M/S Mysore Sales International Limited vs United India Insurance Co Ltd on 9 March, 2009

[Cites 4, Cited by 4]

Karnataka High Court

M/S Mysore Sales International Limited vs United India Insurance Co Ltd on 9 March, 2009

IN THE HIGH comm' or KARNATAI{A,>V>BAR(§kALé}§3 "V::  _ .1'  

DATED THIS Tim 9TH MARCH   Ti'   '*
BEFORE   V' %%      
TI-IE HONBLE MR. .ms'r1c1=_; K N 

C.R.P.NOS.126~}'0.5~_      *  M
cm» 294/05, 537-539/07*, 59'.'i'lE)7.--,=._59(3,I_£¥7,
592-607/07, 609/0?, 614-4621.f0'F,.."6_23+63'?l£}7 85
 'GR1°586I97"    '

CR? NO. 126 OF 2(}::5--:i__ ;_ '

MI3- MYSOR€;AS'13d.-ES i;s:*1%E;}:.>r~'m:r1oNAL"L1 MYFED
A GOVERN__MEI'~i'I'.Q_F'KARNATR:KA UNDERTAKING
A COMI%&N'?"_ INc:0i:2'PQRA1'*:',s1) UNDER
THE COMP_AN¥ES"AC:T; 1955; AND
CTARRYING Gr; Bus-:NE.sS,~-"INTER ALIA
AT Aljk "CARGO'-EEOMPLEX
 V. " 01->9 'ii«iA1{ A¥RPOR'i'; vBA!'4'GALORE »- 17
 ';¥z.EP;"BY'*n'*s COMPANY SECRETARY.
 MR"'.--.A M 250." 
  *  "    PETITIGNER

(BY »sm..-*rb§'rNI RAJESH ROI-IRA
3;, ':23..;EsH CHANDRA KUMAI-12 FOR
CHAMBER KUMAR 85 A; S)

  _ 1  UNITED INDIA £N'Si.5RANCE CO LTD
V  {)0 III, NO 24, CLASSIC BUILQING
RICHMOND ROAD, QANGALORE
REP BY ITS [}IVISiONAL MANAGER



HINDUSTAN AERONAUTICS LTD
INDUSTRIAL AND MARINE GAS TGRBINE
DIVISION, ENGINE DIVISION
BANGALORE COMPLEX

BANGALORE

REP BY THEIR SPA HOLDER OF

UNITED INDIA INSURANCE CO LTK)

THE COMMISSIONER OF cuf;;'i'()Ms_ 
QUEENS ROAB, BANGALORE.' - v

THE ADDL. COMMISSIGTNER OF'vCUSTOMS..;  

BANGALORE AIR CARGU»{:'(9MPLEX ' "  

OPP HAL AIRPORT, BANGALORE. '  3
     RESP8-NDENTS

(By Sn":;3T'c_$:3:Eé*£:ARAA4A Raiigijv FOR R1 )
(BY ARAVIISHD :<u;w3'1a>, (ASG)___PG.R R3 & R4)

THIS 'CERF mi;-ié;};;~ OF' THE SMALL CAUSES

COURTS ACJT AGAINE'{F*??HE JUDGMENT AND DEGREE
£3ATE;B:2_9.10.:2-Q04 'PASSED BY THE LEARNED JUDGE, IN
s.<:..;»z:~g;:. 1D87[2{)G13.._Q_N 'ma: FILE OF THE SMALL CAUSES

BANGALORE, DECREEING Tm; sun" FOR
 R_§:cQ»'g_R¥ '.219 MON EY.

Egzzzé--mo VV;29§%:iv»Lg;«f:;"i2I<)05

«1

I . 8E'r?évEE----§;. 

: IKZIOMMESSIONER 0;? CUSTOMS
' "QUEENS ROAD, BANGALORE.

THE AIJDL COMMISSIONER OF' CUSTOMS
BANGALORE AIRCARGO COMPLEX
OPP HAL AIRPORT, BANGALORE.

 PETITIONEZRS



(By Sri: R VEERENDRA SIIARMA ACGSC  . ' 

1 UNITED INDIA INSURAFJCE co" ._;I*I::
D0111, N0 24, CLASSIC B_U{..LD£NC$  I
RICHMOND ROAD, BANGALORE
REP BY i'i'S IJIVISIONALIMAIIAGER

2 M/S IIINQUSTAN"AI:;R.0N,a;IJ%I'ICS';'LTD.
INDUSTRIAL AND MARINE C}AE~s~TU§B_J.N}.'£'
DIVISION, .IIIsIGII~II--:' DIv'IsI'a_N.__ '  
BANGAI,£;I2.E';-CQIIIPIIEIII, BAIIc:+Iw:;.'§E
REP BY :f1'I-123513. GPA HQL{}»EI_f€. '

THE ¥JNI'1_"E3ﬁ""iﬁDlA{fI-NSU£?AN.CE co LTD

3 M"'{S{).RE;SA1Lf£S I'I~ITERI-IA*rI0NAL LIMITED
AIR CAF<Ci+_O..QOMPLEX, mop HAL AIRPORT
I3A.I\z€IALr.>R".'a:'-j1?;»VR'£§P"I:sY Irrs MANAGING
DIREC'TG§€.»._  =  

 . .  RESPONDENTS

(By. ; 'B C SnE E,'*}'I&I__g~'_&'_I_$:?.«*ii\/IA RAG, ADV FOR R1

 YQVINI RAJESH ROHRA av. RAJESH CHANDRA
 KUM AI2_, C1H--A_N~D_ER KUMAR A] S, ABV FOR R3}

 _  ,?I?**I~I]i'.s;..Ic

V M % v_.F" .¥%'§LED U/S 18 OF THE SMALL CAUSES
cc:I;R'rs _AC'-{AGAINST TIII: JUDGMENT AND DEGREE
DA'§'£§D:i?9.1G.2QO4 mssm IN S.C.NO. I087/2003 on THE

 ' IHFTLE LZ')F";_THE IS'? ADQLJUDGE, COURT OF' SMALL
 'C{&USES',~ BANGIFILGRE, DECREEING THE SUIT F01?
A ..:"REC€3,VERY OF MGR-EY.

I  c$I*:I> I\I5é.--; 58'? OF 2007

 " BETWEEN

1 UNITED INDIA iNSURANC§E CO LT}? 
&/



CR? N0 388 OF 2007

BETWEEN

UNITEDINSIAINSURANCEACO L*m'~..  
904:1, THROUGH ITS REGIONAL OFFICE}; 
No.25,sHAN§<ARAr¢ARA;'vAN'A .BI.JfL:DINGS,
N;{.G.R{.)AD, BAN'G.m,oR£«:  ; '   
REP. BY ITS DEPU'I'Y- MANAGER, " V  _ 
SMT.H.A.P£':NNAGA'."'»«f " 1 a 

M/S HII*13,T)LLFS"FAP3 AE£?{)NA.UfI'§CS LTD
INDU;1'STRiAL' '&'...MAR;*:-NE .(}ASf{'U-RBINE
DIV. ENG~I.P§'§} DI'JiSI(3.j?\E;  
BAN'GALORE*fC'QB2IPLEX, BHNGALORE,
REP. 13Y'*1i=Hg1i"~2.%spA"<:~1_o1,I;ER,
UNETED¥ND.I'!1_H€.SU§?Aﬁ§CE Co LTD.
= " ' .    "  PETETIONERS

(By Sn: 8 ¢"'S$ETHARArQiA RAE), ADV }

 é1?1¥:r%,°":»;1Y:";:;c)i§aE SALES INTERNATEQNAL LTD
'A112_§:;m:3o compmx,

 C}§?_P;§~I_ﬁiL AIRPORT,

ﬁAN_GALORE 560 017

_ REF; BY ITS MANAGIFEG DIRECTOR,

  COMMISSIONER OF cusmms

QUEENS ROAD,BANGAL{)REZ E .

THE ADDITIONAL COMMISS§NER OF' CUSTOMS
BANGALORE AIR CARGO CCJMEDLEX,

GPP;HAL A§RP{)R'I', BANGALORE 560 017
 §?ES¥"ON9EN'I'S



(BY am. YOVENI RAJESH ROHRA 35 RAJBSH G}§ANAI):Rfi"'   

KUMAR, CHAMBER KUMAR A] S, ADV FOR R2), j 'V  .
(BY SR1. ARVINI} KUMAR, ASS FOR »z~22._s;. R3)   A

Tms CR'? FILED U/S 18:.' o.:é*~'rH£:.. 
SMALL CAUSES COURT ACT AGAINW 'THE QRQDER 'DATE:D '

31.95.2002? PASSED IN sc.m:;.'359/2004 £}N"}.'H'E"i'?!.L«L? 01:' = L'

THE JUDGE, COURT OF SMALL. CAUSE}S;'~BAN'{.}ALORE§,
sccm-13, PARTLY DECREE§N(}___Ti:1E'SUI'{' 1:03 RECOVERY

GR? No 589 OF' 2007

BETWEEN

1 UN£T*EI) INEHA INS-URANCE C0 LTD

Do:-H:,_':'*;1R<3i:;rx:}H--Us REGIONAL OFFZCE,
A50. 25,s}§A,riKA.RANA23AYANA Bun: BINGS,
M--..<:3~.'R0Az),' 2=3-ANGALQRE 1,

REP, BY 1'13 Di?'-f.F*IJ_'PY MANAGER,
SMT.}{.A.PANNA~f}A,

2  H£NDUlS'fAN.AERONA{JTiCS LTD
V. ':N.;t:~.Us*;*RIAL &"1~'4«1ARINe: GAS TURBINE
 D_lV,E-IEIQINE DIVISION,
~ _ "'.r3AA;GA'LoRE COMPLEX, BANGALORE,
._   RE?;"_~v§3_¥'*:'HE1R SPA HOLDER,
A , 'THE.1'93'r1T1oNER.
  -A   PEYFITIONERS

_ A. ..  ¢ "'iBy__sr: :3 C SEETHARAMA RAG, ADV )

  

V  THE MYSORE3 SALES ENTERNA'¥'lONAL cm
AIR CARGO COMPLEX,
OPP;HAL A;m>oR'r, /3

BANGALORE 560 01? 



 BE"?*«¥i9EEN  

REP. BY ITS MANAGING BIRECTOR,

2 THE COMMISSIONER OF CUSTOMS
QUEENS ROAD,BAN{}ALORE 1.

3 THE ADDITKJNAL c.oMM;ss;0NER OF' GU31"-{::.pg:fs;_f  A' 

BANGALORE AIR CARGC} COMPLEX,  
OPP;HAL AIRPORVF, BANGALORE 560 (}.17_ 

     

(BY SMT. Yovm RAJESH ROHRA 3;. RAJTESHTT

KUMAR, CHANDER KUMAR A; S, AINFQR R1),-7. _ " '
(BY SR}. ARVIND KUMAR, ASG~__F{)_R R23; R3) %  

Tms CRP FILES U/s__ 13' QF' THE_VVKA5mATAKA
SMALL CAUSES COURT AC1' A'GA'msT":?HE ORDER SATED
31.05.2007 PASSED IN"S€;.i\IQ.3rifjO/*2{}Oé?'{}N THE FILE OF'
THE JUDGE, COURT OF'.}S'MALL-JC§§USi'3S;1.BANGALORE,
SCCH--18, PARTLY DECREEIING THEE Su1f§"-- »}.~«"oR RECOVERY
OF MONEY. _    "   ' 

CRP No 59':L~Q%;é'V.2Q{;7V  " 

   'V  "}!'~i§DIA INSURANCE <30 LTD

'--..,%D0=:§;,._'1iHRouGH ITS REGIGNAL OFFICE,
 No,§25;:§sHANKARANARAYANA Bun; DINGS,
 M."G.R'{)AD, BANGALORE 1,
R3213; BY ITS DEPUTY MANAGER,
:  sm'.H.A.PANNAGA,

" "M/S H§NDUS'I'AN AERONAUTICS um
{NDUSTRIAL 3;, MARINE GAS TURBINE
UN. ENGINE mvlgiom,

BANGALGRE COMPLEX, BANGALCRE,
REP. BY THEIR SPA HOLDER,

THE I PETITIONER.

 PETETIONERS

J'!

g@/



(By Sri: B C SEEFHARAMA RAD, ADV ) -- 

1 THE MYSORE SALES INTERN2¥.TI'OVNAL L'm* - =
AIR CARG0 COMPLEX,'  A '   
OPP;HAL AIRPQRT, *     
BANGALORE 550 017  _ '~ ._

REP. BY ITS M'ANAGING,B-IREcf1*QR,

.2 THE coMM:ss;o1§E:j2*   .
QUEENS R()AD,BA_NGALO_RE3   V 

:9. THE ADam.<:§NAii._cc:M§u1:sS':GNER5CF CUSTOMS
BAN c:§A1;--QR§:_ MR' Qgsaggo 1..c<) Mp1.EX,
OPP;HAL,-A1,RPoRT,"--£3Am3ALc;gE 560 017

 <<<<     RESPONDENTS

(BY SMT. Y-zjvm' 613 RAJESH CHANDRA
KUMAR, 'QHANDER ;<Avng12z.R';a/s, ADV 1301: R1)
(BY SR1. AI?'%{§N1) KUMi§.R',«..,!iSG FOR R2 81; R3)

 THES c§2'P1v.:;j:;,13:D U/S 18 OF THE KARNATAKA

 "  SMALL 'CAUSES comm ACT AGAINST THE ORDER' DATED

31;{)5.2{){i?'!?13;;'3SED ZN SC.NO.362/2004 ON THE FTLE DP'

 J.r;D.gaz:,"«cQURT OF SMALL CAUSES, BANGALORE,

$f3CH+l8,' TEAR*§LY DECREEING Ti-IE SUI'? FOR RECOVERY
op' MONEY. *  *

 _  W::RI> No $90 0}? 2007

  

UNITED INDIA INSURANCE CO LTD
DC}-III, THROUGH ITS REGIONAL OFFICE,
NO.25,SHANKARANAR'AYANA BUIL EENGS,
M.G.R{)AD, BANGALORE 1,

REP. BY ITS DEPUTY MANAGER,

:3



SM'I'.H.A.§'ANNAGA,

2 M18 HIN}Z)US'Z'AN AER0NAU'm;:s--«1;:m--_j  _
INDUSTRIAL 3!': MARINE GAS:,'I'UR§3II§EE:_ '  
mv. ENGINE D£VISiON,   "  »_ «.
BANGALORE COMPLEX,' BANGALGRE,  A . _
REP. BYTHEIR SPA HG;.m:.R,  V ~ 
TH£1IPE"I'iTIONER.  *   

  _   ...PETiT§C)NE3RS

(By Sri : B C SEETHARAMA RAG, vnmry  )

AND :

AIR CARGQ '¢:{:*iv;,P:-.--;j::x,"--  
OPP;HALﬁ,i1}2PO§€T'; 
BA"N'GA.L,'t;3RE "3560 'Gr?
F<{EP._ F3Y'i'1"S...MANAGING- DERECTOR,

2 THE  sA.L'ES':1i~IT§;--:2:§:A'1*V:§j:\%AL LTD

2 'r};E..,CoMM1.S:§im§§:R (5% CUSTOMS
Quaws RC:AD,BA;$£..€%ALORE 1.

 . A' :3 ~5;T§51i3; A1:>§:*i"1oVIs_IA;,--v COMMISSIONER OF (zusmzvzs

'V - 3ﬁ.5I'§GfxLGRE AIR CARGO COMPLEX,
 _ Vo.9P;HA,L'VA1RP0RT, BANGALORE 560 017 _
-   "    RESPONDENTS

(BY .$Mr...?<§§*;'ﬁ1 RAJESH ROHRA 3!': RAJESH CHANDRA
K.UMAR,"CHANDER KUMAR A] S, ADV FOR 121)

  '-{BY sRi..,g§i2vIN13 KUMAR, ASG FOR R2 82; R3)

  ER? FILED U/S 18 OF THE KARNATAKA SMALL
 CAUSES COURT ACT AGAINST THE ORDER DATED
 V' 3135.200? PASSED gm S(3.NG.361/2004 ON THE FILE OF
 " 'THE JUDGE, coum op SMALL CAUSES, BANGALORE,
 scca-13, ?AR'I'LY DECREEING TI-IE sun' FOR RECOVERY

" OF MONEY.

