Bombay High Court
Penguin Maritime Ltd vs Lee & Muirhead Ltd on 5 September, 2014
Author: Roshan Dalvi
Bench: Roshan Dalvi
1 SUIT-826/1998-Judgment
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 826 OF 1998
Penguin Maritime Ltd. ...Plaintiff
Vs.
Lee & Muirhead Ltd. ...Defendant
Mr. Ashwin Shankar a/w. Mr. Bimal Rajashekhar,
Ms. Ruchita Sahay, Advocates for the Plaintiff.
Mr. Chirag Balsara a/w. Mr. Mohit Arora, Mr. Dhiraj Mhetre
i/b. Desai & Diwanji, Advocates for the Defendant
CORAM : MRS. ROSHAN DALVI, J.
DATED : 24TH JULY, 2014
Date of reserving the Judgment: 17th July, 2014
Date of pronouncing the Judgment: 5th September, 2014
JUDGMENT:
1. The plaintiff is a company incorported in Liberia owning the vessel m.v.LISSOM. The defendant is a firm of agents working at the port of Haldia, Calcutta, West Bengal. The plaintiff entered into a Charterparty with one Inglewood Gestion S.A., Geneva as a Charterer. The Charterer appointed the defendant as its agent in Haldia. Upon the recommendation of the Charter the plaintiff also appointed the defendant his agent in respect of the cargo to be loaded on the plaintiff's vessel at Haldia. The vessel arrived at Haldia on 12th September, 1996. The plaintiff issued the formal notice of readiness. The defendant knew about the arrival. The ::: Downloaded on - 06/09/2014 23:48:56 ::: 2 SUIT-826/1998-Judgment defendant had acted on behalf of the plaintiff in respect of the vessel since 11th September, 1996. The defendant had to undertake the formalities for loading the cargo on board the plaintiff's vessel upon certain terms of the Haldia port authorities. The defendant had to see that the cargo to be loaded was ready for loading when or before the plaintiff's vessel arrived and to appoint a surveyor to check the condition of the cargo. The plaintiff had to issue a clean mate's receipt (which could be issued only if the cargo was in a fit condition). It is the plaintiff's case that the defendant did not comply with the material terms of the port authority. It failed to inform the plaintiff of the specific conditions and terms. The vessel remained berthed. The cargo was to be loaded. The loading could not commence because the cargo was not ready for loading. The plaintiff was made to vacate the berth by the port authority. The plaintiff's vessel was again brought for berthing. The loading commenced. Thereafter a Surveyor was appointed by the plaintiff. The Surveyor opined that the cargo was not in a fit condition. There were exchanges between the buyers and the suppliers. The supplier was Hindustan Lever Limited (HLL). The cargo was of rice. The Master of the plaintiff's ship found the cargo in a wholly inedible condition and not fit for human consumption, it being a cargo of rice. Certain letters of protest were issued. The Master ordered that the cargo cannot be loaded.
2. The plaintiff has claimed that the samples of the cargo found unsuitable was sent to one M/s. Briggs and Company for testing.
::: Downloaded on - 06/09/2014 23:48:56 :::3 SUIT-826/1998-Judgment The report of the inspection showed that the cargo was infested with insects, weevils and larvae so as to make it unfit for human consumption. The plaintiff has further claimed that the parties appointed their respective surveyors to carry out the joint survey. Certain samples were sent to the UK for analysis. All these took time when the plaintiff's vessel incurred cost which the defendant called upon the plaintiff to pay and which was paid. Ultimately the cargo was rejected and not allowed to be loaded. It was then that the plaintiff was informed that the defendant had given an undertaking that a "clean mate's receipt" would be issued by the plaintiff, but which could not be issued. The plaintiff's ship sailed without the cargo after considerable delay of 76 days from the time of the ultimate rejection.
