REGENT COMPUTRONICS PVT. LTD.

Genshipping Pacific Line Pte Ltd Appellant

V/S

Thangam Traders Respondents

Referred Judgements :-

E.I.D. PARRY (INDIA) LIMITED VS. FAR EASTERN MARINE TRANSPORT CO. LTD [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
OBERAI FORWARDING AGENCY VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
PATEL ROADWAYS LIMITED VS. BIRLA YAMAHA LIMITED [REFERRED TO]
SHIPPING CORPORATION OF INDIA LTD VS. BHARAT EARTH MOVERS LTD [REFERRED TO]
ECONOMIC TRANSPORT ORGANIZATION VS. CHARAN SPINNING MILLS PVT LTD [REFERRED TO]
ETHIOPIAN AIRLINES VS. GANESH NARAIN SABOO [REFERRED TO]
UNION OF INDIA VS. SCINDIA STEAM NAVIGATION CO LTD [REFERRED TO]
M.R.F. LIMITED VS. SINGAPORE AIRLINES LIMITED [REFERRED TO]

JUDGEMENT

(1.) These second appeals raise an important question of law as to whether sec. 14 of Limitation Act applies to special enactments like Indian Carriage of Goods by Sea Act, 1925 or any other special law relating to carriage of goods by sea.

(2.) The Appellant in all the three second appeals is the first defendant in the suits O.S.Nos.5189, 5188 and 5170 of 2000 on the file of the learned II Assistant Judge, City Civil Court, Chennai. The first and second respondents are the plaintiffs and the third respondent is the second defendant in the respective suits and is a formal party.

(3.) For the sake of convenience, the parties are described as per their litigative status in the respective suits.

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GENSHIPPING PACIFIC LINE PTE LTD Vs. THANGAM TRADERS

Referred Judgements :-

JUDGEMENT

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