V



CR? N0 592 OF' 2007

BETW BEN

1 UNYFED IN£)IAINSURANC!:E CO LTI} V _   
DO~iII, THROUGH ITS REGIONAL ()§'FICE,= 
NO.2S,SHANKARANARAYANA B-IJILDI'N{}S, ii
M.G.R()AD, BANGALORE»"i',-   
REP. BY ITS DEPLITY MANA-.{}E'R_,'».4A _
sMT.H.A.PANNAGA','  }    

2 M/s H1NDu':s¥1fAN :AE:<2C;mu'T%i«£:s LTD'
INDUS'1'E3'IAfy; 3.; MP;-.RINE'; GAS?-URBINE
DIV. ENfi~INi1 _ ;:;s.1vI3;QN,,   H»

BAN GALC3-RE: COMPLEX; "BAN GALORE,
R132;-9.__m~'. tr'r1E:.:,g SPA HOL£\ER,*
THE I '9E;f;f11TIG'NER;'»...4'

 _ V V.     - -  PEITETIONERS
(33: Sri :13 C3. SEETfIARA.M{t.R.:iO, ADV 3

AND:

 " 1, "';9I~f*_é:f MYSQRE SALES INTERNATIONAL LTD

V. " ~.AI1'?_ CARGO. COMPLEX,
 G"?P§>§¥ALV'&%I{?PORT,

'-- '=.BANCeALC§}RE 569 017
A   .BY_.I'§'S MANAGING DIRECTOR,

 TH I§{'COMMISSIONER OF CUSTOMS

' .. ,__QU;3;ENs ROAD,BAN(}ALORE 1.

    THE ADDITIONAL COMNHSSIONER OF' CUSTOMS

BANGALORE AIR CARGO COMPLEX,
OPP;HAL AIRPORT, BANGALORE 560 017
 RESPONDENTS

{BY SMT. YOVINI RAJESH ROHRA 35 RAJESH CI-IANEDRA

KUMAR, CHANDEZR KUMAR A/S, ASV FOR R1)

9%



QUEENS ROAD,BANCI='rALORE 1.

3 THE ADDITIONAL CQMM¥SSi{)NER OF CUS}'OIVIS_
BAi\¥GALORE NR CARGO CGMPLEX, 1 
OPP;HAL AIRPORT, BANGALORE 560 0}'?

... REs§J<mf;L5'}3;L-§:*:$ 

(BY Sm. YOVINI RAJESH ROHRA & RAJESH Cf~:-AN 533 "

KUMAR, CHAMBER KUMAR A/S, ADV FOR M)' " '-  
(BY SR1. ARVIND KUMAR, ABC} 1201:; R2 3.; :23}_ -x , «

CRP FILED [US 18 OF Tm: :KARNA;I1¢-KA '~siS«1}§;LJ';'-..%
CAUSES COURT ACT AGAINST THE ORf)ER'v..._[}A_ffED . '

31.05.2007 PASSED IN sc.No;v3»6412o04«-- 01¢. THE'a;?1LE 0:2
THE JUDGE, COURT OF SMALL,' CAUsEs,.._BANGAL0Rg,
SCCI~§«~18, PARTLY DEcREEINc;'*n'-1_E SU_IT FOR'-RECOVERY
0? MONEY.   ~   

CRP N.¢1..594'oF'é<iG?'%  " M

BEfrwE§;N'  "

  1 ' :._ :U§§-ETE\D iN1jiA'¥'NSuRANcE co LTD

 D_Q~.{II,4'l'£~§ROUGH ITS REGIONAL OF'FiCE,
_ " ' NO«.._2f3,$HANKARANARAYANA BUHZ DINGS,

  ;v§.'Cs~;'_E:3§:aA,l'i>; BANGALORE 1,
_ 'REP, B¥AI'rs DEPUTY MANAGER,
 SM'}'.i£;A. PANNAGA,

'-\

   :2  MKS HINDUSTAN AERONAUTiC$ LTD

V "»1N9Us'rR1A1,. 3:. MARINE GAS 'I'URB§NE
" «DIV. ENGINE DIWSIGN,

BANGALORE COMPLEX, BANGALORE,

REP. BY THEIR' SPA HOLQER,

THE i PETITIONER.

 ;>E*1'm0N;e:Rs
{By Sri : B C SEETHARAMA RAG, ADV )



1 THE MYSORE SALES 1NTER1§£AT:'¢:jNAL'JJL1fD.    

AIR CARGO COMPLEX, .
OPP;I-IAL AIRPORT, " _   V .
BANGALORE 560 017    
REP, BY FPS MANAGING _I__)_IRECTI7QR, '-

2 THE coMMxss1oN_ﬁ:'R_ ACLF  
QUEENS ROAD,BAN'€%AI.G'RE   '

3 THE AI)1:1'r1(>NAL; CQM.MIsSz(}NERj'o1? CUSTOMS
BANGA1i,_0RE»»'A1R CARGO CGMPLBX,
013?; HA1; A1:2pQm,_V--BAN(3AL0R'E' 560 0 1'7
' _ .::_  " * ._  "    REZSPONEENTS

(BY SN:_T'.   85 RA-JESH CHANDRA
KUMAR'-,A CHANDER" A] S, ADV FOR R1)
(BY SR1. AIf€V='i_ND  FOR R2 65 R3)

 (:52?  F"II;EiD v"U/'S is OF' TEE KARMATAKA SMALL
CAUSES "~c:o1,I1a>*;--'..',,Vz_x__._r._:;';'. AGAINST THE ORDER DATED

 '-v31.05;'2c>a7 '~mSs.E9' m SC.NO.365/2004 ON THE FILE OF

THE JUUC'xE4,""'COURT OF SMALL CAUSES, BANGALORE,

 _sc:<:IiI».1.ss«,_«PAIe<rI;f:* DECREEING THE SUIT FOR RECOVERY

O.F"MVQN'E'Y_;_V..__ 

-V CRPRV; 5395251? 2007

 1? UNITED INDIA INSURANCE co LTD

30:41:, 'THROUGH ITS REGIONAL OFFKZE,
NO.25,SHANKARANARAYANA BUII.'..£)§NGS,
M.G.ROAD, BANGALORE 1,

REP. BY ITS DEPUTY MANAGER,
sM'1'.H.A.?AmzAc3A, %



2 34/3 MOTORS INDUSTRIES LTEL)
P O NO. 3000, HOSUR ROAD
ADUGODI, BANGALORE --- 30,   _ " 
RERBY SPA HOLDER, 1ST }?i71TIT§ON'ER'i.'  "

 " J ..  

(By Sxti ; B C SEETHARAMA RAG, Am   _
AND : " ' V V

1 THE MYSORE saws INTERl\EP.Ti'£)NAL LTD 
AIR CARGO CC}MPL}3X,'.   
OPP;HALAIRPORT,   .

BANGALORE 560 0.17' 3  ; 
REP. BY 15153 MAN.;AG1NLf2- ziiixujmorav,

2 THE :c0§e:4MiTSs1;om:.1§' Q$"'Ciﬁ ,'_S"FQMS
QUEEI§S.:g{)AD;B.%NGALORE 

3 'IT'HE A}}E'IITIO'NAL4COMMISSIONER OF' CUSTOMS
BANGALORE;-AIR. c;>.R.:;o 'COMPLEX,
OPRHAL AiR?GRT,.._BA3'€"GALORE 550 017
 -   - V   RESPONDENTS

(BY S;_M1"'.».YOVINl ..i§AJEs.H ROHRA 8:; RAJESH CHANDER

" *  ..§3BEANDER'i{UMAR A] S, ADV FOR R1)
 (BY_§3RI.".*'«'VJ~?Sfif§_B KGMAR, ASG FOR R2 85 R3}

..  11/3 18 022' THE KARNATAKA SMALL
cw$Es c"<:3u:~2'r ACT AGAINST ma ORDER DATED
31.o::~,,2Qm.P.AssEn IN s<:.No.417;20o4 on: ma FELE or

; THE Jimeﬁ, comm' OF' SMALL CAUSES, BANGALORE,
 '8CCH»18,"PARTLY BECEREEING THE szm' FOR RECOVERY
* ".vL.g)ivv£'»I'§:>rszL:Y.

'  CRP 35:0 596 OF 290?

" QETWEEN

1 UNITED iNDIA INSURANCE} CO LTD
£30-III, THROUGH ITS REGIONAL OFFICE,



THE JUDGE, COURT' 02:' SMALL CAUSES, BAN:}ALb§§:.,

SCCH-18, P1%RTLY DECREEING THE SUIT FOR 

OF MONEY.
CRP N0 59? OF 2007   

BETWEEN

1 UNITEDINDIAINSURANCECG L'I'D'._ ' .
[}O--Hi, THROUGH ITS REQOVNAL OFFi*CE_, _
NO.25,SHANKAR3}\IARAYANA. Bui;,D1NGs," "
M.G.ROAI), BANGALIJRE 12;; ; ,3 AA  
REP. BY ITS 9EPuTY.T.MAreAGE_R.,'---,j;_ 

SMT.I-i.A.PA1'*INA(}f}:,,.-.. _ 

2 M18 I1:.N1;~--UIs'rAr4_ AER'0--NAUTI%cs gm
E}i~i'("jéf:'£}3}"3_.)I\i'1"5~'sI~f)1'4&"*,., "- 
nANQAL'032E_ {3QMPL~E§X,-- BANGALORE,
REP.' BY' TI--§E1'R S»PA*HG.E.DER,
THE} 'PET}TlO'NER;'*«--__> " '

 - -_    IDETITIONERS

(By 8?} :_13 C SEETHARAMA RAG, ADV )

 1" ..TI?:'E iv:YsbiéE SALES INTERNATIONAL LTD

L  ,
 :0 g '

'  AIR CARGO COMPLEX,
" {)P?;HAL AIRPORT,
BAréi~CzALORE 569 0 1'?
s  REP. av ITS MANAGING DIRECTOR,

" "THE COMMISSIONER OF CUSTOMS
QUEENS ROAIIBANGALORE 1.

3 THE ADDITIONAL COMMISSIONER OF' CUSTOMS

BANGALORE AIR CARGO COMPLEX,
OPP;I-IAL AIRPOFYF, BANGALORE 560 017
 RESPONDENTS

/§

'@



gig"

,  f * (g3,.g_;.;--i KB C SEEFEARAMA RAG, ADV )

(BY SMT. Yovm; RAJESH ROHRA 65 RAJESH ciiénglifezi'    

KUMAR, CHAMBER KUMAR A] S, ADV FOR 3.1;. .. , 
(BY SR1. ARVIND KUTMAR, ASS: Fo1g'e,R=2-zsa« R3)  '

CR? FILED [US 13 012' TF§E:1.?{A§N:}&TAEi}3 

CAUSES COURT ACT AGA.IrsIs*r 'FEE <:>R:>1«';ze2  DATED

31.os.2<m? PASSEE") IN sc.N'o,,-#6:}/2064 GN 'ifIr11e:.1'F--i1V.E:' OF' " '

THE JUDGE, COURT OF' SMALL"CAUSE.S,V"{'5ANGALORE,
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(33: Sri : 3 C SEETHARAMA RAG, ADV 

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CRP 9:131} U153 18 01? Tm: K.ARN.Ai§A§;A:VA.T.:sMALL 

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(BY SMT. YOVINX RAJESH ROHRA 85 RAJESH cHiAr§:)'i%?ijéx   '-

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THE I PETITIONER.
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' ,4" --'l'H_E'ADD'I'I_'IGNAL COMM§SSIONER 01? CUSTOMS BA3\H3AI;O,§%'E AIR CARGO COMPLEX, . "'v%'0PP;-2"{A£;:=A1RP0R'i', BAE€'f3A;~LORE. ' ' RESPONQENTS , (By [B :3 SEETHARAMA RAO FOR R1 ) T 'gAB¥,_s_}2;. ARAVIND KUMAR, ASG mg R3 3:. 4) T CR? FILED {US 18 OF THE} KARNATAKA SMALL "CAUSES COURTS A31', 1964 AGAINST THE ORDER V' DT.31.i"5.€}7' PASSES ON S.C.NO.1080/G3 ON THE FILE OF THE HI ADDL. JUDGE, COURT' OF SMALL CAUSES, BANGASADRE, PARTLY DEECREEKNG THE SUIT FOR RECOVERY OF' MONEY.

«K 32 CR? N0 615 OF' 208'?

BETWEEN 1 M/S MYSORE SALES INTERNATJONAL LIM§I3i'E§.'vj-----:: _ CARRYING ON BUSINESS,INTER ALIA, _ AT AER CARGO COMPLEX, _. .. ._ OPRHAL A1RPoRT,BANGAL0-m:--»17, RERBY {TS MANAGENG D1RE;(;0R.,T j; ' MRS.M1::ERA SAKSENA. ' "

(By Smt ; YOVINI RAJESH ROQ'R.»§Q*& RAJESH '€1H! X:.NDER KUMA3, CHANDER KUMAR &.:A.SSfOCiATES AND ; 1' V A 1 UmTED'iND:AL« IVN3§5'R.A1::cE (:0 11m DO i1I,ra0.24,Cw1.AsS1c' BUILDING, RICHMOND R.oA.D,£ANGALORE~25, ;12I3;1f->.BY £"§'S 'IJIVISIONAL MANAGER. g " uaiéenﬁmam Aﬁi'fe0NAUT:cs LTD .. V II'a¥.D'£JS'!'R'iAL AND MARINE.) GAS TURBINE u:v;Em;;Ng DMSIQN, ; "= BANGAL:GRE C()i'v§PLEX,BANGALORE. RE1P~.B'§i' THEIR SPA HOLDER, THE 133' RESPONDENT.

'4 3 4_ THE COMMISSIONER OF CUSTOMS V _ ECQUEENS ROAE, BANGALORE.

' THE ADDITIONAL COMMISSIONER OF' CUSTOMS BANGALORE AIR CARGO COMPLEX, {)PP:HAL AIRPORT, BANGALORE.

RESPQNDENTS 33 (83; Sri ; B C SEETHARAMA RAO ma R1 ) {av SR1. ARAVINI) KUMAR, ASG FOR R3 81'. 4) CR? FILED U/S 18 0? THE KARNATA;E3_iA"S.'i§a§ﬁ,i.:___" _ CAUSES coums ACT, AGAINST THE OR{}E_{Rf§).ATED_ 31.05.2007 PASSED iN S.C.N0.361/2004 r:':N_jTHE, FILE_ 012 THE 111 ADI;)L.JUDGE, c:oUR'r"'"c)F. SMALI, '-C:AuS§«;;s,-, BANGALORE, PARTLY DECREELNG:-A-'I'.HE,. Si:-1T'= ivv-L302.

RECOVERY' OFMGNEY. V    -. «.  

CRP N0 616 OF 2007

BETWEEN

1 M18 NEYSCRE S;=;;m3:S.fI!~:'I"ERNAT1oNAL LIMITED CPsRRYIF§.G =BU'S1*NESS,---!.NTER ALIA, AT Am CI--"s._.R {st} {:0 M.¥f°LE_X--, 0P§?:'HAL AIRjPoRT';3Ar1GAL0RE»17, R13:P,3Y% ITS,VMA'mAG1NGDIRECGR, :zv:RS';:~.§:EERA _sA.Ks.E'b:A. . _ " ». PE3'i'I"I'iONER gBy%%5m%;%: Y'QVIN£'VRA.JESH ROHRA, 3:. RAJESH CHANDER .KuMAR_, CEEANDER KUMAR <35 ASSOCIATES ) 1 ¥JVNi':'fI'ED INDEA INSURANCE Co LTD .. no IIi,NO.24,CLASSIC BUILDING, "~.R'IC¥~IM(?)ND RDAILBANGALORE-25, ~'REP.BY ETS DIVISIONAL MANAGER'. ~ HINDUSFAN AE§~20NAU'l'IC:S LTD :N1:)usTR;A:,, AND MARINE GAS TURBINE mv'.13:r~:G1NE DIVISION, BANGALORE C{Z)1\:'IPLEX,BANGALOR E. RERBY THEIR SPA HOLDER, THE 131' RESPONDENT.

3-£1 QUEENS ROAD, BANGALORE. = 4 THE ADDITIONAL COMME.SSIONER" OF <:Us"§QMsV; BANGALORE AIR <:ARG0.._L"~<::MPL§:x, ' ' OPP:I-EAL AIRPORT, ' " "

BANGALORE. _ _ VERESPONDENTS {By Sri: B C SEETHARAMA mo ¥%o£+:~R'1-.1'; (BY SR1. ARAVIND" Ig_:uM::x'R';";.sn FQR R3 5;. '4) CRP __E?£LF,r;~':;_V_U_/S ;,_3=._o1«'.__«-- "ELIE KARNATAKA SMALL CAUSES CGUHPS A<;'r,"v--Ji';AGAIré§2%: ma ORDER DATED 31.05.2007 PASSED VIE?'S3.VC'.NQs..108.8j2GO3 ON 'I'§~iE FILE OF ':*HE 111'a.A;D1:zL';;}':JD<;':=E, COURT OF SMALL CAUSES, BANGALORE, V"F:«';R'¥'LY*-._BECREEING THE SUIT FOR RECOVERY .09' M<:3N:3:Y'.~_. CR? No 61'}*"c>F:3(}Qfi A' S .....

