SCANDI TRADING LTD Vs. MV ZHE HAI

JUDGEMENT

(1.) ADMLS No.3 of 2024 and I.A. No.10 of 2024 : This matter is taken up through Hybrid Mode.

(2.) In this admiralty suit the Plaintiff prays to pass a decree in its favour and against Defendant - MV ZHE HAI 505 (IMO No.9567477) to pay a sum of USD 120,259.67 which is equivalent to INR Rs.99,81,553.00 (Rupees ninety nine lakhs eighty one thousand five hundred fifty three). The claim arises out of supply of 'Low Sulphur Marine Gas Oil i.e. LSMGO 10PPM Max ISO 8217:2017' which, is stated to be covered under Sec. 4 (1)(l) of the Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017.

(3.) Mr. S.J. Biswal and associates, learned counsel have entered appearance on behalf of the Defendant. Vakalatanama filed in Court is taken on record.