SYED ZAKIR Vs. M.V. ANASTASIIA

JUDGEMENT

(1.) At the outset, the Advocate has informed me that there is no valid/active Caveat against Arrest of the Defendant Vessel in the Caveat Warrant Book.

(2.) The above Judge's Order has been moved ex-parte after circulation was granted to the Plaintiff. The urgent relief sought is the arrest of the Defendant Vessel. The Plaintiff supplied necessaries to the sister vessels of the Defendant Vessel.

(3.) Coming to the brief facts, by the present suit, the Plaintiff seeks a judgment and decree against the Defendant Vessel, and the arrest, sequestration, condemnation and sale of the Defendant Vessel, for securing and/or satisfying the Plaintiff's aggregate claim of USD 37,000 together with further interest.