NOTICE TO RAILWAY FOR REFUND/COMPENSATION

 

To
The Manager __________
__________
I, __________., s/o ___________, carrying on the business of __________ or by profession __________, residing in House No________ in mohalla/street ________. at __________ hereby give you notice of my claim for compensation for loss as required by Section 78-B of the Indian Railways Act.
(1) That I booked a consignment consisting of ________. . package from __________, a station on __________Rly., to __________, a station on __________Rly., on __________under R. R. No ________. . dated __________
(2) That I was the consignor and consignee both under the said R. R. of the said consignment.
(3) That at the time of delivery at __________ station ________ packages were not delivered at all while __________ packages had been badly damaged which caused loss to me.
(4) That I hereby make a claim for compensation for loss due to short delivery/non-delivery of __________ packages and for damage to __________packages.
I claim a sum of Rs __________ for the same.
(The notice can also be given by adopting another Form, viz. notice on behalf of ______________,__________under Section 78-B, Railways Act for compensation for loss __________
If it is intended to adopt the above Form, necessary changes in Paras 1 to 4 should be incorporated.)
(J) Sale of Land