3. The plaintiff has claimed that the plaintiff initially and mistakenly considered the charterers as the parties liable for the delay and the consequent costs to the plaintiff. However much later on 26th November, 1996 it was brought to the knowledge of the plaintiff that it was the undertaking given by the defendant to the port authorities which resulted in the port authority insisting on the clean mate's receipt which could not be given due to the infested cargo and hence the plaintiff has held the defendant liable for the loss incurred by the plaintiff for having given the undertaking without the plaintiff's knowledge and consent. The plaintiff claims that the defendant failed to carry out its obligations as the plaintiff's agent. The defendant did not appoint the Surveyor ::: Downloaded on - 06/09/2014 23:48:56 ::: 4 SUIT-826/1998-Judgment as required and did nothing to protect the plaintiff, but only acted on behalf of the charterer and the shipper. In addition the defendant constrained the plaintiff to accept unacceptable cargo upon its undertaking given to the port authority on 11 th September, 1996 before the ship arrived.
4. The plaintiff has claimed neglect and negligence of the defendant by acts of malfeasance, misfeasance or nonfeasance.
The plaintiff has claimed reimbursement of the losses incurred by the plaintiff specified in paragraphs 17(a), (b) and (c ) of the plaint which include the amounts paid by the plaintiff to the defendant to be paid to the port authority. The plaintiff has also claimed damages for consumption of its bunkers for 67 days and the loss of use of the vessel as per the rate fixed in the Time Charter Hire. The plaintiff has claimed damages as per the particulars of claim set out in the plaint.
5. The defendant filed its written statement disputing the plaintiff's claim. The defendant has admitted in the written statement that it was the agent "in respect" of the plaintiff's vessel, but has claimed no privity of the contract with the plaintiff. The defendant has admitted that the vessel was to load bagged rice. HLL was the supplier. The vessel arrived on 12 th September, 1996. The defendant instructed the Master of the plaintiff's ship to issue clean mate's receipt even before the loading of the cargo. The defendant requested appointment of a Surveyor. (the surveyor did ::: Downloaded on - 06/09/2014 23:48:56 ::: 5 SUIT-826/1998-Judgment not approve the cargo as stated in the letter dated 15 th September, 1996).
6. The defendant has essentially accepted that it was the agent of the plaintiff. At one place it has denied this fact. The defendant has claimed that mate's receipts were always accepted clean without any qualification by the port authorities who act as Bailees of the cargo in all parts of India. The defendant has also contended that the planning meetings are conducted by the port authorities regularly in which the agents of the owners, charterers and shippers are required to participate as per the usual practice. The agents are required to ensure issuance of clean mate's receipt by the concerned vessel. The defendant has contended that, therefore, due to such practice the agent of the owners of the ship has no option but to abide. The defendant has accepted that it had attended the planning meeting of the port authorities on 11 th September, 1996 ahead of the arrival of the plaintiff's ship which was expected to arrive on 12th September, 1996. The defendant claims that it, as the owner's agent, had to ensure the issuance of "clean mate's receipt" and that it had not given any undertaking in that behalf. The defendant denied the requirement of the knowledge and consent of the plaintiff. The defendant claims that its act was within the express and/or implied power and authority as the plaintiff's agent. The defendant claims that as per the usual practice it duly advised the Master of the plaintiff's vessel that he would be required to issue clean mate's receipt. It has also ::: Downloaded on - 06/09/2014 23:48:56 ::: 6 SUIT-826/1998-Judgment contended that the Master of the plaintiff's vessel was informed about the same before the commencement of the loading of the cargo. The defendant has further claimed that it repeatedly requested the plaintiff to appoint Surveyor for inspection and testing of the cargo. That was not heeded by the plaintiff. However the Surveyor did not approve the cargo. The defendant has denied that it had the obligation to sort out the cargo well in advance and prior to the vessel being berthed at the dock.
7. The defendant has further claimed that as the agent of the plaintiff's vessel it was not concerned with the quality and condition of the cargo and denied that it was infested or the letters of protest issued by the plaintiff.
8. The defendant has claimed lack of knowledge of the notice issued by the port authorities to the vessel or the fact that it was moved out of berth or that the cargo had been inspected by M/s. Briggs & Company or any report was given regarding the quality of the cargo. The defendant has denied any negligence, misfeasance, or malfeasance, non-feasance or any criminal act on its part.
9. The defendant has claimed that there were disputes between the charterers and the supplier about the particulars of which the defendant had no knowledge or that any survey was carried out and it was reported that the cargo was unfit for human consumption and could not be loaded on board.