.MYS-.éRE SALES INTERNATIGNAL LIMITED . "'v%c:ARR'Y--1NIG ON 8USINESS,IN"i'ER ALIA, ATvAIRf«CARGO COMPLEX, r3§=;{>:HAL AlRPC)RT,BANGAL()RE--~ 1?, » A RE.P.BY ITS MANAGING DIRECOR, ' ' ._1ViRS.MEERA SAKSENA.

... PETITEONER {Esy Smt: YQVINI RAJESH ROHRA, 6:; RAJESH CHANQER " KUMAR, CHANDER KUMAR' 62:» ASSOCIATES ) AND:

1 UNITED INDEA INSURANCE CC} LTD 35 DO III,NC).'24,CLASSI(3 BUILDING, RICHMOND R€)AD,BANGALORE~25, RERBY ITS DIVISIONAL MANAGER.

2 HiI*~II)US'I'.AN AERONAUTICS 1:13.") . 1. '-

INIZBUSTRIAL AND MARINE <1.»s.é§";'Lsr2BI«NE;< _ , §;)1v.£«:NG1NE: DIVISION, ,3 V BANGALORE COMPLEx,BANGAwRE. -. «. ' REPBYTHEIR SPA HOLQER, " "

THE 231' RESPONDENT 3 THE COMMISSIONER OF---<:ii'sT(>-Ms "

QUEENS ROAD,' ' _ " V. BANGALORE. ' "

4 '}"HEi A£)I31'T'i'{}_NAL-'Ci3M§«EI_SS}QNERvf5§<' C{}'S'I'OIvIS BAN GAL€)R§';?aAIR "tf_;'Af€€{E'r'O CQVMPLFJX, o13P*::_mI;.ga.1§§;:?;3R"r_,; * v . r;§AN'G}iLi;:>_:2E;_.'3'«.% ' V ...RESPONDI33N'I'S (By 311: zé¢?:_V s13Bri';1A;2A¢:az:';%s RAG FOR R1 ) (BY gzczz. ARAVEN"D"K{5M.AR, ASG FOR R3 3:. 4) ¢ ':'{:.;'¢;.v ":2?;LED §/S 18 0? THE KAR1\¥A'i"'AKA SMALL ~CAL'S ES*.C(}_UR__'I'S ACT, 2964 AGAINST THE 0:293}? ;£>'i?,;s1;5,"0i:' "E'P;$S.ED cm S.{f3.NO.:2326/O8 ore 'I?-'£E2 FILE 0;? Tings;-'.,%~:11".e§::>£:)';,,' JUDGE, COURT OF' SMALL CAUSES, BPsI€__GAL{3R§;;ﬁ PARTLY DECREEING THE SUIT FOR V - RECi3VE§RY''OP'MONEY.

'' ;~;'o as OF 2007

- I33Ti$$EIs:N 1 M] S MYSORE'. SALES INTERNATIONAL LIMITED CARRYING GN BUSINE-SSJNTER ALIA, AT AIR CARGC} CGMPLEX, €)PP:HAL AiRPOR'F,BANGALORE-- 17, R'EP.BY YFS MANAGING DIRECOR, MRS.MEERA SAKSENA. . _ A PE'f1'E_'}"l(}NE3R'.» ' (By Smt : YOVINI RAJESH RoHRA,'& KUMAR, CHANDER' KUMAR 8Vr.ASSOC';{AT'ES A . AND :

: UNITED INDIA INSURAN-13E;-.{f30"i,fI"£)" _ DO }l2,NO.24,C1LASSiC Bl'J'IL1"3}h*:'€3," V _ RICHMOND ROAD',"BA3\fGALGRE~2§5,_."

RERBY §!TS««.:}'£--VIS:IO!%;AI;j MA§;Ac:rE___R_i 2 mNUUS"mN ",is;E..R,<3r4'ALmC;S hm INDU8TR'iA1L_AND 'MARi--NE GEES TURBINE 1'::§V;'r:'r~::§i'iNE: "F-3WIS~10-N, ' I3AN_GALG--i§E_ CONEPLEX,-BANGALORE. REP.'B_Y "I'HE;1 .SPA'LH3;3LDER, THE3._1S'I' RE.SPO'f'i_D"E3N'}' 3 ; -'ms cC}1v:zyiIs$£d':v§i'R 01:' CUSTOMS £23523 » Ba_:mAL_0RE.

?%;~.._-- 'z*2§i'£';_}xb12;Er=;0NA§. COMMESSEONER 012' CUSTOMS A '-1.%'BAN3.-ALDRE AIR CARGO COMPLEX, 0p?:H;jaL AIRPORT, ' ' BArs3€3AL{3RE.

' . ~~ RESPQNSEZNTS : B C SEE'I'HARAM2§ RAG FOR R1 ) . (BY SR}. ARAVINJD KUMAR, Asa FOR R3 81, 4) CR? FILED [US 18 OF THE KARNATAKA SMALL CAUSES COURTS ACT, 1964 AGAENST '§'~I-iE ORDER If}'§'.31.5.{}7 PASSED ON S.C.NO. 460/04 ON THE FELEI OF THE 111 ADDL. JUDGE, COURT OF SMALL CAUSES, K'?

@/ BANGALORE, PARTLY £)}E3(1REE¥NG THE RECOVERY OF MONEY.

CERF No 619 OF 200'?

BETWEEN 1 M/S3 MYSGRE saws £r~m..::i%rs:1.A:I=--v,:..Qz~IA;;' L::sA:'ré":1:> CARRYING ON B1;s1.NE:3s,1rm«:.V:r<:-,_:sL;A, AT AIR CARGO COMPLEX, } OPP:HAL A:RPoRT,BA§I0AL0R_§;:::?.;_~. "

REPBY 1T31MANAG;r~w3j DI'§2ECOR, MRs.ME.:_~:R.AV1SAKsE:::A';" ' "

H . V ...PE'I'£TI()NER (By Sm: ;.,fr'O*:3fiNr'V«:zg;aJE.S:{:'}éQHf§A,étsa RAJESH CHANDER KUMAR, CHAND_ER1";_I{U1§mR 85 ASSOCIATES ) AND :

1 Umf1'13:D :N1;>;A INSURANCE 00 gm '>.i;>;:)_ IiE.,,N0.24;€LASSIC BUi§.DINCr, A A " RI'CHM'QND ROA{),BANGALORE--25, " » . RE?;BY ITS DIVISIONAL MANAGER.

"'*HINi3¥5jS'f'AN AER(}i\EAU'}'£CS um IN'D¥JS1'*'R;¥'AL AND MARINE GAS TSRBINE DIV,ENGINE DEVZSION, 8;ars"GAL0RE COMPLEX,I3ANGAL()RE. gee ' .

" ._R'EP.BY THEIR Sm HGLBER, = ._ _T'I-IEE 131' PLAINTIFF.

THE C€)MMiSS§ONER 012* CUSTGMS QU EEN S ROAS, ' BANGALORE}.

4 THE ADDITKONAL COMMiSSIONER OF CESSTOIS/ES BANCEELLOREL AIR CARGO COMPLEX, I';

V3 0913': HAL AIRPORT, BANGALORE.

(By Sri : B C SEEITHARAMA RAD FOR R1 ) (BY SR1. ARAVIND KUMAR, ASG FOR R3 62; 4).... _ ' CR? FILED [US 18 OF THE _KARNA'2*Am'--$.MAI;._L.' CAUSES COURTS ACT, AGAINST.' THE" ojnneye ADA'i'.¥:_',D 31.05.2007 mssm IN s.c.:\;o_.1o89--,.!2i2o3 J<::¢":x:. TH'E F222: OF THE HI ADDLJUDGE, 'f3G~!JRT 0.9' SMALI;«V._C£'..USES, = BANGALORE, PARTLY DECREEING VTHE-'SUET FOR RECOVERYOFMONEY._ CRP No 620 OF 2007 BETWEEN ' 1 M~;s'--MYsoR§~::A.LsAJ,E;Ts 1':~m;RNAT1or~:AL LIMITED CARRYINGv0N»BUS1N'E,ss,1NTgR ALIA, AT AIR CARGO COMPLEX, , app: HAL..,A;RPoRT,BANGAL0RE- 17, .. 4,3839. BY ITS--vMAN£;GING DIRECTOR, " MiRs.1~"v1.EERA SAKSENA.

_ PEZTYFIONER L"'{;¥3§--$mi':7YQV:Ni. RAJESH RQHRA, 3:. RAJESH CHANDER §<UAg§AR, ,<::1«1;a§;sr4DER KUMAR 85 ASSOCIATES ) '-,., *.ANI):

' ~ UNITED INDEA INSURANCE co LTD DO IiI,NC}.24,CLAS£§IC BUILDING, RICHMOND R()AB,BANGALC)REw25, RERBY ITS DIVISIONAL MANAGER.

2 MGTORS INDUSFRIES LTD P O NO. 6887, NAGANATHAPURA REspc3ND2:m*}s..f"L;<--_ '~.

SIN(}ASANi3RA, Po/IAIXVALA BANGALORE RERBY THEIR SPA HOLDER, THE 1ST RESPONDENT .

3 THE CGMMiSSIGNER or: CUSTOMS Q{§EEN_S ROM), BANGALORE.

4 THE ADII)I'I'i()NAL COMMISSEVONER' :)F_cU:-:nf_<3;\;:$'''__ ; BANGALORE Ail? CARGO CQFAPLKK;

oPP:HA;. AERPORT, BANGALORE.

» . ... RIeis15é()1~§.L)EVi\'f1'éVV (By Sri : B C SEETHARAMA RAt}'1r~5c3;2V'Vi"<1_ ) ' V (BY SR1. ARAVIND KUMAR; Asks :3-fQR*-12:3 _& 4) VCRP'FELEI}._U',{S'<18'----OP' THE KARNATAKA SMALL causxazs» COURTS' ._jA1C}",A_"'R964» AGAINST THE ORDER Di{'.31.S.G"fwE*ASSED 'mi .S}_C.NO. 280/04 ON THE mm op THE 11; ADDLV. .J.::rDGE,"' comm' 01:' SMALL CAUSES, BANGALORE, V"P*ARTLY DECREEING THE SUIT FOR * §2I*3Cf{_1i"s!}3;--33.*'Y'vv{)P' MON-BY; _C:;?'r% 'z~:g"§2'; 2907 V' 3 T 1s}I;S MYSORE SALES INTERNATIONAL LIMITED » '«..g::ARRY1NG ON BUSINESS,INTER ALIA, * -_ AT AIR' CARGG COMPLEX, OPP.-HAL AIRPOR'}",8ANGALORE-- 1?, RERBY ITS MANAGING DIRECTOR, MRSMEERA SAKSENA.

PETITIONER 3! (By S1111; : YOVENI RAJESH RQHRA, 35 RAJESH C.%=£.¥S KUMAR, CHANDER KUNQXR 35 ASSOCIATES ;_---- UNITED INDIA INSURANCE c:::>;;:--'.:) 90 -III,NO.24,CLASSIC .BU..I_LDIi\E"G., RICHMONE ROA{),EANG;€§L'O'RE~2:"3--,. ' f _. RERBY yrs DIVISIGNAL MA:fw:;ER. '--

, HINDUSTAN AERf) N-AU'~E;IQS ,i::?I.:« INDUSTRIAL AND MARfN.E17C3AS"i7UR3ENE {)IV.ENGlNE 131v1s:Q'N,_ V BANGALQRE.._COMPLE?;,B;€N§GAL()R§i5. REP. BY SPA m:«LD§:R, "

THE ;p.s;;*"5"'»g1§:=fs31:i¢31~«'=:g1§;rs;r1§ mm._c<i:sdr:z::vsS:Q'NEfe----0?-'CUSTQMS QUEENS BANQALORE. .-- "

;'1"i~§E A1:§{)»:%1fiCs:vAi.L COMMiSSI()NER op wsmms ._ VBAN GALORE ' CARGO COMPLEX, ' o1Pm~_1A1, AIRPORT, V' " = . BA£$G3ai{DRE.

RESPONDENTS (BAy*-.3131 ;_*B {:i1=ssE':'HARAMA mo FOR R1 ) (BY SR1. 'AR:%VIND KUMAR, ASG FOR R3 85 4) .AC:R% FILED L318 18 OF' THE KARNATAKA SMALL 'CAIAISES coums ACF, m*.31.5.o7 PASSES ON S.C.N(). 459/94 ON THE FILE 0? 'I'_§_~EE T 'kANGALc}RE, §'AR'I'LY DECREEING THE SUIT FOR ' RECOVERY OF' MONEY.

$964 AGAINST THE ORDER III AIDDL. JUDGE, CQURT OF' SMALL CAUSES, % "

GR}? No 623 OF' 2007 BETWEEN 1 M/S MYSORE SALES IN'?-ERNA'r;Vo'NAL £;iIVE.I'FE_D CARRYING ON BUs1NEss_,'H~;TER ALI' ' "

AT AIR CARGO COMPLEX,*~.._ ' _ OPP: HAL A:RPoR¢,BAN(;AL0RE;-.17, R;::1:>.8Y ITS MANAG£NG.'D£REC1TD_?<',.A MRS.MEERA sAKS:3N--A.'-- _ H " . 5 --PE'£'ITI(;)NER (By Sm: : Y0:-=xN1;..1§AJE$I~i:: Rr;3HRA', &.~1:>AJEsH CHANDER KUMAR, cHm.aER_ KUMEAR .35 ASSff3CIATES ) AND:

1 U'*H_IT§:D'1N:3IA~1VNsm:2A:qcE Co LTD DO :I1,m0.24,CLzasSzc'BLHLDING, mcnmorm R.oA,a,BANGAmRE-25, ; RERBY yrs IEIVISIONAL MANAGER.

" V' 2 " CH§.NDU,.<;TAN }§ﬁi't%oN-AUTICS 1:31) " ~ _ V IN,BLIs?rfe£AL AND MARINE GAS TURBINE L'*.{V..Ei€(}£1\I§i DEVESION, ~. "-..%BAN£}AL0RE COMPLEX, BANGALORE. ' REp.,3Y. "m1:«:11=e SPA HGLEER, 'm-.3; :31' RESPONDENT : THE COMMISSIONER OF' CUSTOMS _ "QUEENS ROAD, * 'TBANCEALOREI.

C:.)1 M 'I'HE ADDITIONAL COMMISSIONER OF' CUSTOMS BANGALCIRE AIR CARGO CQMPLEX, OPRHAL AIRPORT, BANGALORE.

§3ESPONDEf'~FTS I'?

(By Sri : B c: SEETHARAMA mo, AQV FOR R1 ; (BY SRI. ARAVINI3 KUMAR, ASG FOR R3 $5 4) CAUSES COURTS ACT, THE BA?~IGALORE, PARTLY DECREENG TH RECOVERY OF MONEY. _--

CR? FILED U/S 18 OF THE KARNATAKA SMALL 1964 AGAINST THE ~ OR"£}ER m*.31.5.07 PASSED IN SGNO 360/G4 ON 'rH1~:~~«.I«f:L1_3:' III ASDL. JUDGE, caum' OF SMA1,--i;--. cALIF§;-3§:s;--.T F'... "$U¥'--I." F01?

