CAMPBELL BULK PTE. LTD. Vs. MV CEYLON PRINCESS

JUDGEMENT

(1.) Learned Advocate Ms. Paurami Sheth mentioned this matter for urgent circulation for today as the Defendant Vessel may sail out of jurisdiction of this court on completion of her operations. Permission was granted to circulate this matter in view of urgency.

(2.) Learned Advocate Ms. Paurami Sheth for the plaintiff is permitted to file Compilation of Documents with the Registry by 6/6/2022.

(3.) Learned Advocate Ms. Paurami Sheth has submitted that the instant admiralty suit has been filed for recovery of claims arising out of a Time Charterparty Agreement dtd. 15/4/2021 for the Defendant Vessel. The plaintiff has a claim for off hire/damages/losses caused on account of the poor status of the holds, under performance resulting from faulty engine and machinery and consequent delays in both berthing and the voyage by the Defendant Vessel and a consequent breach of the terms of the charterparty. The plaintiff places reliance on the relevant terms of the Charter Party and documents in support thereto to quantify its claim. The plaintiff also relies on the correspondence that has ensued between the plaintiff and the owners of the Defendant Vessel.