Madras High Court
M/S.Puravalan Freight Forwarders Pvt ... vs Owners And Parties Interested In on 30 June, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
C.S.(Comm.Div.) No.181 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.06.2025
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
C.S.(Comm.Div.) No.181 of 2024
and A.No.5054 of 2024
M/s.Puravalan Freight Forwarders Pvt Ltd
Rep. By Its Direcor Mr.Abdul Aziz,
Door No.3B, 3rd Floor Kaba Plaza,
57 L.B. Road, Adyar, Chennai 600 020. ... Plaintiff
-vs-
OWNERS AND PARTIES INTERESTED IN
Vessel M.V SITTHAA IMO (8923909)
A Motor Vessel, Flying The Flag of Tanzania,
Presently Lying at the Port of Tuticorin
and Represented By Its Master. ... Defendant
PRAYER: Civil Suit (Commercial Division) filed under Section 5(1)(e) &
5(2) Read With Section 3 of the Admiralty (Jurisdiction And Settlement of
Maritime Claims) Act, 2017 Read With Order IV Rule 1 of Original Side
Rules Read With Order VII Rule 1 of CPC, 1908, praying to grant a
judgment and decree on the following terms:-
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:34:30 pm )
C.S.(Comm.Div.) No.181 of 2024
(a). That this Hon'ble Court may be pleased to pass and order and
decree in favour of the Plaintiff and against the Defendant vessel M V
SITTHAA having IMO No.(8923909) and her owners and all persons
interested in her towards causing loss of Rs. 1,00,00,000/- together with
further interest at the rate of 18% per annum from date of suit till its
realization as per particulars of claim.
(b). That the Defendant vessel M V SITTHAA having IMO
No.(8923909) together with her hull, tackle, engines, Machinery, Boats,
bunkers, equipment, paraphernalia, and all other appurtenances presently
lying at Port of Tuticorin within the territorial waters of India be arrested by
a warrant of arrest of this Hon'ble Court and the same be condemned in
respect of the claim herein an ordered to be sold along with the hull, tackle,
engines, machinery, boats, bunkers, equipment, paraphernalia and the net
sale proceeds thereof be ordered to be applied to the satisfaction of the
Plaintiffs claim herein.
(c). For cost of this Suit.
2/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:34:30 pm )
C.S.(Comm.Div.) No.181 of 2024
For Plaintiff : No Appearance
For Defendant : Mr.S.Vasudevan
**********
JUDGMENT
The matter is listed under the caption “for dismissal” because the plaintiff was not represented at the hearing on 18.06.2025. At today's hearing also, the plaintiff remains unrepresented.
2. Therefore, C.S.(Comm.Div.) No.181 of 2024 is dismissed for non-
prosecution without any order as to costs. Consequently, the connected application is closed.
30.06.2025 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:34:30 pm ) C.S.(Comm.Div.) No.181 of 2024 SENTHILKUMAR RAMAMOORTHY,J rna C.S.(Comm.Div.) No.181 of 2024 and A.No.5054 of 2024 30.06.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:34:30 pm )