CR'? NO.624 OF' 2907 BETWEEN Z\{§RS.ii?§~EE}I?A ?~3A'§:SE*NA. M1sTVM'*is'0R:$;_ SALES 'ENTBERNATEONAL LIMITED {:ARR'*ms5<3 org? BIJs1.NEsS.,INTER ALIA, Afr AIR cA:«:-:;}Q ' ;'}'fO'MPLE§{, OPP: HAL A1RPO_RT,. B"ﬁ..N.GALORE~ E 1?, REP';=BY'=ITS"MANA{}1'NG DIRECFOR, PETITIONER _ (B§?'%'smi'£} V§3w;1N1 RAJESH ROHRA, 35 RAJESH CHANDER K131§vLAR',v.V4<3§{AVb§D--ER KUMAR 85 ASSOCIATES ; A'r~:D";' 1 INDEA INSURANCE CO LTD

90. Hl,NO.24,CLASSIC BUILDING, AA ' 'w_RICHMOND ROA9,BANGAI..ORE-28, " - _fREP.BY ITS DIVISIONAL MANAGER. HfNDUSTAN AERONAUTICS {IFS INDUSTRIAL AND MARINE GAS TURBINE §IV.ENGlNE IDIVISEON, BANGALORE COMPLEX, BANGALORE. REREEY THEIR SPA EOLDER, THE 13'?' RES¥'ONDEN'¥' \-:5 43 3 THE CCJMMISSIONER OF CUSTOMS QUEENS ROAD, BANGALORE. -

4 THE ADSITIGNAL coMM1sSi'0NEiR" 23:12' BANGALORE AIR CARGQ COMPLEX, OPP:§-AIAL AIRPORT, ' " . A BANGALORE.

_'~._..';..RE$POmf)E1s:*£*s (B§zS1:'i: B C SEETHAEAMA. .R;AGA;.bV:§f§'V[VF§§R R1 ) (BY SR1. ARAVIND KUMAi~1';-Asf} 'Fog.-33' &f,.4)'.. CRP. ;»:H,13:9 Li:/S2. 1.8: 0F'*mE:_§;ARNA1'AKA SMALL CAUSES cQ:;:_R';§3 ._.A{3I', ';.1964-1'-AGAINST THE ORDER I)'I'.31.5.{}?i'PA$,iSE'E)"..iN 3673504 on THE FILE? OF THE 11; A:>1:)1;... :'3.JUDG4E,"V.'cr}IjRT_§ OF SMALL CAUSES, BANGAL'G'RE;, '1; PA}???-I.,Y=.>"t:E:c:REisNc; THE SUIT FOR RECO VERY o'1«'* '.¥£iC)N§?jY';« - ' CR? NC). 5:25' of .« 4 BE'1'W-SEEN 4 "

. _ A4,/S.%Mjs:"sQRE SALES INTERNATIONAL LIMm::::> V _ "cA;?R"a'I'I«:.G_j.sN BUS§NESS,£N'I'ER A:..;A, '- %AAT*A'1_R c::ARGo COMPLEX, g '091?;HA.LA1RP0m',BANGAL{>RE--1?, RE'P.B*z" ITS MANAGING DIRECTOR, A4R:3.MEARA SAKSENA.

PEJTITIONER ' ;Biy..s%n: : YOVINI RAJESH ROHRA, A. RAJESH CHANDER _ KQMAR, CHANDER KUMAR 85 ASSOCIATES ) 1 UNITEB ¥ND§A INSURANCE CO LTD DC} I£I,NC}.i24,CLASSIC BUILDENG, RICHMOND ROAD,BANGALC}RE~25, _ RERBY ITS SIWSIONAL MANA€i~E3R. :2 MOTORS INDUSFRIES c0.1;r:.} J * P 0 NO. 6887, NAGANATHAPURA SINGASANQRA, MADIVALA... ' BANGALORE. 'V REPBY THEIR SPA HOLDER~,_ THE R1 " ' QUEENS RQAD, -

BANGALQRE5-_ ' 3 THE COMMISSIONER' 4 THE ADQETIUNAL'£?jQ1ViMl"8SI.QNE}R OF' CUSYQMS BANGALGRS AIR' cA1::QQ'(:c)ixj!;PL£;X, B_AN{}AL*C':_RE. ' ~ , --, '- V ' ...RE:SPONDE3N'"I'S (By 81:'. ; Br, S:+3E§*HARAM:}g RAO, ADV FOR R1 ) (BY 3212:. ARAVENDVKUMAR, ASG FOR R3 55 4)

-5622;??? VE1L13:1,) "'z;';*',r*'s' :8 0;? THE KARNATAKA SMALL <:;«u;sE$ »_c<;>'u,RTs ACT, 1964 AGAINST THE ORDER _13=T.3":.5'.<":7% PASSED IN scmo. 226/2994 01:: THE FILE 01? JUDGE, COURT OF' SMALL CAUSES, BANGALORE,_A[V PARTLY DECREENG Tfiifl SUIT' FOR _ RECOVERYv€,iF' MONEY.

' ' "_-- c:?:;3..:§c)'{"'526 OF 2007 _ 'aj§:~?x.i;AEE1~:

V 3. M/S MYSORE SALES iN'}"ERNATIONAL Llmmm CARRYING ON BUSINESSJNTER ALIA, AT AER CARGO COMPLEX, OI-"f';HAL AIRP(}RT,BANGALQRE~ 3,7, (1, W' REPBY ¥'§'S MANAGENG DIRECTOR, MRS.MEERA SAKSENA.

(By Sm: : mvm RAJI:3S§l ROHRA, 8.a R;AJEs1é' "

KUMAR, CHANGER KUMAR 8.=;ASSOCEATE3S "

AND:

1 UNITEL);ND1A1NS{JRAN'CVE:»(;0 LTESA _ DO iI£,N{).24,CLASSIC.BUiLDIPiG, ; ..

RICHMOND' 1§0Az3,BA;v.:QALQLR,E:--2s,« "

R£:P.BY ;I'r:3:;.r3zv1S£0r.amL MANAGER'; 2 H1N£)US'1§=Mg AERQ'NAI;1':C«s LTD IN D_¥_JS'?RlA1.: g5N£)._ 1s3ARI';::6;V§3As TURBINE If:3v.EN{}1NE F){£'ES'if)'f!, _ BANGALO7I?}E.._{:OM'PL¥3X;BANGALC)RE. REP. BY "1'H Em .s§A._ Ham ER, 'f'HE:=..1S'?F RESPQ'1~I.L}ENT 3 *'1"r:;:§: cQMM}'S'S§Q:4ER OF' CUSTOMS ~'«:Qm:':E:V;Ns RGAED-,««"

8AN{}A"L_{)RE.

'?fmfE;V..;§'1:§r);.ft5I<)NAL COMMISSIONER OF' cusmms . "=BANG?;i,fFJRE AZR CARGO COMPLEX, OIf'}':E:IA*L AERPORT, BANGALQRE.

V. _ " RESPONDENTS (B}>%_S§i : B (: SEETHARAMA R50, ADV FOR R1 ) * SR1. ARAVIND KUMAR, ASG FOR R3 82; 4) CRP FILED U/'S 18 OF 'THE KARNATAKA SMALL £ CAUSES COURTS ACT, 1964 AGAINSF THE ORDER D'§'.31.5.07 PASSED IN SCLNO. 1085/G3 ON THE FILE} OF THE £11 ADDL. JUDGE, COURT OF SMALL CAUSES, /1 BANGALORE, PARTLY DEJCREENG THE ﬁoéj RECOVERY OF' MONEY. 3 CR? NO. 627 GP' 2007 BETWEEN 1 M/S MYSORE SALES 1NfrERNA*I'":»QNAL Limmsn CARRYING on B:__J4s;'I..:_~zEs:3s,;IixIV"1'z»2:V_R. ALIA, AT AIR CARGO C0reIPL£«:)_<;,V";~. _ OPP:HAL AIRPORT,BANG.ALOR?E}»+ i'E'~._;_f ._ REP. BY ITs--MANAGIN-Ga r>112gc:rc':~R,. MRs.ME£I2A__§AKsE:m;" A ' V. ~ « " ...PE:'}"'ITlONER (By Smt__ RAJESH CHANDER KUMAR, CH;%NiJDERi'f§{'{.F£viA.R ('S5 A_S3()CIATES ) AND:

1 ; UN_I'I'ED EM;-'IA ENSURANCE CO LTD '£I{V,N{).24«,C'.I,.;ASS£C BUILDING, A 'V RI'€§HM{}ND ROAD,BAN(}ALC}RE~25, BY. ITS DIVESIONAL MANAGER.

"--V7HINI}IU-ST'-AN JXERONAUTICS LTD INBLIEXFRIAL AND MARINE GAS TURBINE ' DIERENGENE DIVISIQN, BANGALORE COMPLEX,BANGAL€)I?E. {>54 ' * 'A REPBY THEIR SPA HOLDER, ' "THE 131' RESPONDENT.

3: THE COMMISSIONER OF CUSTOMS QUEENS ROAD, BANGALORE.

4 "FEE ADDITIONAL COMMISSIONER OF CUSTOM.S BANGALORE AIR CARGO COMPLEX, y 4?

OPE-':HAL AERPORT, BANGALORE. s "

(83; Sri : B C SEETHARAMA RAE), ,AhV':?éR ﬁi = " "

' (31 SM. ARAVIND KUMAR, Asfc-_::__FoR'R3"a; 4) "

MR$.MLiERA SAKSENA.

CRP FILES U/S 18 OF"='¥'VI~iEVV KARHATAKA: SMALL CAUSES COURTS ACT, 196'4-- £.~,GAINST "HIE" ORDER m.31.5.97 PASSED IN._4_S'C.N1'_). :1i)8§jD3'.ON THE mag ma"

mg III ADDL. JUD(}E;['C(}I,I"i1'f1' _C.aF«,VSi+.4ALL CAUSES, BANGALORE, PARTLYV_m;Vc;REEN-'Cw SUIT FOR RECOVERY OF 1\;:'0.:vEYi." -

CRP NO.

B1::'rwEE1?€ " "

1 M';_;-; r»4¥s0R'E3:3AL§;s-..1:~1T§:RNATioNAL LIMITED CARRYING 'C3N"'BU--Sf'i'5.ESS,i§éTER ALIA, AT AIR" .CARC3'rC} COMPLEX,

- ; 'eimé: HAL'-:u_R'PoRT,BANGAL0RI3~ 17, " ""<RI§:?. BY ITS 'M4.-NAGING DIRECTOR, PETITIONER (;3y"Smt':"ff;;v:Ti#V1RAJESH ROHRA, 55 RAJESH CZHANDER r«:u:e1AR,,"c~:~m';mER KUMAR 5:". ASSOCIATES ) UNITED INDIA INSURANCE CO LTD 3 D0 III,I'f€).'24,CLASSIC BUIL{)ING} RICHMQND ROAD,BA,'£\¥GALORE~25, RERBY ETS EIV¥SiONAL MANAGER.

2 YOKGGAWW BLUE STAR LTD 4 24/{:3} PANTRAPALYA MYSORE i°~.'{)AD, BANGALORE REPJSY THEIR SPA HQLDER, THE 18'? RESPONBENT.

3 THE COMMISSIONER OF' CUSTOMS QUEENS ROAD, BANGALORE.

4 THE ADDITIONAL coMMissI'€)NI§R"OrrTTt:1f*s*1%{39.4;s"::"'~_,A"

BANGALORE Am CARGG _COM?LEX, OPP:HALA}RPORT, " . V BANGALQRE. * --

_'~..,.}"-RESPGNDEP«l"'I'S (83; Sri : B C SEETHARAMQA. R;Ao;., 'a.9 vfI§*:j'1e.. R1 3 (BY SR}. ARAVIND KUMAR, -lam') F::>R_.~R_3 4);. cI:%P~9f1A1;;a*:D"¢::w;s"'--.1'8 OPTHE KARNATAKLA SMALL CAUSES COU§<?TS_ '=..AC'§,"'=_._1€l6.4 AGAINST THE ORDER m'.3z.5---..o*r' PASSE§);;N_SC;..NO. 1083/03 em THE FILE OF THE :z1'A1:39L. =.Jl§.D(3E',«--._ {";iOURT OF SMALL CAUSES, BANGALORE, .PAR'I'LY =...DECREE3NG THE SUIT FOR RECC?'.'}?3RY o:1*..,M0r¢§:.Y'; V "Q2? 2007 }g'g~ebj.%'£:*3';~5,_«% - "

1 Mi"--S MYSORE SALES iN'§'ERNATZONAL LIMITED CARRYING on BUSINEZSS,INTER ALIA, A~ ATAIR CARGO COMPLEX, , "{)PP:HAL AIRP'()R"I',BANGALORE~ 17, " "REP.BY ITS MANAGERS DIRECTOR, MRS.MEERA SAKSENA.

PETm0NER " " (By Smt: Y{)'VINf RAJESH ROHRA, 85 RAJESH CHANDER KUMAR, CHANDER KUMAR 85 ASSQCIATES ) ; BA§IGAL@g'E.'' caums ACT, THE ' BANGALORE, PARTLY DECREENG THE SUIT FOR w "F{E§CO'V§3RY 014* MONEY. .3 49 UNITED INDIA INSURANCE <:;o L':fI'I; '1' - ' no Ili,N0.2<«"i~,CLASSIC BUILBING, *~ ' I RICHMOND ROAD,BANGALORE¢2$, RERBY rrs DIVISIONAi}-NIANAGEEQ. . HINDUSTAN AERONAUTi_(ZS'»L'}"I31_ ENDUSFRIAL Arm' MARINE GAS TURB§NE " "

[)iV.ENGINE DIVISION, I BANGALORE COMPLEX,BAN'GA{I{3.R;'E. RERBY Ti-IFJR SR§1'HQ'L¢DER»,' ' ~ "

THE 1ST, RES-?oI\f{DIiNT= " "

QUEEN.S'i:R€I>AD; ' ' BI»IIIGA§;oREs;:,: 'I THE €;0f9i'M}3L§iﬁ}N: "%:II'}S?oMs 'I'f>IE ';a;19I:2.zfI'Ii>i'I»Iz§.L..§:t:>§;§I+xII.ssI(:>NEI2 012* CUSTOMS BANVGAIIOREIZ AIR CARGO COMPLEX, OPP:HAL'AIRPO1?T,'~...~' RESPONDENTS {By sn'.:_'aC4.I,éEmHARAMA RAG, ADV FOR R1 I AI--{B'{_I~SRI..VAl§AVf§~NI9 KUMAR, ASG FOR R3 5.1, 4) CR? FILED U/S 18 0%' THE KARNATAKA SMALL V 1964 AGAINST THE GREEK' 7I}T._3}fA;5.0'f PASSEI} IN SONG. I082/O3 on THE FILE OF ':11 ADDL. JUDGE, COURT OF SMALL CAUSES, CR? NO. 536 OF 2007 BETWEZEN M/S MYSURE SALES INTTERNEWAIVGNAL L,:§:;:._: ifEi3 CARRYING ON BUSiNE'3S;~i.3$£TER"-ALLA, AT Am CARGO COMPLEX,' " .

OPP:HAL AIRPORT,BANG_A_LORE¢_1?, 12313.3? rrs MAN£&G:lNG.'i3IR'E€j¥'Oi2, MRS.M§§;ERE& sAKSE'NA.'--_ g .A * (By Smt ; Y0VIN:AA}eAJEsH§'R{3HRA{,VRA;;1Es;~; CHANDER KUMM2, cHAre§Dg;1%'§;L:Vr¢§AR an AS~SQClA"¥'ES ) AND:

:§NI'I=EL'+ Ii$I::,'¥§z'::'1%r»rs§'t;;§;h;:s§{iIa: co Lm DC} 1V11;rqo;2»:},'<::VLAs':s1_c«BUILDING, RICHMGRD RO2'5D,£3&.NGALORE-25, _ REPBY yrs ;:>1visIo:~:A1. MANAGER. .,'f,.. "H:.r~1i3UsTA1$i EXEFEONAUTICS LTD IN{)¥J.'3T'R.lAL AND MARINE GAS TURBINE V T_ 1"1I:'E?,_ENG.I_f§fE brvlsgon, * ._ 3AmAL@'RE C{)MPLEX,BANGALORE.

REP.B"£. THEER SPA HOLDER, *ms 131' RESPONDENT 'FH'¥§ COMMISSIONER OF' CUSTOMS "QUEEENS ROAD, ' "BANGALORE.

THE ADDi'F§ONAL COMMISSIONER OF CUS'T'€)MS BANGALORE AIR CARGO COMPLEX, OPP:HAL MRPORT, BANGALGRE.

