FLORENS CONTAINERS INC. Vs. MERIDIAN LOGISTICS

JUDGEMENT

(1.) THE plaintiff's Company is a company incorporated under the law's of people's republic of China carrying on business as lessors of equipment such as containers etc. of various sizes. These containers are used for stuffing of cargo for carriage on ships all over the world.

(2.) THE defendant is doing shipping business and inter alia the defendant took the containers on lease and utilized it for stuffing of cargo for carriage by sea to various destinations.

(3.) THE defendant has paid various amounts towards payment of lease rental on three dates namely 19.02.2008, 26.08.2008 and 24.09.2008, totalling USD 20618.52. From September 2008 onwards, the defendant did not make any payment towards lease rental. The defendant is yet to return 114 containers. The defendant failed to discharge the contractual obligations under agreement.