MOHAMMED SAUD SOLE PROPRIETOR M S NAVIGATOR SHIP SUPPLIES CHENNAI Vs. GARUDA CATERING COMPANY PVT LTD

JUDGEMENT

(1.) THE plaintiff/applicant has filed this application, for grant of injunction prohibiting the Garnishees from making any payment to the extent of the suit claim i.e. Rs.33,06,263/- (Rupees thirty three lakhs six thousand two hundred and sixty three only) to the defendant and further to direct the Garnishee to deposit, the amount to the credit of the suit.

(2.) THE plaintiff/applicant has filed a suit for recovery of money for the supplies made by the plaintiff, to the vessel M.V.Sagar Nidhi and M.V.Sagar Manjusha, at the request of the respondent/ defendant.

(3.) THIS judgment cannot advance the case of the applicant, as inherent equitable jurisdiction can be exercised as per the by well settled principle of law, and not contrary to statutory provisions of law.