BINNY LIMITED Vs. BHARAT FRITZ WERNER LTD

JUDGEMENT

(1.) The 1st defendant is on appeal, aggrieved by the decree and judgment in O.S.No.5947 of 2015 on the file of the VII Additional City Civil Court, Chennai.

(2.) The said suit was launched by the 1st respondent herein seeking a decree for a sum of Rs.10,88,707.00 with interest at 18% per annum from the date of plaint till date of realization towards damages to the goods belonging to the 1st respondent that were entrusted with the appellant herein, a Container Freight Station. The 2nd respondent herein, a General Insurance Company was impleaded, as the appellant had insured the said goods in its custody with the said Company.

(3.) Henceforth, the parties will be referred to as per theiir rank in the suit for the sake of convenience.