RESPONDENTS :7 9 (By Sri: B C. SEETHARAMA RAD, ADV FOR R1,') . (BY SR1. ARAVIND KUMAR, ASG FORWR3 as 4;)" -- 1. , "

(:52? FILED ms 18 OF' ,-K§R1§iAfi'A§{A"s[:x¢AL::, CAUSES coums ACT, 1964 AGAENST THE», aRD{«:;R=_ DT.3Z.5.G'? PASSED IN SC.N.C}.-.__363/'()4 " on .'i"'1s:je:._1§*1LE: op' _ > THE 11; ADDL. JUDGE, c:<3.URtr OFa_SP=.'1AL;,L"»CA'USES, BANGALORE, PARTLY DECRQEEJG "I"i~IEA ' sum' mg RECOVERY 0:2' MONEY,_. _ CRP N0. 533, OF' 2007 BEJTWEEN "

1 M/S f:2§Y'S~G§§€E 'SALEsv,;N'rE;,RNlA*r*:0NAL LIMITED CARRYH§IG- _B§;sI,:\iE:sS,_I,N3f;&',R AMA, A61' A::u_:;aRG() '<:o'z«.41}=L}3::>«:., C1'--rPP:.E{AL AII'€.PORT,.BP;NGALORE« 1?, RE:P.1:sY ITS MA.z$1As::gIT:*::.§}..-3IRECrr0R, MRS,M}E3ER'P- S2'kKSE§i\¥A. 'V 2 PETITIONER I (B}:':_;'§m?__,A;. *{g)v1r~ii"R;=:,,,I,~?,'s:»; ROHRA, 35 RAJESI-I CHANDER KLIMESR,' {JH_A§\§_DER KUMAR 85 ASSOCIATES ) 1 1;i~§i1'm1§IND1A1NsURANcE cc) LTD » A SQ. IIl,NG.24,CLASSiC BUILDING, A ._R¥CHMOND ROAD,BANGALOiK'E-25, V' = ._ 1,'.;2EP.BY1*rs DIVISIONAL MANAGER. HINDUSTAN AERONAUTICS LTD INEDUSTRIAL AND MARINE GAS 'i'URBINE DIVENGINE DWJISION, BANGALORE {3{)MPLEX,BANGALORE. RERBY THEIR SPA HOLDER, THE IS'? RESPGNDENT 3 3 THE C()MMISSIONER OP' CUSTOMS QUEENS ROAD, BANGALORE.

4 THE ADDYHONAL CoMM1ss1'oNL.i'._'R BAN GALORE AIR CAR(}§T) _c01v1:?L35;x, OPRHAL AZRPORT, ' _ V ._ BANGALORE. RE;ETsi~?'(}I*!.L)E3P§fl'S (By Sri: B C SEEPHARAMA. R¢%'(5,'r5:J_}V ¥?GR (BY SR1. ARAVINE) KUMAR; Asa §f'(7}R'*R};'% _& 51) CR? FILED U/SA-iV8.:'€,1F'*-Ti"H§3 "KA';R,r'¢ATAKA SMALL CAUSES COURTS"-.AC?F,;1'S9fi='4 "~AGAiNST THE ORDER {)T.31.5.07 PE_SS;E5";)_.EN '-sc:.,_N0. 4_354/0'-<'r"0N THE FILE 01:' THE} III A1353...' at-U';;>G'Ej,--«.._V€QLI_mf GF SMALL CAUSES, BAi'~E(}ALORE, 'i.._P;é;RT:,Y<., 'DE.c:fREE':§JG THE sun' FOR . RECC)Vi3RY~£)_Fj; Maiimv';-~.» CRP Ni3'~_632 " ' £3-E'l'WEE)N*-- -

1 _; Mjus MYSGRE SALES INTERNATIONAL LIMITED ..'V}1§":~c,5.gRYING ON--~}3'{}S§NESS,¥NTER ALIA, ~ AT' AERQARGO COMPLEX, ' ~Q'B1§>:%HAL';:iRPOR'T,BANGALoRE-- 17, _ &R'EP;BY.I'F£§ MANAGHVEG DIRECTOR, MRS'.'M_EERA SA}{SEi\LA.

. pETm<)N13:R " {By S1i1'€....:YOVINl RAJESH ROE-IRA, as RAJESH CHANIJER ' ..f }<L§'MAR, cznmmeza KUMAR & ASSOCEATES 3

- Aiw';

' 1 Ui\¥£'I"E£) INDIA INSURANCE co LTD 130 ¥IE,N{).i24,CLASSI(3 BL.:1LmNc;, RICHMOND ROAD,BAN(}AL()RE--25, REPBY ITS DIVISIONAL MANAGER. S3

2 MOTORS INDUSTRIES CO.L'TD P.C}.NO. 3000, HOSUR RGA33 AUDUGODI, BANGALORE ~30 RERBY THEIR' SPA HOLDER, THE 131' RESIWTENDENT.

3 THE COMMISSIQNER 012' CUS3TOM:'r}'; QUEENS ROAD, BANGALORE.

4 THE ADDI'I'i()NAL c0MMIs'S:{mgR 01¢ cusmms BANGALORE AIR <;:;.3IzG<f3"€:<3IvII>I;Ex, OPP:HALAIRPOR'F--,_ BANGALORE.

_ r.A .;.":2ES§?<}NDENTs (By S131 13<:"~s%E':::*:éI1.e.Rg§wéI'ARAQAEJV FOR R1 ) (BY SR}. ARAVIVNVD K;UPdA'R,'ASG_ FOR R3 65 4) CR? FILED'xi/Vs~..:8.._c3§' THE KARNATAKA SMALL CAUSES 'QOURTS 1964 AGAINST THE ORDER DT.31_.5.0'7 "I*>.AsSI.«j:1;> II»; S~C.N'O. 417/04 QN THE FILE OF 'I'HE¢;'IIII..ADI:}:»,..._JUDGE, COURT OF' SMALL CAUSES, _-~'"~._3Ar{§;A1,QI~2g, PARTLY DECREZENG THE SUE'? FOR '1eIa:Qc:ovI&:IgY_<;«I:f MONEY. L'L:RIi__I$I<:§;' "200?

8ET~WEEi~¥ ' 1 §«;;__é MYSORE SALES INTERNATIONAL LiM§T£1£) " CARRYING ON BUszNEs3,INTER ALIA, 3'1' AIR CARGO COMPLEX, ' OPP:I~IAL A§RP()R'I",BANGALC)RE--17, REPBY ITS MANAGWG DIRECTOR, MRS.MI§§iE2RA SAKSISENA. PETITEONER (By Smt : YOVENI RAJESH ROHRA, 85 RAJESH CHANDER KUMAR, CHANQER KUMAR 85 ASSGvCIA'I'E$ ) /P 5:3 ANS :

1 UNITED ENDIA INSURANCE {)0 Iil,1"€O.2'4,CLASSIC BUELI31INCr,* ..

RICHMONIB ROAD,BANC}ALORE_l¥2S, REPBY ITS DIVISIONALV MANAGER. V 2 HINDUSTAN AERo;~IAUTIc'S.Lm jg INDUSTRIAL AND,» MARINE as-S TURBINE"-A I{)lV.E3NG¥NE DlVI§$i(i3N, . f BANGALORE COMPLEX,'8_A;N»GALORE'. , RERBY THEIR SI"~'A_H'O.LDEZEl, " "

THE 18'? RESPO.!_'€'DEN~'I'. _

3 THE ce§v14Mif$$10;\:j_3_:é" 1:319' 1..c:§,-:~%1f§31$}:V£:; Qu2I3NS;%<:>A:3; .

BAN£}_A'L§§i"€E,__ .. "

4 '1'i5_iE .ADDI*§7'I'O_,NE';L€3;QMMI'SSI(}NER OF' CUSTOMS BA.NG~ALoR§:«.,A~1R'CARG.0 COMPLEX, OF'P:HAL AIR?C)RT,V BANG}3..LORE.' . ' "

" _ , ' RESPONDENTS ._ YB é~3$E'mARAMA RAG, ADV FGR R1 1 (BY "sR1;v..5m«v;N--n KUMAR, ASE} FOR R3 65 4) "1V%<:1:é£?'-".'1;*;1};§D U/S 18 0? THE KARNATAKA SMALL CAU-SES_> ~C;G--URTs ACT, 1954 AGAHQST THE 0RDm m'.31.5.'e7' PASSED EN SC.NiZ). 168-'V03 are THE FELE OF II£ __ADD£,.. JUDGE, CGURT OF SMALL CAUSES, v.'L»BAE'€{}ALORE, PARTLY IDECREENG THE SUIT FOR OF' MONEY.

55 CR? NO. 634 G? 2007 BEYFWEEN 1 M/S MYSORE SALES INTERNATIONAL L1:xgi'1':f:.;"3:'V' « "

CARRYING ON BUSENESS,INTER ALIA. _ _ V ATAIR CARGO COMPLEX, s C}PP:HAL A1RP0R'r,BANGAL0;RE--3;7', 1. * = ' REP.BY1'I'S MANAGING mR}3:'<::f:*c;R,~' ' MRs.ME:»:«:RA SAKSENA, _ ' (By Smt: YOVINI RAJESH R0H'm§",-as RAJESHT :-:HA;}z15ER KUMAR, CHANDER KUMAR 323 ASSQCEATES '- «) AND :

UNITEI) iii1\€}r;}1A'i':~:~.:"s.1'}r§2';xs2S1';(:Aié: Gig} LTD ::»mT::.,N<>.24;§:£,A:~2:;3'1.c E5Ui*LDlNG, §:1cHM(:s§,D'4VRQAD¢,B5NG5LoRE~25, m";P.*BY 'ITS I;§E§{'IS§{}P§£&L__. MANAGER. H£Ni3LIs*:iA§f AERGNEEUTICS LTD , --13sEI)US"TR,IAiyANI} MARINE GAS TURBINE .. ms.»-*. EENGINE. EEEVISION, 'BANGALORE CC}MPLEX,BANGALORE. 12.3353? TH£:;R SPA HOLDER, " ' }_§EESPON{)EN'I'.

*mE'(:':._;rQ1M1ssI0NER 09 CGSTOMS Qa;jE:£:I\ss ROM}, EJUSIGALORE.

'"'_T}§E A[}Di'I'IONAL COMMISSIONER OF' CUSTCJMS BANGALORE AIR CARGO COMPLEX, OPP:HAL AIRPQRT, BANGIXLORE.

RESPONDENTS (By Sri : B C SEETHARAMA RAG, ADV FOR R1 ) (BY SR1. ARAWND KUMAR, ASG FOR R3 65 4) §:E?fTi(§N£3R"~ V CR? I~'3'ILED {HS 18 0? Tm; :<:ARNATA2<;é.'_4£%:f§:i2i::,:; CAUSES CQURTS :5.CT, 1964 AGAINST TEEE 1j':*.31.5.o'7 PASSED IN sc.No. 2327/<23 <:;rszjI"ﬂE '?r?'_i'LTE§ *:')}«*--< THE 111 ADDL. JUDGE, COUR'F_...{)}F_' srsmigi,-.TIf-:::At:ss3:sv, BANGALORE, PARTLY DECREENG THE -:'SE}ViT_ _F'€:rR'?

R§:1{3OVE;RY' 013 MONEY.     '  

CR1" NO. 635 OF 2007
BFZTWEEIN

1 {VHS MYSORE SALES IN'I'BRE~EA'f'IO'NAL L1 z~.r:'m;<:1:> CARRYING ON BUs:NE.ss,t'NfrERL%;a1,1A,_ AT AIR CARGO €;oMP1_¢_EX;" 1 s _ _091==; HAL A1I?PORT;BANVCrAL{}RE~ RERBY mt;MANAGIEJG='i)1':eE;<;:f'"i'QR; MRs.M:£:5;R;ig's.AKSEm. ij ' PETETIONESR (By Sm1:__;__fYOX{I:i*$§1:.:E§AJ1:§_SH 1§?fG§f§A,:85 RAJESH cHAm)ER KUMAR, QH'ANia3ER':iA§{zIMA_R 35 ASSOCIATES ) AND;

1 U'NI'Pl£{) if'§DiA ii'~§SUE€<'ANCE CO LTD 1' I30 IH,NO 24;CLASSIC BUELDING, ""«:.R1§3H2§/£OND"' Ri_'}.AD,BANGALQRE~25, RE}V7'.B'Y _E'§'S DIVISIONAL MANAGER. 1~;v:i\z;:9;E5;<;%i%;=:;.l:?~: AERONAUTICS LTD . "1V%'IN{)u's%"r§e1AL AND MARINE GAS TURBINE Di'.#f.~}}f;1*§i..{}II\§E', DIv1s:0N,- ' BANGALORE CQMPLEX,BANGAL(Z)RE. i%*:F;P.}3Y THEIR SPA HGLBER, AA '"---_'I'H'E lb"? RESPONDENT. ' 'rH§:. COMMISSIONER OF CUSTOMS Q1} EEZEVEEE ROEQ), BANGALORE.

4 THE AD{)F'¥'I{)NAL COMMISSIONER OF CUSTOMS Bi'SI\EC}ALC}i~2}:3 AIR CARGO COMPLEX, [By Sri: B C SEETHARAMA RAE), ;i;)v1i,§*:;ié R91. OPP: HAL AIRPGFFF, BAN GALORE' (BY SRL ARAVIND KUMAR, A$G'FOR"§§3'56 4) . A V' ' CAUSES COURTS AC3', THE BANGALGRE, PARTLY @203 RECOVERY 0:2 Mamavg . -

CR1?' NCL 63<5_C§§ ., 3 CR? FELED [US 18 c>;'>=.,f:'1»113: KAHNATAKA4 SMALL _ 2954- ~A_G:AINST " «THE ORDER D'I'.31.S.O? PASSED 11\:':";c.N0. 36-5.,H)4-._«0N THE' FILE 0;:

111 ADDL. JUDGEL7 .COU;F2'"';T' "e[§*_s:MA;.:, CAUSES, EENQ " . %'m_1';: SUIT FOR BEJTWEEEN 5 ' 1 V, ._§ M'RS.MEE}R_a' SAKSENA.

M; S m"s;<)RB:';,$ALi::.§3 ENTFJRNATIONAL LIMITED C:.ARi~"<'i'ZN(3x(_'}N Bvﬂimass-,£m*ER ALIA, A'? AER CAR G6; ~{_30MPL.§3X, oPP':~5;1AL AIPPC}RT,BAN{}ALOREE- 17, 339.8? rm :y':AN:aGiNG DIRECTOR, PETITIONER V 'g§3;;'L'sm;iﬁ§ '{%f.5v;1N1 RAJESH R0}-ERA, 5:. RAJESH CHANEER _§§UMAR}~v.Ci§AN.B,?3R KUMAR 35 ASSOCIATES )' A:s:::";' 1 " Z§I;1i1'ED INDEA INSURANCE CO LTD Bf) }H,NC).;24,CLASS£C: BUILQINC}, '' ' 'RICHMOND ROAI},BANGALORE--25, _.*RElP.BY ITS DIVISIONAL MANRGER. HENDUSTAN AERONAUTICS LTD INSUSFRIAL AND MARINE GAS TURBINE DIV.ENC}lNl:<3 SiVISEON, BANGALORE COMPLEX,BANC'rAL(f}R€-. RERBY THEIR SFA HOLDER, T'HE§ IS'? RESPONUENT.

V ._ Bamjﬁgps 3 THE COMMiSSiONER OF CUSTOMS QUEENS ROAB, BANGALORE}.

4 THE ADQITIONAL COMMiSS§{}NE1P.Ofi' c;_,i's§f+:;;;2~.¥;:ss..i'.V BANGALORE MR CRRGO COMP1,-iﬂ§l' ' ()PP:I§AI.. AIRPORT, BANGALORE. * F<ES¥'QN"S)ENTS' ' (By Sri; B C SEE'i'HAR&.MA RA-e,:ADv--».§s'0R 'R1-... {BY SR}. ARAVINI) KUMAIR, Age }:i<:'1:>..__I?.3'~&, 4) CRP FELED U/S ..{:z:¥'f"ifHE:~..,':%:,i':1?bé.ATAI{A SMALL CAUSES COUIf2"£'S__ ACT, "'1.r§6.4.._=A._(;A;ré:s'$ THE ORDER I3'I'.31.5.__()TZ PASSES!) _I1".§.._ E';Ci.'E'€"€)...._.,3 i3F§/{)4 ON THE FILE OF' THE 113 AI}m.., k;i:;J1:>c}8, cozmr op' SMALL CAUSES, BANGAVLOKE, DECREENG THE SUI'? FOR' RECOVERY' .0 £3' Mfﬁ-N'EY.~ . .. _ CR? 510. 63'F~. <3'? 2(;;0'?"~--,_"

» 3;» _V 2:21/:5s:»§Y=SQRE SALES ENTERNATEONAL LIMITED " 'cAR_R¥i;§_Q..oN BUSIi'sfESS,¥N'?ER ALIA, '-_rA'¥' ~.a'_:vR CARGG CQMPLEX, {)PP?:H;{§L AIRPOR'T,BANGALOR'E- 17, REEPQEY rrs MANAGENG: DIRECTOR, R1_RS.MEERA SA§{SEI€A. PE'1'I"'§"IONER '~1%f"'{_3y"smt : YOVINI RAJESH ROHRA, &. RMESH CHANDER IEUMAR, CHAMBER KUMAR as ASSOCIA'f'ES )

-M39 :

1 UNITED INDIA INSURANCE CO {IP33 DO III,N(}.24,CLASSIC BUILDING, RICHMOND ROAD,BANGALG§%'BJ--2S, RERBY ITS DiWS§QNAL MANAGER.

