them,
and since the House Air Waybill records the appellant as the
Shipper and respondent No.3 as the Issuing Carter’s Agent, the
mention of respondent No.3 as the Shipper as well as the
Issuing Carter’s Agent in the Master Air Waybill is of no
consequence. It was strenuously urged that from the said Air
Waybills, it is clear that respondent No.3 was acting as an
agent of respondent No.1 and, therefore, the said respondent, as
principal, was bound by all the acts of omission and commission
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of his agent. It was asserted that the Commission failed to
apply its mind on this aspect of the matter and, therefore, erred
in holding that there was no privity of contract between the
appellant and respondent No.1.
8.Mr. Sanjay Gupta, learned counsel appearing on behalf of
respondent No.1, on the other hand, supported the decision of
the Commission and submitted that since the Master Air
Waybill is the only contract of carriage between the Consignor
and the Carter and in the said Bill, respondent No.3 having
been named as the Shipper and M/s D.D. Sales of New York as
the consignee, respondent No.1 had no liability towards the
appellant, notwithstanding the fact that the appellant had been
named as the Shipper in House Air Waybill No. 0841. It was
submitted that since as per Part III of Chapter II of the Second
Schedule to the Carriage by Air Act, 1972 (for short “the
Carriage Act”), it is the consignor who is required to make out
the Air Waybill and handover the same to the carrier, it was
the responsibility of the consignor to see that all the particulars
and details of the cargo inserted in the Air Waybill are correct.
It was thus, argued that respondent No.1 not being a party to
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the contract of carriage vis-à-vis the appellant, the said
respondent cannot be held to be liable for any delay in delivery
of the consignment in question.
9.There is no quarrel with the proposition that as per Section 4
of the Carriage Act, Rules contained in the Second Schedule
govern the rights and liabilities of carriers, consignors,
consignees, etc. Rules contained in the Second Schedule apply
to all international carriage of persons, baggage or cargo
performed by aircraft for reward. Chapter II of the said
Schedule enumerates the documents of carriage. Rule 5 of Part
III of the said Chapter stipulates that every carrier of cargo has
the right to require the consignor to make out and hand over to
him a document called as “air waybill”; every consignor has the
right to require the carrier to accept this document. Rule 6
provides that the air waybill shall be made out by the consignor
in three original parts and be handed over with the cargo in the
manner prescribed therein. Rule 10 makes the consignor
responsible for the correctness of the particulars and
statements relating to the cargo which he inserts in the air
waybill. As per Rule 11, the air waybill is prima facie evidence
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of the conclusion of the contract, of the receipt of the cargo and
of the conditions of carriage. In the light of these provisions, we
agree with the Commission that the “air waybill” is prima facie
evidence of the conclusion of the contract; of the receipt of the
cargo and of the conditions of carriage.
10.However, the question which, in our view, the Commission
has failed to examine is in regard to the capacity in which
respondent No.3 was operating and had collected the cargo from
the appellant for being shipped to New York. In other words,
what was the nature of relationship between respondent No.3
and respondent No.1?
11.Section 186 of the Indian Contract Act, 1872 (for short “the
Contract Act”) lays down that the authority of an agent may be
expressed or implied. As per Section 187 of the Contract Act,
an authority is said to be express when it is given by words
spoken or written, and an authority is said to be implied when
it is to be inferred from the circumstances of the case; and
things spoken or written, or the ordinary course of dealing,
which may be accounted circumstances of the case. Section 188
of the Contract Act prescribes that an agent having an
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authority to do an act has authority to do every lawful thing
which is necessary in order to do such act. Section 237 of the
Contract Act provides that when an agent has, without
authority, done acts or incurred obligations to third persons on
behalf of his principal, the principal is bound by such acts or
obligations, if he has by his words or conduct induced such third
persons to believe that such acts and obligations were within
the scope of the agent’s authority. There is no gainsaying that
onus to show that the act done by an agent was within the
scope of his authority or ostensible authority held or exercised
by him is on the person claiming against the principal. This, of
course, can be shown by practice as well as by a written
instrument.
12.Thus, the question for consideration is whether on the
evidence obtaining in the instant case, can it be said that
respondent No.3 had an express or implied authority to act on
behalf of respondent No.1 as their agent? If respondent No.3
had such an authority, then obviously respondent No.1 was
bound by the commitment respondent No.3 had made to the
appellant.
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13.Having examined the question in the light of the two afore-
extracted “air waybills”, which, according to both the contesting
parties, are determinative of terms and conditions of contract
between them, we are of the opinion that respondent No.3 had
an express authority to receive the cargo for and on behalf of
respondent No.1. This is manifest from the Master Air Waybill
No.055 – 2342 9276 issued and signed by respondent No.3 on
the Air Waybill printed by respondent No.1. But for the said
authority, respondent No.3 could not use the Air Waybill
proforma printed by respondent No.1. Though it is true that in
the said Air Waybill the name of the Shipper has been
mentioned as that of respondent No.3 but the said Air Waybill
has also been signed by respondent No.3 as the agent of the
carter – respondent No.1. The other relevant particulars like,
the name of the consignee, the number of the House Air Waybill
(0841), etc. tally with the House Air Waybill issued by
respondent No.3 to the appellant clearly showing the name of
the consignor as that of the appellant. From the said
documents, it would, appear that respondent No.3 was, in fact,
acting in dual capacity – one as a Shipper on behalf of the
appellant and the other as an agent of respondent No.1. That
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being so, respondent No.1 was bound by the acts of their agent,
viz. respondent No.3, with all its results. We are of the opinion
that while holding that there was no privity of contract between
the appellant and respondent No.1 this vital aspect of the
matter escaped the attention of the Commission thus, vitiating
its order.
14.In view of the afore-going discussion, we have no option but
to allow the appeal and set aside the impugned order. We order
accordingly and remit the matter back to the Commission for
fresh adjudication of the claim preferred by the appellant on
merits. However, in the facts and circumstances of the case,
there will be no order as to costs.
……………………………. J.
(D.K. JAIN)
…………………………….J. (T.S. THAKUR)
NEW DELHI; APRIL 16, 2010.
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