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10. With regard to the charges incurred by the plaintiff whilst the vessel remained in the port, the defendant has claimed that the plaintiff was obliged to pay the port charges of the vessel and accordingly the plaintiff had paid the defendant what was due and payable. The defendant has claimed that certain excess amount paid by the plaintiff was refunded.
11. The defendant has disclaimed any liability for the loss suffered by the plaintiff and has contended that the plaintiff must look to the Charterer of the vessel and/or the supplier of the cargo for any loss. The defendant has accepted that it acted as plaintiff's agent and has shown how it, in fact, went even beyond the bounds of its duty and obligations as the agent of the plaintiff. This is specifically brought out in the extensive correspondence by way of letters, faxes and telexes by and between the parties as also the charterers relied upon and produced by the defendant.
12. The draft issues have been tendered by the plaintiff as also the defendant. Certain draft issues have been marked as settled by this Court. The issues required to be reframed in the light of the above averments of the parties in their pleadings and the documents relied upon by them.
13. The controversy between the parties has been narrowed by virtue of several admitted facts and the contentions of the ::: Downloaded on - 06/09/2014 23:48:56 ::: 8 SUIT-826/1998-Judgment defendant. The admissions, therefore, require to be set out to narrow down the controversy between the parties. The admissions may be set out thus:
(a) The plaintiff is the owner/manager of the vessel m.v.
LISSON.
(b) The plaintiff entered into a Charterparty with M/s. Inglewood.
(c ) M/s. Inglewood appointed the defendant as its agent in respect of the vessel which was to arrive in India.
(d) The defendant acted as the agent of the plaintiff in respect of the vessel.
(e) The defendant acted as such agent since a day prior to the arrival of the vessel and attended a meeting on 11 th September, 1996 on behalf of the plaintiff, the Charterer as also the supplier.
(f) HLL was the supplier who was to supply a bagged rice to a buyer in West Africa.
(g) The vessel was to issue "clean mate's receipt" in respect of the goods boarded on the ship for which a bill of lading would be issued.
(h) The defendant requested for the appointment of the Surveyor.
(i) The defendant acted on behalf of the plaintiff with the port authorities to see that penalties were not levied upon the plaintiff other than the usual port charges in view of the ::: Downloaded on - 06/09/2014 23:48:56 ::: 9 SUIT-826/1998-Judgment dispute as regards the cargo.
(j) The defendant has addressed letters on behalf of the plaintiff to the port authorities in that respect.
(k) The defendant knew that the supplier and the Charterer had some disputes which were being settled and for which the defendant requested time from the port authorities on behalf of the plaintiff.
(l) The defendant called upon the plaintiff to pay the charges leviable and refunded the excess amount paid by the plaintiff to the plaintiff.
(m) The defendant has not only acted as an agent of the plaintiff, but has accepted that it was the agent of the plaintiff.
(n) In the defendant's Advocate's letter prior to the filing of the suit the defendant has claimed that it was the common agent of the Charterer and the plaintiff.
14. In view of the aforesaid admissions in the written statement of the defendant and the documents relied upon by the defendant, the real dispute between the parties that remained is only with regard to the requirement of giving the "clean mate's receipt", the neglect and negligence on the part of the defendant in carrying out the duties of the agent on behalf of the plaintiff and the loss, if any, suffered by the plaintiff upon such neglect and negligence.
15. Consequently the real issues that remain between the parties ::: Downloaded on - 06/09/2014 23:48:56 ::: 10 SUIT-826/1998-Judgment are framed and answered as follows:
Sr. Issues
No.
1 Whether the defendant carried out its duties
and obligations as the agent of the plaintiff . No
2 Whether the defendant was the plaintiff's
agent in India. Yes
3 Whether there was conflict of interest and
duty of the defendant.
ig Yes
4 Whether the plaintiff suffered any loss on
account of neglect and negligence by any act
of misfeasance or nonfeasance on the part of
the defendant. Yes
5 What is the extent of the loss, if any, suffered As per
by the plaintiff ? final order
6 What relief, if any, is the plaintiff entitled to ? As per
final order
16. The plaintiff has examined its legal officer. The defendant has examined its representative. The parties have relied upon and tendered documentary evidence contained in the charterparty, the rules of the port authorities, the minutes of the meeting dated 11 th September, 1996 and the correspondence between the parties, most of which is admitted and would be required to be considered.