59 2 HIN1::«US'rAN AE:R0NAm':'cs LTD . « ;N1:>i;s*m:AL AND MARINE GF;E§"'I'URB7§I*€E. j DIV.ENG1I\EE DIVISIQN, f; "

SANGALGRE COMPL-EX,BANGALOR'E. ' RERBY THEIR SPA HOLDER, * ' ms 151' RESPONDEN'1'.--__"~.._ 3 'THE commisszomatk oE_.cji)':a;*rt>Ms ' "

QUEENS ROAD, V ' .. .

BANGALQRE. "

4 THE A£:)Di'1';--QNAL.Cc>3a§j:y4iS53ILQ:é.ER.,'iﬁciisvroms BAN GALm'3§%: 'A1R=cAm~0 ct;11*.ai':>L_1_g;;;é;, oPP:HAL..Aﬁg'1_=%QRT,« _ _ BANGALQREIV , RESPONDENTS [By 313.; 1:-'3_CASi:.;:*=:1§iA%R;a:$gi2a..:e.ax<:e, ADV FOR R1 ) (BY sR1.'AARAv1N3~KLL:;2iA.RT;.,A=;;::G FOR R3 55 4) CRP 13«"ILEF_) -L;,hs" 0;? THE} KARNA*1"AKA SMALL CAUSES C0-U-RATS' ACT, 1964 AGAINST THE ORDER DT.,_3~1..5._0': ,PAsS'E,£:._.;Nsc.:\:0. 1081/03 cm: THE FELE 0? IIi* 'AI"}I)tL. JUDGE, COURT (:1? SMALL CAUSES, BAEGALORE, .i?AR'TLY m;c:m:ENG THE SUIT FOR L--1¥::::::{)jV*I&;3sj%&f '0:§.MONEY. ciép.__No $3? 200?

' .}3E:Tw§;§i;_ir% 1 "';U1~m'I:::) INDEA INSU'RAN€3E§ Co LTD H DO~III, THROUGH ITS Rf}Gi'{)N2'\L G}3'F'ICE, NO.25,S}~IAi'~f I{ARA1\fAFs'AYA1'*¥A IBUILIDINGS, M.(a'r.RC}AD, BANGALORE 1, REP. BY {TS DEPLFTY MANAGER, SMT.H.ﬁ.PANNRGA.

2 M/S HINDlJS'TAN AERQNAUTICS LTD ENDUSFRIAL «St. MARiNE GAS TURBINE BIV. ENGINE QIVISIGN, BANGALORE COMPLEX, BANGALORE, REF'. BY THEIR SPA HOLQER, UNITED INDIA XNSURANCE CQWLTQ. (By Sri : B C SEETFHARAMA RAG, AAt5.\22' *--_ } AND : V " V 1 THE MYSORE SALES IN'TE3R--N_ATK.)_NAL LTD AIR CARGO COMI'?_LiS*X, - v OPP;HAL AIRPQRT," ;

BANG£sLORE 560 0.1.7 V REP. BY _iT?;.-3' :v;AN,;§;GI rsw.; L;4:1<2.'§:<;%1'::>1a:,V' ' 2 TH'E'GQ:F:IMfSSEONER 0F"wé*r0MS Q33 E.ENS' R.Q.5i).B:%,I§'G5LOI~2E 1. 3 THEV..A:3D1'1*10r€AL»_{:Qiv1M:ss;NER OF CUSTOMS mm Gzxmkﬁ -AIR C311. RGO COMPLEX, ;01:%?;HAL-.AIr2?oRT, BANGALORE 560 01? ' .v RESPONDENTS 'gE:Y"S,rv;*s§V.*&rf'<:xfI':x5_1_RAJESH ROHRA 35 RAJESH CHANDRA

-KuMA;2.,'€:§~mNI}:::R KUMAR A] s, ADV ma R1) {BY SR1. 1%§?'§fIf%=D KUMAR, ASG FOR R2 3:. R3) '1"9};IS"'VcRP FILEE U13 :3 {)F"§'HE KARNATAKA »- '--SMALI; .§;Ai;sEs comm' ACT AGAINST' Tm: «ORDER DA'i"E§ j %.,3'Am.5.2007 PASSED EN S(3.N€_).226/".2004 ON Tm; mm OF *'1'H_E ",;Ju§>GE, ceum' OF' SMALL CAUSES, BANGALORE, SCCH~}8, PARTLY DECREPXNG THE SUIT FOR RECQVERY " _ oi? MERRY.

THESE PETI'I'I()NS COMING QN FOR {)§C'1'ATING ORDERS, THIS {BAY THE CZOURT MADE THE FOLLOWING :

('3 7"L§;// * A As common questions of far.' considtzratiion in all these revision peti'i:3'oj:1s, t11::j;' vsé§:re héaxti _ V' L. togeﬂler and are being ofby'&_VV:ﬁ ;<:0mmon judgment. R V

2. All fJT1(':S("fV'§'ﬁtViSi('TgI1V_[:§fitVi3l;££)V1V?1L%A ﬂﬁder $6018 of the Act, against tha:

judgment of Small Causes, BangafC>,_m.._ -- FV'a' c:-3-_V._to -' tbs pztzsentation of these revision peﬂﬁons .--u,€'1:1er:

Aeronautics Limitecl { ﬁor short HAL), a u.{f v.{:11€iia Undeﬂaking ixnpozteci certain spare: fag' Aircraft Division from foreign suppiiers. ""-._ "T¥;1cse zgaaids were ciuly insured with the United India A Company £111., ( for short Insurer), The imﬁortcd Hgagfods lauded in Bangalore Airpart on 4.5.2900. The Mysora Sales International Limited, (for short MSIL} had been appointed as a custodian under Sec:.45(1) of fine 5'' «W Customs Act ( hereinaﬁer referred ta as the Aci ' of the goods imperial and iandeéé which has been duly notiﬁed as a C-":3.s'i10ms j1b3.:E_;p:é'r'i, required under Sac? of iha Ac{;'>:"F11e g§or§_S :93: HAL which raacheﬂ Ba1i:g'a\§01'$" I«'%».§.'2{}8{§*-V: came is the custsdy ef 'E118 Es«iS§'L#<3§:j_ '_'}'hr: Air Carga C0m§}lex had '(man natiﬁsé as mtaning cef S€::.';2(1 E) of 3:116 t to be stored in the custom L<:)zi.l'§,VV " f,n3i§m'teé E3}? HAL and stems? €11 111$ :33: Ciargav V{Z:,:m;3§'e:<,"~~'%Vma1?z1!:a§.:"2_a{§ by the MSEL, was ._1dest:f:{§*e§1__iA'i;*1VvA 3 ' that -z3ec'a.:r:'ed an .3.£%.:2QC%0. .E_mp<:sx*tr::r 'aziza, E§&L $€<:'ua*&é man éaéiifexjg Céiﬁﬁitaiﬁ' R €336 cugioaiian §§€SiL mm': Ensdgcié iiﬁ étiaim ] vszith 3.15. ""§;1j1s.':;:rm: '7? E215: Ensumr, 3&6: saiisfyiizg i§.$e§§ aisgui V' i *i:}i€'TC«f:g&:°:'€é'£:1e$s 33" '£135 ciaim and aise {ha ésﬁirmcﬁan af the

-- §.;l§L.'-,}£¥ﬁ}i;?i;€:L'd gaziseﬁs in a fire acciﬁsni K765117116 in pesssssiaa 91' thé " '75<ié.i;$':9z:%i3:3 viz? MSEL, gaﬁgﬁaé the ciaim 9%" ﬁn: HAL. At '£1143 game timﬁ, tbs Ensure: ebtained 3 lettaz" 3? sL{§mga'L%<3:} frsm €116 Hﬁi; £0 ciaim éamagas fmm $135 §}€I"SGf1 11?;

an mspensibie; for that destznctien 0? the '§'h.€3:eafter, the insurer issaued notéééss :1§01: thﬁﬁ MSEL £0 campeusats {rah/2,e "g0é~c'1.§S< 'V imported by HAL which ware d%é2.i£'§"{:§*eé '37_1:V.7;é9'A"-iV"3Z;t'as: éigééésnt.

3. Tim MSEL afiégfoﬁiﬁndmg 313? there is 119 it 321$ tbs Empartsr er t%1€;'§:1S:"§1§§3r iiable to pay any damagesih; ﬁat" as §€r {ha pubiic Imfzice :':';$S1z£:::i§:i1$;%*:Gv§z3¢: ~' aufheritgg', its: liabiiity is limited oﬂ§,?'v.i§ - 2% 3 pm' Kilegmm 01' the vaiuﬁ 0?

'V the i.;§;;jé1'%sd ;s%?}}it:Z)'i1éV€I' is less and if the MSEL is is Eiméiacl uni}: to that extant. 'that '£}:1oug11 it was apyainted as {E16 ,, 4 5~asi:€if_i;ia:£;_ ' Sec,45(3) of the Act, the Custems ' thad the szempiitte eoniznl ever the goads; as such V' iiabie for payment of any éamages ts: ms importer. recaipt of {ha reply fmm tbs MSIL5 the §I}S%31I"fi.'{' as ~ . '2>s.?€:1} as Empower ﬁled suits in 8.0.9303. 1Q8"?f(}3, 2326~ 2327/ G3, £ﬁ89«~ 198$, §088- 3.089;' 93, 226/64, 289/ G4, 359- 365184, 4r?;e»4, 459 and 453,104, .iai1:ia11§; 9313: agajm:

MSIL seeking deems far 1'EC{3V€I'j,E of the va1t1¢~a.f:t1{1é'~Tg;0od3VL:*4 with ixatarest. The MSEL-,, 1.l§€)£'.i garxﬁce Gf §'11Z¥£> Summeﬁns i:"*; . 2333 thirsﬁ cases appeared before tbs"r§spec§ii:e:"V'McV¢ij;;°is contested the matter reitemﬁﬁg' its sté:1§_v W§1i€§; it had taken in its reply neBlce%;'.'._Et :«:Liso_ @é>$1i€,:id¢d théfﬂze suits are had far nan jainder i'i;éc§€ssaI§7' vim, tlze custams auihgiiéjggh' Enﬁhe: ésaié éefcmce, '£316. piajzztiffs; by-' ¢o,§;;i:;,?§z5:i,. ré q1§j;e:<:ﬁe:;t 01" sec; 1235(2) 0f the by'Aisé5i::in§:'§}:utﬁé:z.:'_.is vcustoms auijzc-:':ii§;, ﬁleé app}icat:ié3'1$= '$0 customs auth{>rit}=2 The appﬁcaﬁcng '\1'.7§: z'rsV _ aﬁaxﬁéd 311$ the CO.2E%mi$Si9§iﬁ1' fa:

"v€A:ilS'£QI{I1S."-53.8 we}; as '23i<i€i£. Gammissimiar far Czastams %§:'ez"%: 'x'}§_éfsifi},§;&I£{S 12 311% 33 §$«pt$:i_%£;}3pearar:C€, éefenéams 2 3:15} 3 ﬁiad wiitian $§at€ma311ut' 3 Qentending inter afshg ma: iizera is mt: p'1*ixsit§,-T' 0%' V~ ':.::3:A:1¥_4:'2,:<;"{ between them on 0:15 hand 32$ ihﬁ importer or iﬁsurer if the imported gozxis an the €)f§fl€I' and " éﬁérafomﬁ they am not answerabia for any alaim. Thaj,-' further cgntended {hm the goods were in C"LZSiO€1}«' 9f the MSEL as custgdiaﬁ and the Customs Deparimeni had rm Ii?

{:a:>:1tr9£ ever the imported gaws arsii since: gowisa gaosgessian of the C'-ilS'§L()'-(ii3;£'1 when if: was de$t"rr=?;}=9é:'{i; ' _ austems a1i?ZhQ§"i'¥:§' have no liabiiity 311$ _- :E1e}?::'~..ai*e%.V moi agzswefabk for the 1033. They alég :2{;r:::%'n€is:§§ *5-_?:e;s'; A' custoéiari aione is answsrabie §:51'-the ES. Thﬁtraafber, the pariies 'VL4L"a:ﬁ¥i:1Vevi€1€~;n§f5s; Q35 Sui': 19312., SC £Q8?j2{){)3 :x7a*$;._4_ }'3en£?._VAi11g:_ : Aéﬁig Jutige, 601331: of Small Cagmes u§h;iv$;x=3'.__s11é'és were yendiagi §$éi%ia1"€;V5?_1f1€ :?'%:IVE =_¥11$_§%:E; ;i1at11"§, {sf Small Causeg, Eangalergf;-. "'«§,"'E1€ Judge: 801111 Qf Smaﬁ Causﬁs, {iisﬁ:§€;S€é Suﬁ 131 SC 1{}8'?'ji2GQ3 by dAé'='t'::r***-+..:«%i....~' daiaé 2'§,1{}:2QG4; T116 1earx1e<}_ .V'«.AJu<§«gs,. _ {):1f1 "§§&I%.Sid€I'a{iGIi af {£13 era': and ﬁacumsztﬁsaijg evideiiés 311%; also various prezrisians 9f the Act, halé that 'faoth é'a;si0;§.§;a§>. as W611 as cusiamg amiherééy are jamiijg x V' ::.3t:{d'Ts$;ve%é;i13y liable to pay the $231115 of the im§0§te§ graads insurer which had Satisﬁsd the ciaim Of 1:11: " Eﬁpsﬁer, iagethsr with izxtemtst at 6% ﬁmm the date of gait : iii} the date as? Ivsalizaticm.

66 é. Bsirzeg aggriﬁved by {he xaié judgment _ the MSiL has ﬁled CR?' 2294/2:303 q«;¢$:;;mggg 42:§ae"

judgment ané decree hzﬂding it ﬁzébie .« claim of the piaézxtiifs. Custemsr _~§3§'.E1ti1€;fi§?Li'f§'i§ a:zisc,»"V*g",§;,:g$§t."i9I%i;€%§.%;VA the C()3T'};'8CtI}€5S$ cf said judgméf:>§:'b::_ ':1§2é/G5. Thus the first two raxziﬁizyn giﬁﬁﬁsﬁs €3--Rv§5 €26 311$. 29432005 mlafe {:3 guggmegtlgggab mzsvgas, Subséquentijr, €>f::_th§: j.::..;idga:'::é1'::3;i;3.Q8'It"'/Q3 was prstiuceiﬁi bef';§i*%r:[5 ._%fE*1_§:nW AEii. Judge, C0121": of 831311 C3'{1S€S5 befgxfﬁ v.~'}:Gm'-- "éi)1;%.':€r cases ware gxazxdizzg; Hm,x,~*ev¢r, th9tigh._,Va:1V.v"a${?::m:ﬁt wag made ':3 club 3}} thesis ' .23 cages ziimd "is ictaﬁ éégésmman evidence, it was net aacapised. 'T}}€:3f€f§i'ﬁv, '».' 'iﬁéjé§;.sndeat €'\?ié€ﬂCE'i was iaién, in 3}} the Casé%:,_" %3 jg* the origzlnai ef {he d0C13;mtf':1'§€S 2731 was C836 'aigd {rapiasf theresf 1'3 Qther czwes, {}}'zimat§}jg, the Caﬁéﬁ ﬁ%7é:r¢V<i7i$posed 9%" by izzéapendent but iiienﬁca} juégmeﬁt __'?d%a:§:;a 35,2392? Whertin the ieameﬁ Judgts: 1251:: that the Ezfustams authorities am mat regpensible for answﬁmig ms claim af {ha §1ain1::§.£fs ané as the goecis were in pessegsian anti Cantml cf the cusigdian via, MSEL as an {ht date :;:>f 6'?

its destxuciian, the MSIL 316112 is answerable $<_::§'_:Aff1§:1:"» _ 9:" the plaintiﬁs. {:1 that View cf the matt.e;';"'t§§}§:.. :1€~é§:*n§:ti"

Judge decreed the suit 0f the .0113}? 4s;gé§§;j;S§; A' dﬁfszidaxtsi-=~1 viz, MSEL andV»éi§sKmis:sé:<i: "'{h€:

