UNITED SHIP CHANDLERS Vs. M.T. ALPINE MARINA

JUDGEMENT

(1.) The plaintiff is a company incorporated under the business of supplying provisions and other necessaries/goods to sea-going vessels at various ports across the country.

(2.) The defendant vessel is a Marshall Island flag, sea going vessel namely M.T.ALPINE MARINA (IMO No.9451692). It is currently at Din Dayal Port in Indian Territorial Waters and within admiralty jurisdiction of this Court.

(3.) It is the say of the petitioner that Tornado Navigation Inc is the registered owner of defendant vessel as shown in Sea Web Report and Oxygen Maritime management Inc. is a commercial Operator/Manager. However, according to the plaintiff, the defendant vessel is beneficially owned by the Oxygen Maritime Management Inc. This is being averred on the basis of the address shared by the registered owner of Oxygen Maritime Management Inc. and in the profile of Oxygen Maritime Management Inc., the registered owner has been shown as its subsidiary company. According to the plaintiff, the beneficial owner of the defendant vessel is Oxygen Maritime Management Inc., which is visible from the company report provided at Exhibit 'C'.