Enmas Andritz Pvt Ltd vs Evorient Line – Singapore
2021 Latest Caselaw 21971 Mad

                                                                         CS No.799 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated 02.11.2021

                                                     CORAM

                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                C.S.No.799 of 2008


                     ENMAS ANDRITZ PVT LTD.,
                     IV Floor, Guna Building Annexe,
                     443, Anna Salai, Teynampet,
                     Chennai 600 018.                                ... Plaintiff
                                                           Vs

                     1. EVORIENT LINE – SINGAPORE
                        Rep. By their Agents/broker
                        * M/s.Everett (India) Pvt. Ltd.,
                        105, Aremenian Street, Chennai.

                     2. * M/s.Everett (India) Pvt. Ltd.,
                       105, Aremenian Street, Chennai.

                     3. Navalmar (U.K.) Ltd,
                        Rep. by their Local Agents
                        M/s. PSTS Logistics Pvt Ltd.,
                        No.48 (Old No.39) WA VOO Mansion,
                        Rajaji Salai, Chennai 600 001.




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https://www.mhc.tn.gov.in/judis/
                                                                                    CS No.799 of 2008

                     4. ICICI Lombard General Insurance Co. Ltd.,
                        Chotabhai Centre,
                        40 Nungambakkam High Road,
                        Chennai 600 034.                                      ... Defendants

                     * Amended as per order of this Hon'ble Court
                       dated 01.04.2011 in Appl. No.1796 of 2011
                       in CS No.799 of 2008



                     Prayer : Plaint filed under Order IV Rule 1 of the High Court Original Side
                     Rules read with Order VII Rule 1 of the Code of Civil Procedure, praying
                     for the following judgment and decree:-
                                   (a) a sum of Rs.1,88,80,336/- with interest at the rate of
                                   12% per annum from the date of plaint until payment in
                                   full, being a commercial cause; and


                                   (b) the costs of the suit.


                                   For Plaintiff        :   Mr.Guru Swaminathan
                                                            for M/s.Nageswaran and Narichania

                                   For Defendants       :   Mr.P.Giridharan, for D1 & D2

                                                            Mr.K.Bijay Sundar, for D3




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                                                                                          CS No.799 of 2008




                                                        JUDGMENT

The counsel for the plaintiff reports no instructions, none appears for

the plaintiff. Considering the conduct of the plaintiff, the suit is dismissed

for non-prosecution with cost of the defendants.

                                                                                             02.11.2021
                     jv
                     Index       : No
                     Internet    : Yes

Speaking order/Non Speaking order

List of Witness examined on the side of the plaintiff: Nil

List of Exhibits marked on the side of the Plaintiff: Nil

List of Witness examined on the side of the Defendants: Nil

List of Exhibits marked on the side of the Defendants : Nil

02.11.2021

https://www.mhc.tn.gov.in/judis/ CS No.799 of 2008

jv

https://www.mhc.tn.gov.in/judis/ CS No.799 of 2008

R.SUBRAMANIAN, J.

jv

To The Sub Assistant Registrar, Original Side, High Court of Madras, Chennai 104.

C.S.No.799 of 2008

02.11.2021

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