Custams Authority, defendazztsé' gigat part. cf tha decrea p£31SS£é of %;§,t:$ %s cases, MSEL haﬁ prefarzfsd 23 CR?' 51%; ':0 6211a'? and 6:23','*~J§f§*;"" :05, 53?v;::eQ{:2%='--?.";;s._,7 against me dismiﬁsa}. M £21? ﬁfjaiitsg "against Eﬁfexzdarzts 2 anti 3, {ha izlszirm" 55:3 Wsii Eizave _}§{:t3Z1}.i1y ﬁiaé 'Z3 revigieza §€"EIiﬁGIjS £R§4*<.§8:iZs j§s:;f_ E21 {E26 3.ig§':*: {sf the zaiiamzéz ,.jfa<:E5.:{é,13,§%__ si§€=:': é2E~z%2.@:-3% re=.s§Si<:r:1' patitiam; éixvgiwz €133

7..$T2.:ﬁ€: g';;;.géstif';;ﬁ;<: ,6? fact azxd 13:22.2, {E13}? am 'aei:1g dispesézd Q?"

by --4.f,1:i§ c0mﬁ1};::11f= gfzédgmaniw 1': iiéve heard 82%; B.C'Se€ih3,rama Ram Eeamzed '€§:{32¥£1§§.:3T§f:1 éfapﬁarérzg £01" the piamﬁﬂs, ﬁamgljg, Emporier amri _' Eﬁ's1::x"€r, Sm: Yeviizi Rézgiésh, Eaargxed counsei apgdearémg for MSEL and Sri Aravénszi Esiumar, §€£§I'§'1€ﬁ " A,s3'£,S0}ici3:9:° Genera} agaeearéng Em: Czzsioms Aizihsxéiy, defandaﬁtg :2 811$ 3, 68

8. Sri. BE. Seetharama Rae, learned counse} for the petitioners would submit that, having regard ﬁe the pressieiens of the Cuetems Act a}; imparted g0od'SV"?§ie;1 Ec§ first land in {he euetem area 311:} such imp~:_}%%:ede "

would be hanéled by customs a1;¢;heré_t,ieS_:

or they may entrust the same fexmalitiee are cleared and mieeeed te? imEp@rter;"-,ae"s3gch, V the Customs Autheritiee..}Ve1:1éi"'iJe:t1ieeAggarineipai ﬁhile the custodian appointed as $ is only an agent. TherefQre_;..:t1f1e for the acts of the aigeﬂﬁ, _f'C',f01::1't below oaghf, te have granted the three defendants jointly '~ mad Tiielvef-ewe, he submétteei that the jridgeent Je%dee.:§e %e;;égs::$ee by the E Addiﬂeezal Judge in S.C. ;¥Je§;2,€§§'§.§,?A.:;deereei11g the emit egeiest 3}} the three "<E.,efe:1e1a3:1téé; jeintiy and severally $3 in aeeeréanee with iaw not call for any interference by this Ceum; in V' of the decrees passed in the remaéning 23 eases, bhe submitted that the decree passed by the Court beiow 69 required :9 ﬁe modiﬁad and 81% the three def»§:§§.<:;:1'e:.::;.'{s Shouid be heiéd iiabie jeintly and sevamgxy fesgggie the piainﬁﬂs. He wmgid further s1_1b:Bit_--{E*;.:~é5t:j~.2gSSi1£:;ig::g ~ for the purpose of argument, ﬁbers is 7.<,;.0n::é- iiééfid arrangement between the? €§__us£oia_s" Au":hé:fit3.$HsV ..3and Custodian I't':1S?iI'i{3tiI1g the «gf it would not hind the submitted that all ma inzported goﬁds fhe custody 01"

thé by Customs Authorityf,__Vaif;d §!'V ﬁring that period, the Cxzstomiﬁ 'a'1f€:. #:~;--:3's1s,*s§ra!3le as the princiﬁal, He '£91316 sziiagﬁiﬁ %:}:i'g3;ﬁ4'VS@ction 4~5{2}(b) as W63 as Secﬁgﬁi "I43 0:' Vi:i1s: .§ctl~:le:arI}' indicate that the Custsms V. -._A'i1t§3.:jgritiié*.é.A -}1i a:,?<_=._: completa c{)m:I*o1 over the imported gLjéec¥é§..Vavé1§'_i§t custcdy 9f the custodian, as such, the V --Cust$ ia.§""I3e:3értmsnt is also liable to answer the claim. v "*;11e;€:fQr6; he crzmtended that the suits aught ta have ..,1:.:e;é3;1"'§:IAecre€d agamsst Defendants» 1 to 3 jointly and 70

9. Smt. Yovini Rajesh Rohm would submits--that the Custodiaxi is a Statutory ozeation. under (1) of the Act and it works under the complete the Customs Authority and the ctgisiodfg so:

goods with the custodian is only as:s.1:opV_xgap till the Customs Authorities t1r1s'good.s* 3 for V home consumption or in the event of any ioss or dainsge 'to goods (:11 11111' g the custody of custodian, the and by virtue of the public Ivioiioe eatédi si1o;i1e.si19s4, the liability of the custodian is: US. Dollars per Kg. or to the exteiitéiioffile yaiue of goods, whichever is less. that such public notice has been _ therefore, it has the binding force against incmsiig the plainﬁﬁs and the Customs Authorities, such, the decree passed by the Court below fastening fee: as entire liability on the custodian is illegal and oontrary to the law. She would further submit that since as per &/ '71 the prozﬁsions of the Cusioms Act, the importa§V'T'».g{:r§ds from the memcznt it lands in the customs _._¢,€_:'é'z1;. '§ga€<§u%;_d7' _ land in the hands of the Cxxstemg Autho'1i't'£f€s»,"'v?hg " "

turn by virtua of am a:z'I'a.*{1ge:z::»:~::1t';».:4x;:;g<:?1:=:,:i'd%:1i€z$:"'?;Ei<§"'.:2m::g¢ its the Custodian, for stafagg: '£111.. élsarzéydi §§farV}:£0r;3a*:-. ' cengzxmptign or :a?ar€:f1§:11sing,___1§:~;V.éfgwgga, p}T'iVi'{j,?' (Ysf centmct §*:>t:f;w<~:en V . fihe custadian. Therefore, the <;§431;Qdiax*1'i~é '.t§{:§'i1§xa*er the siarém 05 the she sought for $et:ing vVa_.si;§§§" tha custodian in all thésg .' fér dismissal of the Suits 3 aga1T1:1$t M835; _ V a Kumar, learnsd Assistant Solicimy for tha Custsms A1::th0ri'a7e$, sought to :héVL:£§:afisonings 02' 'aha leaznﬁd HE Addiizigaal mags; Qom*t Ema}: Cans:-:53 while désmisging the smts against A '~:LI)4:ffc ri:~:?aNnts «-= 2 mad 3. He eentezzdcd that {hers is me egg? cémmitted by the said Cam': £21 dismissing the suitzﬁ against T as» u befendants~ 2 ané 3, ané that: $3 :19 ground to interfere with @ 72 ths mid. fmdiags. ¥-I& Wouid further submit that there is 210 relationship af Pzincipai and Agent between the Cﬁhétoms Alzthcarity and MSIL and since 55811,, as commissiozz for their sewicas n<:1'1der::d,_ the 7€.1;s't{§c!ia::":1:'~y exclusively liahia far any loss or da3:£ié§é"1e¢_t1:¢ _;vh§e £5; their custcady. Acconiing $9 thg lcmﬁéd let;-ﬁA:;1:1sc:1.!',V deparmcnt will not be in cu$t0§Tif;e*--Aba:1dV. imgorttd and zaxcept co11<:t§i:ie;:_:* 'bf thc* Customs Department has no othef at no stage, the Customs Authcziﬁcg C.'(}I1tI\€)l over the ' .§§e1ia;1de'a--:i:t1;e grovisions of Section 45(3) of'-._th'c ":':.+ja',*:V!:.1>mit that the said provision provides fcf §3;5V1j;mc§1t_. <>Ai'._vz:11'3f5} by the custodian to the Custems ' Depg-a.r@ei:::t £31 re:spc__:;;,0f goods pilfeztd and this izzdicates $h§a}t-.vCi1;st;:§i:x$ Authoriﬁes Wauld not be: in comma} of the §:;.r;V€i.s:VVs{;§§r{§:§--.§:1T;;.t§!f.2s customs area by the custodian. He also V . <;!1:3vz?.";:afgt<ii:r:1f.:ié:>i:§:. of the Court to the pravisiens gf Section 48 cf :A§_:t,. iééhich empowers the custadian to sell the goods not {yr warehoused or tmgnshipped within 30 days after VT " uﬁlcading. According to the Icarzied counsal, this pravision " fzzrther makes it clear that thr: Customs Aixthozitics have no 73 C-:3nt:ml aver the gaods and they have 1'10 role 1:0 piay own except for collection of the customs duty, Customs Degarhncni is got liable for the dam_a;g £$V ﬁts , the importcé goods while in posses:j§'ion € >f {."=V3L.'1S1"__1.i:)'f.'z;i3.'{:].'.'V 'V wouid further submit that Sectign ﬁvi the §.*:*o'£1id53'. }' wiih the general supervision iﬁigatst to the contml of the pééééssviﬁa of the custodian, as such, the no appiication to the facts Of §his Q(:g3wse. on Secticm 62 of the Act, wh_i¢a:'h x=:v;2;z§_r~:l1ous<:2c1 goods shall be subject bﬂicer, Wéaemas similar previsieaiizs regard ta the pqssessizm of me émporﬁezi VA g{)::§éa:i3 custcdian apps-intsré under 'V 45(1) Act and therefrsre, the Custemg liable ta answar the claim 9f the p§aiz;tiﬂ"$ §1._tEg:sc '.f§S 3uch, the Court below has rightly dﬁgmissed V _ tha :é;':1its.. 3:.gaii:st the Customs Autheritias. With regard; ta ,dw':rge pégsﬁeé in Q3. 199.198? of 2993, he $ubmi?,ted that tha 'jﬁdgment is mega} and zrontmgry to the provisions of the C-"!3iE::=5tOB3S Act, as such, ii; is liable to he get asiée. .n t&/ 74 x 1. The undisputed facts are, the oefendant-Msiaat the relevant point of time was custodian appointxé-xi' '4 K Section 45(1) of the Act in respect of the H landing at Bangalore Airport. The bbyiv landed in the Bangalore Airport,' Whioi1__ notified under Section 7 of "Act oil; gfhe 'V V imported goods were givegnjto tho"po§_$oéSion of 'the on the very same day. Go immrted goods kept in Air (largo .¢ompk_:§ ag eaj-by Custodian were destroyed in 3. A' I2:".;_ I11 tiiluev-.ai'm.5esajxi undisputed facts, and in the tho by the learned counsel V appcaxing for the' parties, the questions requimd to by this Court in these Revision Petitions are: ivhoihorf alone or the Customs Authorities alone 2 am the claim of the plainﬁﬁs ? or Whether a1} " ﬂzxom jointly and scvemlly Iiahlse to answer the clann' of A ? Before considering these questions, let me to certain provisions of the Customs Act, which have K?

75

13. According to Se:<:1:ion~---7, the Central of Excise and Custsms may appoint the ports _ which alone shall be customs ports or custxzmsf V. the unloading of imported goods 'Of goods or any class of such goods:

14. According Z t' iikct, the Commissioner of custotiisttitttmgr places fax any customs pozt or and loading of goods or specify the limits of customs arm';--- T}.

t' act directs the pers0n--i11-charge of an Indiaxz territory from any place V. «_ outside: C$t}f'i'§:,i1;gx passengers or Cargo brought in that

--$vha1i.§t:t__pennit or cause: such aixcrafl: to land at any customs airport. 'I'h<7:re is no dispute that ~V the Airport was duly notiﬁed as Customs A:'rpex't. H u the Cargo bmught fmm out side India could !and in Biatigaiom Airport. "& 76 3.5. According to Section 30 the person~i::1-(;V}:1.?3:';'%g'f:. Gf thc aircraft carrying imported goods at any that behalf by the Central Government sho;11;1'v:"_¢1::V1ixé:tf§1' its proper oﬁicer an import manifest 't!_:1e'i aircraft in the pmscribcd farm. Tim.

deﬁned under Section 2(34) to '2zz.Vei}*a;.*1, 'An <$f_(;}Vﬁstoms, V wha is assigucd thoé.-¢ jé the car the Commissioner of Customs. '

17. s¢2;§¢3.§§;s,i%»:. mg: that, 'no inlperted goods mq11i;'s;g§ the regulations in an import shall, except with the pennissvéo.1%1:'of be unloaded at any customs statiqn _un1cs;é .spé:E.iﬁcd in such manifest or report for " b€it§:g4.'.':ilI1_1£:L!a&§z(?d at'"tIi£1't"éustoms staﬁon'. 33 also digects that, 'no imgorted goods shaE1""«.be giniézéided, and no cxgort goods shall be loaded, at any ' "$2139: than a 331,306 approved under ciausc (a) of Seectis:m~ « : i3 iZ:=r ﬁzxloadmg or bading of such goods', 2'?

"& 77

19. Thus from tbs afozesaid provisions, it is clear that the imported goods shouts! land only in customs amahpf the ilﬂﬁﬁﬂﬁ customs Aixpozt and such imported goods unloaded only in the customs area notiﬁed in ths proper officer.

29. sectacén --- 45 deals wi£h__ goods and export goods. to__ of V' Section 45, all imported; in "Q; 'cus:f<>ms area shall remain in the ciistfgdj' ﬁérson as may be approved by th¢_:VCypmu.1ié~»é;io:;i;cr until they are c1ea1*ed7,_for_ or are warchoused or are n~a.nshjpp'ed"m a:,.~:¢:{ianée3viih the provisions of C13.ap1:cr~ VIII. 'Sub.--scr::xtio1)._V of 'Sc§ction 45 deals with the: duties of . t§.c« ﬁirhp be given the custody of the imported the customs area. According to Clause (a) of 3:4};-sgrctiitgjjéz ('.2) of Section 45,thc person having ctlstociy of agy gas in a customs area, shall keep a record of and send a copy thereof to the proper ofﬁcer and V. apéroxding to Claim: (1)) of submccﬁon (2) of Secﬁcn 45 of the '4 Act, he shall not graft such ggods to be removed iron: 78 _t__1_1_e customs agea 0; oiggerwise deatt wigg, egceizt ngdm and in accordance with the germissiaa in writigvs-.119' the ggoger officer. 1 UNDER.LI1'¥I1'€G'I8 Mmm)._subusecs'i§::§71:33'of Section 45 deals with the co11ti;n.g=ez::.cy in the avaﬁt of such unloaded importeﬁ goods.» " 't}_Vii34.":sub.-- u secﬁcn, if any impoﬁed goods piifeiﬁd thereof in a sustains area whi»1t: i::.,vthe (:ust0d3? of V referred to in sub--s.ectio§1 (1), ht: ﬁéble to pay ciuty on such goodg on the date of deiivaxyr of an {gage may be, an import 30.

-- 'Sécticgiij with the duty of the i:m§}ortcr of .th€ gopés 'upxén _ 'wI:1A€~;n "' imtry of goods an importation. V. has zsub--x¥.é.€Cti('31: (1) 0f Section 46, the imporéer of any é't}jé1'." goecis intended for uansit or transhipmtzm, thereof by presenting 1:0 the proper oﬁcer 3 <§f~. for home consuszapiiion or warehousing in the V' pfeéécribed form and such bill of entry shall include 3.2}. thﬁ ' mentioned in the bill of lading or other receipt given by u the cancicsr to the xronsignor.

79

22. Section 47 deals with the clearance «of fat; homa consumption. Accoxding to sub--scc1:ion ('1.)_; ofﬁczer on being satisfied that t}:1€:"§<$(5(l3 A_ ﬁmrgq " {cf '@225: consumption are not prohibited geéég ﬁié paid the import duty, if a1V1y,:v._:'L:.éz$$ess. éd._ . az1}%* charges payable under A913.-11' 'of thé he may make an order v'€,A?;:1.-.=': goods for home consumption. {:0 if the importer fails ta pajgtiais ~~.}1I1iCi€:.'L."'v.'3%1T1'V1!Z:3'*'¥".V§V%3('}'[IJ..{)I1 (1) within 5 days, ;::;;:>§1 " 0f cntxy is mturned ta him % ---- shall pay interest at the pI'€SCI'i'b€5€Z'1VVi'%"r_3':'{£,_ " V' V. 23,, Spcﬁo¥iV'5r3'Vlays ziown the procedure in case of wamhouscd or transhipped Within 30 days According to this secﬁen, if any goods "._};)I*o:1gh~tit;to india fmm a place out side India are not cicamd A f1'f.3r }§:£<;233;ze consumption or wancheused or uanshipped within ' 3%; days from the date cef Lmloadixag thereof at a customs u Hiétaafoxz or within such further time as the pmper ofﬁcer may

-&/ 80 allow or if the title to any ixnported goods is mlinqgished, such goods may, after notice to the importer pemxission of the pmper oﬁcer, be sold by the the custody thereof.

