EAST COAST STEEL LTD Vs. OWNERS AND

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned Single Judge dismissing a suit in C.S.No.1344 of 1995.

(2.) THE case of the appellant/plaintiff is as follows:

(3.) ON the above pleadings, the trial Court framed three issues. The parties went on trial. The plaintiff examined P.W.1 and marked Exs.A1 to A10. ONe witness was examined as D.W.1 on the side of the defendant, and Exs.D1 to D9 were marked. The learned trial Judge after hearing the submissions made and considering the materials available, dismissed the suit. Hence, this appeal at the instance of the plaintiff.