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17. Issue No.1 : Duties and obligations of the defendant.
The parties are bound by the rules of the port authorities.
These are contained in the bye-laws of the port of Calcutta. The defendant has relied upon the bye-laws and produced the copy thereof. They would have the force of law. By-law 55 thereof runs thus:
"55. Clean receipts for goods shipped - Masters or Mates of sea-going vessels shall give 'clean' receipts for all goods shipped from the Commissioner' sheds. Shipment under a 'qualified' receipt shall not be made without written instructions from the shipper. Goods for which a 'clean' receipt cannot be given shall be rejected in the transit shed prior to shipment or, if they have been shipped by mistake, forthwith returned ashore".
18. The plaintiff was bound by the aforesaid rule when its ship came into the port of Calcutta. The plaintiff's local agent in the port of Calcutta must act on behalf of the plaintiff. The local agent is the defendant. The defendant is imputed knowledge of the rules. The defendant must bring them to the plaintiff's notice. The defendant must act in terms of the rules. However that cannot be without informing the plaintiff of the same. The plaintiff would claim that its knowledge and consent was absent. Its consent was immaterial. Its knowledge alone was required. The plaintiff must derive this knowledge so soon as its ship enters the port so that the plaintiff can abide the rules. Only its local agent can inform the plaintiff of the local rules. The plaintiff has entered into a ::: Downloaded on - 06/09/2014 23:48:56 ::: 12 SUIT-826/1998-Judgment Charterparty. The Charterer has appointed the defendant as its agent. The defendant would, therefore, be appointed by the plaintiff also as the agent. The defendant, in fact, acted as such.
The defendant has specifically admitted that it was the agent "in respect of the said vessel m.v. LISSON" during the relevant period. The defendant not only expressly admitted that it was the plaintiff's agent, but has also acted, and as shall be seen presently, in the interest of the plaintiff on various counts.
19. As the plaintiff's agent the defendant was required to attend the meeting on behalf of the ship prior to the arrival of the ship keep ready all the necessary formalities for loading the goods to be exported on board the ship, as shall be seen presently.
20. The documents relied upon by the defendant inter alia show the following:
1. The telex dated 9th August, 1996 was received by the defendant from the Charterer, the principal of the defendant.
It showed that the vessel would arrive at 7 hours on "12" for loading of "bagged rice". The defendant was directed to check with the owners (plaintiff) and confirm. The defendant was also requested to advise the next port of call. The defendant was informed that the matter was most urgent since "we have to declare the vessel to port and Customs". The defendant's appointment as the plaintiff's agent in ::: Downloaded on - 06/09/2014 23:48:56 ::: 13 SUIT-826/1998-Judgment respect of the vessel came to be clarified upon the aforesaid telex.
2. The very next day on 11th September, 1996 the defendant sent its fax to the plaintiff setting out the port dues payable at Haldia port in a total sum of $ 32950 with further particulars of further payments and procedures. The telex would show that the defendant accepted the contract of the agency of the plaintiff in respect of the suit vessel by performance itself. ig
3. On 11th September 1996 the defendant attended the planning meeting of m.v.LISSON with the port authorities as required under the rules.
4. The minutes of the meeting relied upon by the defendant show the particulars of the vessel, the export and the procedure. The relevant parts of the Minutes of the Meeting dated 11th September, 1996 run thus:
They (the defendant )will ensure issuance of clean mate's receipt for the cargo shipped per this vessel and Mates receipt with any clause or remark will not be accepted. .....They will advise the Master of the vessel on arrival accordingly.....
.....They will advise their surveyors to sort out ::: Downloaded on - 06/09/2014 23:48:56 ::: 14 SUIT-826/1998-Judgment exportable bags of the cargo well before the bags are placed at hook points for shipment.....
.....M/s. Lee & Murihead Ltd. clearing/forwarding agent appointed by M/s. Hindustan Lever Ltd., will ensure submission of processed export documents to Jr. Asstt. Manager (Sh & Ch). GC Berth prior to arrival of the vessel at Haldia in order to enable the vessel to commence her shipment operation immediately after her arrival.....