24. According to Section thér' .. <§2asc«. imported goods, Whether pr fiat. éfér ixomé" V consumption, if the Asi.3i§t::111t«VAV£3c~::3§i}1r1'is;:$.i<>Iza'2i9'cfﬂzistoms or Ecputy Commissioner (if 'satisﬁed on the applicatiozt of lcﬁnnot be cleared within a pending cleamnce, be 9. public 'warehouse, or in a private Ai.=£=3_.r t:hoi1:%s'.:«V iiii' b far deposit in a public warehouse ark: n;jt"aVai};ab}.e. However, goods so transferred . . is Véa{;éIié5Ia3.séA.§ha11 inc deemed to be wamhoused goods for Act and the provisions of Chapteplx will hairt: no apgﬁlﬁséﬁon to such goods.

AA jL Z Cha;3ter--IX ccmprised of Section 57 {:0 '?'3, deals Cimrx-f:\ 'E' « ﬁamhousizxggwe are not very much concerned with those % higybvisions in these: cases.

81

26. Thus, reading of the provisions in Chapter VII and 'VH1 makes it clear that the impoxrtoé goods lands in tho' customs area airport, the Proper Qfﬁcor imoharg: ofu u would take charge of the goods, Hox?et%§%I'; cleared either for home oonsuﬁﬁptgionwor 'for. tvhcw . L' arrangement for its stozoge is ':2;;dor..'. 1) by entrusting the goods till it is cloamd, to a gerson While aPPf3i;ntiI1§ 'i=:1S""':a custodian under Section 4'5(: i.} /7'? (Customs) dated 1O.O}.i§77,'fo¥ﬁ1:ﬁf.: No.33;77 dated 29.123197? has bccné isoued ";a1§i;g V. axmcxures giving the detailcci as {G the goods Eancfmg in customs area are Vito' by the customs authorities and by the zmtiﬁcation along with its annexures I1avaé"-.1}o»::i':£ durirog evidence in all the cases' The : p:*o§::_edf;t:,=o laid down in the said axmoxnzxzs are in line with _ «'i;hé'»p.1%ovisions of the act oontaincd in Soc,-f:ions~ 30 to 33, 45 referred to above. According to the oontenis of thoss atmexures, imported goods kept in the custotiy of MSZL shall Bill mjfjnuy.

82 be stacksd properly to facilitate easy ic3.entiﬁcati<h§'»T.and location. Imported cargo shall be under and double security provided by ' respectively and MSEL shall m"ajnta;{1i"»V;5rt;;3;2it_a<:<:<5;§fi§2:;;a imported geods kept with them. in {fig Pmforma 'C' annexed. As perL.L».C}auseh {3} of V attached to the public impozter should take the du;11ica.tn;c§'c";_,i*)3r"'to Inspector for examination anti: Ofﬁccr may examine thg 'Eh; IHSIL and if he satisﬁed etc, given in the BiI1:é§..Aof he will give a stamp "Passed oii'ii _c_3f on the dupiticatc copy 0f the V = " to Clause 3(a) of the said notice, the stake the Duplicate Bill of Entry tr; MSIL, 'Whit; 'Vghaii the party to take away the goods. Thus, the V' i.f_'scAhém.¢ of the Act as indicated in the aforesaid provisions and 'fiotiﬁcation, is that, a stop gap or :9. temporary " éiiangement is made for the proper storage of the imported 83 goods after it landed in the customs area before it is cleamd in all respects, either for home consumption Var for Warehousing, The custody of such imported ﬁds custodian appaiarzted under Section 45(1) controlled by the Proper Ofﬁcer of u u The Custams Authorities instead of imported goods landing in tﬂé:_ i:2;sto1iis Varc_aT't:n:1111st'V. such storage: to a pctsogx cus;todia;1.vAvVf§H0wever, as indicated by statutafxyﬁ i}mvi$it.§I1:.s u above, the Customs Authorities wouid. control over the The custodian is not an ixxdclpcndéﬁnt%;1?t£§E}i:s§rit3a;_%'tr§:&g*:éI with the imported goods and he has to with the directions of the Pmpcr &_ Ofﬁfiiigxf. V' E'vVen of sale of the goeds not cleamci, *;vfg§:a31;oz1V2stxi'sif"*t1§anshipped Within the speciﬁed period, can be only with the permission of 1336 V --V Thersfoze, fmm the above, it is clear that the * Cmsfpms" Authorities exercise cempictr: contml over the geods thcmgh in possession of the custodian till it is "<":ic5:axed aither for home consumptian or for warehousing or tmnshipped, New dcmbt, the custwian is under an obligation /Q 84 Jcex\<~'=»'-

to store such goods in a preper manner and @é. all possibis 5%', precautions ts pravcmt any kizld of accident or destruction or pilferage.

28. No doubt according til) the provisions of ﬁscﬁon 45(3), in case of pilfcrage of the imported goods of the custodian, the custodian is liable to '_sz13c:h _¢ goods to the Depmment. This dossA»V:1dg()t Customs Authorities have no contml. over the: ::.sc>i*aif'*..L wouid indicate that the cassms a1'3.'t.§_!:V1c'sV*,z'.i1V.FI-'.'--es'"'~.; as not answerable fer the loss _g0or.is'." "'I':hés'V'provisiéh"isVVt0 ensure paymciiﬁ of __t'm.={ goods importcd so that there will be no Essss to exciiéquéa ' _Seci3iéné..?.~of the Act imiicatss that the Customs rizitiioxiiissss §1a§%s--.comp1cte Conan} over the warehoused goods. N6. hdbuljf, is no pmvision similar to Section 62 in is gcods in possessien of the custodian appointed x V' nixdexj Sestimz 45( 1). However, reading of the cntine provisien

-- in C11apter--VII makes it clear that the Custsms " Aiithoritics exercise comgslste <:<m!:mI over the importeé gooés while in possession of custodian.

85

30. In the light of the af:m:-said provisimxs, in so far the: impoﬁtr is concerned, the moment imported goo<:1s.__1a11d$ in customs area, since stat11t<)ri];y it has to 1~e;.=,.:zaix"1--. custody of tbs Custems Authorities till 5: is vcleaﬁkd £3?' home consumption 91' for wazthojzsing, _"s;s =3 VV statutory creation of bailment :and:'A:4thc;'_"a3'{1st{:m's become the hajlec vis-éwvis fig' censidemd opinion, the cust0m_f3V"-ﬁuthxoﬁtihes . ﬁrincipally iiabie far the proper 'ﬁf goods to the importer concerned on €ik§#;':i£, the custodian is a 'Ir:1c:1x:}'evé:i*;~...--i1E:is an arrangement made by the éustqma: limpet storags of the imgroxted goods till 011 that ground, The customs _ authzﬁgcfiﬁés canfn'étVp1§;g(i that they am not liable to answer the iQ'p-%.')_VI'£t':2I': far. less or damage to such imported goods, ficxsséhsénion of the custodéiaa.

Section 141 of the Customs Act though appsarss A " 3:z:>. general pmvision, stiil it indicates that the goods in a ' cﬁgstgms area is subject to control of the officers of the u customs. This $ectioz1 would also support the contaméon of 86 both the ;:>lai:ntiﬁ's and Defendant No.1 that the customs authoﬁtics would exczcise the complete control ovgei%._"i3;c imported goods even in the possession of th: A4 appointed under Scctio1145(1).

32. Thc Hoxfblc Apex _§i' oswar, 3% AND vs.' in 1933 (3) sec 30: dealing with the question as to what dﬁecﬁoﬁ in (raise the goods ordcrcd VI'i(§vf""'V'tra<:ea}31e, aﬁer referring {sf Act, has observed in Pam~5 thus:~ A . ' x A . A, "hc{c>.i'th£:sc ;i.)rovisions in the Act, there _ ,a to dispute that until the A for home consumption, the Act requires the goods to mmain in " of the customs authorities and 'V §b*ﬁéusI§ the statutory liability to account for the AA ,gooc1 s* wwouici be of the authorities under the Act = with responsibility of keeping tlim goods."

® 8'?

33. In the case reported in AIR 1996 SC 2508 {BHARATHI .&VH'TING 00. VS. DHL, WORLEWIDE EXPRESS coumzx DIVISION or A2R!'REK2HT on by Smt. Yevixzi Rajesh Rohra, though me11.4'j§m§§§iései'"'e£ ﬁmited liability' of the consignee 'iii (Sn u account of the contract behveen""«Ath3e_ ? téeneigfioe consignee; it was a contractual. _eb1Vigaﬁ<'mV_bet§x¥eeI1':._fhe..pé;'ties"V V and there was a privity of "the peirﬁes and the parties had agreed in Eerajasigz the liability of the consigner. However;-'iz1v»tb;e ea;-3'e_ on to the contract of *;.m1 the MSIL, neither the importer_ne;? is a garty. It was an azzangemeizt V'::2etv'veer:_ " custodian and the Customs _ Dep.a§j®en.t. Ti1e;.~efg;§'¢«,. that clause regarding limited liability C{:}-'¥_13(_V1V be only against the Customs Departnilexzt and or the insurer cf the impoﬁer.

V . Thefeforeg .t};ef said ciecisien has no applicaﬁon to the facts of « V' ' - this ¢ase';' ' In the case of lN'1'ERNA'ﬂDNAL A.$POR'I'S A t3'1'HORITY or 12mm ND armies vs. GRAND mm /7 88 mmxmnoxa ABE} erases [1995 (3) sec z5:;3e%egm~ referring ta; Section 45 and alsa Section. 2(11) :§§e« _ Apex Ccaurt has ebserved as under:

" It is thus clear that are kept at the airport Cotporaﬁon in the cusié_5né3"0yer the Customs Depaztneemévb eyeextises control. No gooé-3.. iimre either by the cxgstodian. The detention is to e1;a'ule:fﬂ3§e* :'.£}epar't1nex3t to proceed1'é;f. determine if "t§§{&8' correct or the gqogivsl etc. A person requixed to comply with ziileé }?%£.(.}%'i§:'.xC Q'E{{ig}VA1*x<"i$">S¥1Cd by the Government V' or reguiating import.

" ;j 'Whether"i11.eVVifx'nperter is complying with the rules ' «:'e§E,'-e«.n§'t..&&and in accordance with law is VA fig) the Custems Department. N9 goods except with permission of the Department. Therefore, it is by ﬁiyeiatiotrx of the statutory provision that an area A' ; 'speciﬁed as customs area is uzzder :::<:>13.tro1 of the "Customs De§artment. In fact ﬁctionally it is the Customs Deparment which for purposes of /2 "y 89 imported goods, its chccistizzg, sterage, release. etc, is in control of it."

34. In the light of the above, there is holding that having regard to the scheme of manner in which the imported goodje; '!é1'3'_dinA_g"..«iz1 .;CtistQn§1s-- are hancﬂed} the Customs the: loss of such imported Tﬁé SC No.108'? of 2003 has... righﬂy that {E16/Ecustoms Authorities are answcztiiiltvh:-:" imt of the piaintiff. However, the 1¢a3:fi::c(_1 'it; has mrcr~1ooked the puigosp of the Act as ctmtained in the afozesaid p.1f{jvisi§);;~:I.é. to an extent of bowing that the Customs do not exemise any control over the géogs over to the possession of the they are not liable to account for the Iostspf At In my considered opinion, the said ﬁnding is km-mneé-e:¢'tt having vegan: to the scheme of the Act. any [V"--"g;;qan;gcmcnt made by the Customs Department for proper V' stiaragc of such impoztcd goods, by appointing the custodian, would not absolve its liability ta account for the loss, if any, 90 of such imported goods even if such goods Wen: in possession of the custedian.

35. In the ﬁght of the statutory creation pf the custodian under Section 4S{ 1), even custodian is to the Customs Department for any Ioss or such goods.

36. According to Secﬁon ﬂit:

Act, in all cases of Baiimcnt, is as" V L' much care of the goodshaiied as ordinary pmdcnce uﬁéﬁx-Er taker, of his own goods of and value of the goods bailed. Thus, the is; 7;z1d:;ér«zu§i1 obligation to take proper care in resggxaﬁzt ﬁhe.' with him. It is only if he km has taken ail the care as is requimd by a he is absoivcd from liability. 3"..7,__ 3~ As per Sect:ion~152 of the Indian Contract Act, in the absence of any special co311::ract, is not Izésfsponsibic for the loss, dcsuucﬁon or deterioration of the 91 thing bailed, if he has taken the amount of care of it in Secﬁon 151.

38. In the case on hand, ﬁgs Coma'? i}£§V1Z3_r "~ 2 recorded a ﬁnding of fact that Dcfcxﬁgiaxgt AA abie to satisfactorily prove that it taiicgii all L. cf the imported goods, which 1152 cause of ﬁre is also not in the abscnce of any such evide;;<;§ No.1 had taken. all mg: Ir:q;i_xire{1:;'§1s Section 151 of the Indian ($13311 ﬁr it to contend that it is nofliablc No doubt, as per 'the pubiic notiAce,'w}1Vic1r;;; \a}".<;{S pursuant to an axrangemcnt _ betwgcgi "the Cuémﬁié D§:partn1cnt and the Custodian, the oi"%:*Ah.§V%:¢:;stadian is lizzaited to 20 US $ per Kg., or the éétf).a1_ 'iixzaportcd goods, Whichever is less. Even if M me said pazmeév' ﬁoﬁce has been Gezetted, it does not absolve " c.iefe;:1dant from its liability to answer the claim of the « with regard to the loss of goods. The terms of the public notice would only bind the M811. and the Customs . :~ Authorities. It is open to the 1" defendant to workout its a 92 remedies with the Customs Authaxtities in accorda;;:¢:§'J-yith Law and in accordance with the terms agreed to to restrict its liability. In my consideved opipisn.,_}f)f u said puma neticc would not bind the i;;;p¢;ﬁ;r;: %%:rhcmg;

my considered opinion, ﬂ:eV»T'P,curt"-bgiaw, Additional Judge of the Court 'fs jnstiﬁed in decreeing the vThe Court below might to have ail the three:

defendants    aznouni jointly
and   the: judgment of Madras
High    facts of this case for the

reason ":;1:;a~a decided on the basis of the provtlsions in ti:;;i1~'L'Mad.ras Pox': Trust Act, which is a _. _ self»-.c:%;:it2i;i.ned itself 'V of the above discussion, I held that then:

is by the {canned I I Additional Judge of 1f11c of Small Causes in decmeiag the suit in (LS. V' V~ '1'%Iz;)V. 31687 of 2003 against all the three dsfendazxts holding "jointly and severally liable to answer the ciaim of thc " Themforc, ! ﬁnd not gmunds to interfere with the 93 33113.6, as such, CRP No. 126 of 2005 and CR9. No,2'9%¥T.9f 2005 have no merit and they are liable to be _ Judgment and Decrees passed by the in Addit~L91u1&1VVJ'{i§igc .51?"

the Court of Smaii Causes disIni:s5v.sir:1g t,§*1é.TT»s{i;.its; Defendants 2 and 3 is liable bc*;_1_:ae sétﬁsidc _.aha "ttic decrees are required to be defendants to pay the together with interest as In this View of the Slnsurer and the importer caps. med by NESIL are liable: Q." --

40. "125 of 2005 and C.R.P. 294 of 20Q$.,am judgment and decree passed in 1037 of..200:§ 'byihe I Additional Judge of the Court of 'VVE!\2:1vi1jgaIore is aﬁrmed, C.R.Ps. 586 of 2007 to 60? The judgment and decree passed in Ng. ':. 232642327/2003, 1080-1086/2003, 1088- 'ift;39j':;9a3, 225/04, 280/04, 359-365/2004, 417/2004, %.4f'A'>45§;;2oo4 and 46012004 dismissing the suits. against V V '° D(=':fendants -- 2 and 3 are hereby set aside. In modiﬁcation of %/ 94 the judmcnt and decree passed by the trial Co1nt,V.t1:1esc suits an: decreed against all the three defendants attri are directed to pay the decrectal amount joixtﬂy e-*s,t.{<"i V' together with interest at 6% from the daft x9it2'V.V,1'i date of payment. CRPS. 514/ 2097--[_'_' 62.17j2£)of% 623/2007 to 637/2007 and"Va're.,.Vdism5§scd.--'3the V "

circumstances, I direct the tttéir otittzﬁosts. .~=.CSG ---132,1 to 13.67.' " t , Keg = to" 13.94

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M/S Mysore Sales International Limited vs United India Insurance Co Ltd on 9 March, 2009