MONJASA DMCC Vs. HC LARA

JUDGEMENT

(1.) The prayers sought for by the plaintiff in this suit are as follow:

(2.) This Court on 15.09.2019 passed the following order:

(3.) Today, a purshish is tendered by the defendant proposing to tender security of the Suit Claim with interest for the sum of USD 1,39,000/-? by way of a Letter of Undertaking dated 16.09.2019 (LoU) of the London Steam-?Ship Owners' Mutual Insurance Association Limited without prejudice basis and ensuring further that later on, the same shall be substituted by the Bank guarantee or cash security. The scanned copy of the Letter of Undertaking is presented and the same is permitted to be taken on record. Learned advocate appearing for the defendant has also ensured that within a fortnight, the defendant shall be substituting the sum with cash security or the Bank guarantee.