.....In case of their failure to do the same they will be fully responsible for the entire consequences..... .....However, the Forwarding Agent, further confirmed that the cargo for shipment as stated above is already available with them in Haldia.
5. The minutes of the meeting further shows:
(a) All charges including shifting charges shall be paid by the defendant as the owner's agent.
(b) The defendant will ensure that the vessel provide cranes so that the work shall begin immediately at the working berth.
(c ) The defendant will ensure issuance of "clean mate's receipt" for the cargo shipped for the vessel -
::: Downloaded on - 06/09/2014 23:48:56 :::15 SUIT-826/1998-Judgment mate's receipt with any clause or remark will not be accepted.
(d) The defendant will "advise" the master of the vessel on arrival accordingly.
(e) The defendant will advise its surveyors to sort out exportable bags of cargo well before the bags are placed on the hook point for shipment.
The defendant will ensure that the master's vessel properly checks the cargo upon stacking of the cargo in the hatches in co-ordination with all concerned in the port.
(f) The defendant was informed that any defect in stacking should be promptly brought to the notice of the relevant authority.
(g) Any stacking would not be allowed if it was not brought to the notice of the relevant authority except on payment of shipping charges.
(h) The defendant will arrange for providing necessary covering, dunnage material in the hatches before the loading of the cargo.
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(i) The defendant will follow the EGM of the vessel that the Customs department within 7 days of the completion of the shipment and submit a copy to the relevant authority.
(j) The defendant was further to make arrangements for ship's operation and shed/yard operation of the vessel as the agents of the Supplier (HLL).
(k) The defendant will ensure submission of processed export documents to the relevant authority prior to calling the vessel; if the documents were not ready the vessel will not be called to Haldia. It was recorded that the defendant as the owner's agent agreed to that condition.
(l) The defendant will also ensure GC berth prior to the arrival of the vessel so that the vessel commenced shipment operation immediately upon arrival.
The defendant was to be fully responsible in case of failure for the entire consequences.
(m) The defendant informed the meeting that the cargo for the shipment was "already available" with it at Haldia.
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(n) Hence the defendant was directed to stack the cargo at the transit shed at a place earmarked by the relevant authority.
(o) The defendant was to replace all the cut torn bags if found at stacking point.
21. The aforesaid would show the various acts and things required to be done by the defendant as the agent of the plaintiff before or upon the arrival of the cargo so that the loading operations would begin immediately and the clean cargo as surveyed would be loaded expeditiously.
22. The most important part of the duties of the defendant set out in the Minutes of the Meeting dated 11 th August, 1996 run thus:
Minutes of the Meeting: "They will ensure issuance of clean Mate's receipt for the cargo shipped per this vessel and Mates receipt with any clause or remark will not be accepted. They will advise the Master of the vessel on arrival accordingly. They will advise their Surveyors to sort out exportable bags of the cargo well before the bags are placed at hook points for shipment".
This is upon the premise that the defendant knows the rules and bye-laws of the port authority. The plaintiff would not know it and hence must be informed specifically by the defendant on ::: Downloaded on - 06/09/2014 23:48:56 ::: 18 SUIT-826/1998-Judgment arrival itself so that the plaintiff can, as it must, abide the rules.
The other important duties were to appoint a surveyor to sort the exportable cargo (for which, of course, the plaintiff would be charged) and to see that clean goods are expeditiously loaded with process documents.
If all these acts are not to be carried out by the defendant as the plaintiff's "local agent", its appointment itself as such would be meaningless.
23. It is important to note that though the defendant himself has to carry out all the aforesaid acts and things, only the clean mate's receipt has to be issued by the master of the vessel and hence the defendant has been specifically informed that it must advise the master of the vessel about that specific requirement.
24. The specific duties of the defendant to be performed before or upon the arrival of the vessel are mandatory and imperative to ensure the commencement of shipment operations immediately and expeditiously. This is seen by the specific warning that upon failure to do so the defendant would be "responsible for the entire consequences". The processing of the export documents is also an imperative duty of the defendant as the plaintiff's agent which is demonstrated by the fact that that would have to be performed prior to calling the vessel to Haldia and that until that is done the vessel would not be called in the port. The minutes show that the defendant as the owner's agent agreed to this condition.
