|
||||||||||||
|
||||||||||||
Report No. 01 34. Section 9 - Postal Packets.- Under section 9, the liability of the Crown in respect of postal packets is restricted to loss of or damage to a registered inland postal packet not being a telegram so far as the loss or damage is due to any wrongful act done or neglect or default committed by a person employed as a servant or agent of the Crown while performing or purporting to perform his functions as such in relation to the receipt, carriage, delivery or other dealing with that packet. The proviso to sub-section 2 of the Act lays down limits of the liability in respect of registered postal packets and also lays down the whole some presumption that until the contrary is shown on behalf of the Crown, the loss of or damage to the packet must be presumed to be due to a wrongful act or neglect or default of a servant or agent of the Crown. There are also other limitations imposed in respect of this liability by this section. |
||||||||||||
|