INDIA STEAMSHIP CO. LT Vs. HINDUSTAN SHIPYARD LTD

JUDGEMENT

(1.) THIS Appeal is filed against the judgment and decree passed in O.S. No. 296/82 on the file of Principal Subordinate Judge, Visakhapatnam.

(2.) THE suit was filed for recovery of Rs. 44,10,000/- towards compensation for the loss sustained by plaintiff-Company as the handing over of the ship after causing repairs was delayed by the defendant for 70 days i.e., from 27.12.1979 to 7.3.1980 at Rs. 63,000/- per day. They claimed interest at the rate of 19% per annum and also costs of the suit.

(3.) THE defendant's case is as follows :-