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25. The defendant has been shown as the clearing and forwarding agent (CFA) in the aforesaid minutes. The defendant has also been shown as the shore handling agent of the HLL. The defendant has further been shown as the owner's agent (plaintiff's agent).
26. The minutes of the meetings are signed on behalf of the port authorities by its Officer and as the owner's agent as also the handling and clearing agent as also on behalf of HLL by the defendant's officer. The defendant itself has shown itself as the owner's agent in the minutes of the meeting relied upon and produced by the defendant itself in evidence.
27. The construction and interpretation of the minutes relied upon and signed by the defendant would, therefore, have to be made specially to see the duties of the defendant as the plaintiff's agent so as to ascertain whether those duties were performed or not. This would be required to consider whether the defendant as the plaintiff's agent performed or failed to perform its duties.
28. The interpretation of the minutes would be specifically required in respect of the issuance of the "clean mate's receipt"
which is the main aspect of dispute between the parties. The plaintiff would contend that the defendant gave an undertaking that the plaintiff shall issue "clean mate's receipt" in the bill of ::: Downloaded on - 06/09/2014 23:48:56 ::: 20 SUIT-826/1998-Judgment lading evidencing the transport of goods which are acceptable and clean. The defendant would contend that the defendant gave no such undertaking, but that the issuance of such a receipt was the requirement under the bye-laws /rules of the Calcutta Port authority contained in bye-law/rule 55 aforesaid.
29. The minutes of the meeting show what was unanimously agreed in connection with the vessel m.v. LISSON. The agreement has been signed by the defendant as the agent of the aforesaid parties. The minutes record what the defendant had to "ensure".
The minutes recorded what the defendant must "advise" the master of the vessel.
30. It is clear that under the aforesaid rule 55 goods for which clean receipts could not be given were liable for rejection. However under the agreed minutes of the meeting the right of rejection has not been mentioned. The assurance of issuance of such receipt is made with a specific agreement that mate's receipt with any clause or remark would not be accepted. This assurance would constitute an undertaking of the defendant. The undertaking is seen because the right of rejection is not mentioned. Even if it is not taken to be an undertaking, it is an assurance agreed by the defendant with the official of the port authority.
31. It may be mentioned that the issuance of such receipt by a master of the ship who arrives in the dock and who would not ::: Downloaded on - 06/09/2014 23:48:56 ::: 21 SUIT-826/1998-Judgment know the bye-laws/rules of the port authority would be essentially upon the defendant advising him of the same. Knowledge of such rules, therefore, cannot be per se imputed upon the plaintiff.
Knowledge of the rules by-laws, procedures and obligations of agents must be imputed upon the defendant.
32. The importance of the clean mate's receipt on the bill of lading must, therefore, be seen. The bill of lading will show the goods required to be shipped and exported. The goods may be clean or damaged. If the goods are damaged at the port itself the port authority or the exporter would be liable and the owner of the ship would not be liable for the damage as the damage caused in transit. If the owner of the ship certifies that the goods are not damaged and are clean, the owner alone would be liable for any damage to the goods later shown as damage caused in transit. The port authority would, therefore, not countenance any receipt except a clean mate's receipt. Following as a corollary therefrom the owner of the ship would be entitled to reject the goods for which a clean mate's receipt cannot be given. The port authority in this case insisted upon a clean mate's receipt, but did not make a provision for rejection of goods. The port authority specified that any clause remark for the goods would not be accepted. Hence when the obligation was to be performed but the corresponding right could not be availed, the port authority informed the defendant to advise the master of the vessel on arrival accordingly. The minutes show that the defendant agreed to this requirement.
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33. The expression "clean mate's receipt" must therefore, be compared with the mate's receipt which is not clean; ie a "claused mate's receipt". It would contain a clause showing the defects, if any, or the damage to the goods. Such receipts were not to be accepted.
