Mr.Samiullah vs Owners & Parties Interested In The ...
2021 Latest Caselaw 16423 Mad

                                                                                       C.S.No.121 of 2001

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 11.08.2021
                                                            CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                       C.S.No.121 of 2001

                     Mr.Samiullah,
                     Sole Proprietor,
                     M/s.Poseidon Ship Stores,
                     No.9, Pachiappa Street (Opp. Ellis Road),
                     Mount Road, Chennai – 600 002.                                         ...Plaintiff

                                                                Vs.

                     Owners & Parties Interested in the Vessesl
                     MT AMER OIL
                     now lying at the Port of Chennai, India and
                     is represented by its Master                                        ...Defendant

                     Prayer: Plaint filed under Order XLII Rule 3 of the Original Side rules,
                     praying as follows:-
                                   i) for a sum of Rs.3,42,818.48/- together with 18% p.a. from the
                     date of plaint till date of realisation.
                                   ii) for arrest and sale of MT AMER OIL in as is where is
                     condition presently in Indian waters at Port of Chennai, India.
                                   iii) for a direction to adjust the same proceeds against the suit
                     claim with interest.
                                   iv) and for costs of this suit.


                     1/3


https://www.mhc.tn.gov.in/judis/
                                                                                       C.S.No.121 of 2001

                                             For Plaintiff       : Mr.R.Thirunavukkarasu
                                                                           - No Appearance
                                             For Defendant       : Unserved


                                                         JUDGMENT

It is seen from the records that the counsel for the plaintiff has

filed a memo withdrawing his Vakalat even on 27.03.2002. The defendants

are not served yet on the ground that they could not be traced.

2.Hence, this suit is dismissed for non-prosecution. No costs.

11.08.2021 kkn

Internet:Yes Index:No Non-speaking

List of witness and documents filed on the side of the plaintiff:

Nil

List of witness and documents filed on the side of the defendant:

Nil

11.08.2021 kkn

https://www.mhc.tn.gov.in/judis/ C.S.No.121 of 2001

R.SUBRAMANIAN, J.

KKN

C.S.No.121 of 2001

11.08.2021

https://www.mhc.tn.gov.in/judis/