UNIVERSAL OIL LTD Vs. M.V. "LUCKY FIELD"

JUDGEMENT

(1.) The Plaintiff has filed the present Admiralty Suit against the Defendant seeking an order and direction from this Court a sum of US$ 252,233.95 together with interest thereon at the rate of 2% per month on US$ 243,787.26 from the date of filing of the suit till payment/realisation and for arrest sale and condemnation of the Defendant Vessel.

(2.) By an order dated 14th August, 2006 passed by this Court, the Defendant vessel was directed to be arrested along with her hull, tackle, machinery, engines, bunkers, paraphernalia and appurtenance.

(3.) Pursuant to the owners of the Defendant vessel depositing a sum of USD 2,52,233.95 by way of bankers cheque No. 034927 drawn on A.B.N Amro Bank, Mumbai, India in favor of the "Registrar, High Court of Gujarat , Ahmedabad", by further order dated 25th August, 2006 passed by this Hon'ble Court, the earlier order dated 14th August, 2006 was vacated and the Defendant vessel was directed to be released.