UNION BOLD LIMITED Vs. MV GREEN HOPE

JUDGEMENT

(1.) At the outset, the learned Advocate for the Plaintiff states 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's maritime claim is in consequence of the loss and damages suffered due to collision of the sister vessel of the Defendant vessel with the Plaintiff's vessel.

(3.) 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 166,223.45 equivalent to INR 1,36,32,068.25 with further interest at @12% per annum.