34. It would be important to consider the definition of a clean bill of lading which would contain such a receipt. This has been considered in paragraph 16 in the case of Ellerman and Bucknall Steamshipcompany Ltd. Vs. Sha Misrimal Bherajee 1966 Supp SCR 92: AIR 1966 SC 1892 which runs thus:
"16. A clean bill of lading is defined in Halsbury's Laws of rd England, 3 Edn., Vol. 2, at p. 218 , as "one which does not contain any reservation as to the apparent good order and condition of the goods or the packing". Carver in his book British Shipping Laws, Vol.2, Part I, in para 82, explains the expression "good order and condition" thus:
"The general statement in the bill of lading that the goods have been shipped 'in good order and condition' amounts (if it is unqualified) to an admission by the shipowner that, so far as he and his agents had the opportunity of judging, the goods were so shipped. If there is no clause or notation in the bill of lading modifying or qualifying the statement that the goods were 'shipped in good order and condition' the bill is known as a clean bill of lading".
It is, therefore, clear that the defendant agreed and was obliged to inform the master of the plaintiff's vessel m.v.LISSON immediately ::: Downloaded on - 06/09/2014 23:48:57 ::: 23 SUIT-826/1998-Judgment upon arrival of the vessel that the cargo to be shipped in the vessel would mandatorily require a clean mate's receipt. This requirement is immediately followed by the further obligation of the defendant, which the defendant accepted in the minutes of meeting dated 11 th September, 1996, that they will advise their Surveyor to sort the exportable bags of the cargo well before the bags were placed at hook point for shipment.
35. These two clauses will ensure the reciprocal rights of the port authority and the shipper on one hand and the owner of the vessel on the other. Hence if this is done, the master of the ship would be obliged to inspect and check the cargo to be able to give such a receipt. If not, later the master of the cargo would not allow the goods to be loaded and reject the goods as per its right under By-
law 55.
36. It would, therefore, have to be seen whether the defendant performed this dual duty; get the exportable bags sorted by its Surveyor and inform the plaintiff of the specific requirement of issuing "clean mate's receipt" mandatorily required by the port authority.
37. This aspect would have to be seen alongside the plaintiff's position in Charterparty which the defendant has relied upon. Under clause 44 of the Charterparty the vessel was to load only the cargo for which "clean on board" bills of lading could be issued and ::: Downloaded on - 06/09/2014 23:48:57 ::: 24 SUIT-826/1998-Judgment all the cargoes shipped were to be in good condition to be ascertained by the specific Surveyor. Clauses 44 runs thus:
Clause 44 of the Charterparty: Vessel only to load cargo for which "Clean on Board" Bills of Lading can be issued and signed by Master/Agents. All cargo shipped to be in good conditions, if some bags are found and ascertained to be damaged or torn before loading operations, same to be mutually ascertained by both parties by Master and Owners, P and I Club surveyor and Shippers/Charterers' representative, and respective damaged bags to be replaced by sound bags. If any rebagging is required due to above condition same to be for Shippers' expense and laytime to count".
38. Clause 44 of the Charterparty, Rule 55 of the bye-laws/rules of the Calcutta Port and the minutes of the meeting dated 11 th September, 1996 require to be read together. Whereas under the Charterparty the master of the vessel was enjoined to load only such goods for which 'clean on board' bills of lading could be issued and were to be in good condition, under Rule 55 of the Port bye-
laws/rules the master of the vessel was required to give clean mate's receipt for all goods shipped from the shores and no qualified receipt can be made except upon the written instructions of the shipper. Though under Rule 55 if the goods are not such as would require a clean receipt to be issued can be rejected, under the agreement of the defendant clean mate's receipt were only to be accepted without any provision for the right of rejection. Thus the specific assurance/agreement/undertaking of the defendant (by whatever way called) took away from plaintiff the right to reject ::: Downloaded on - 06/09/2014 23:48:57 ::: 25 SUIT-826/1998-Judgment the goods except upon the defendant's Surveyor sorting out the cargo for shipment.
39. It would, therefore, have to be seen whether the defendant appointed its Surveyor to ascertain the exportable bags of rice which was the cargo and only those exportable bags were sent for loading/placed for loading and at the hook points for shipment and whether it kept the expectable goods available for loading when the vessel arrived.
40. The correspondence between the parties may be required to see in this regard.
41. The defendant has addressed a letter to its principal, the charterer, even prior to the meeting. Under the first telex dated 10th September, 1996, the defendant informed the charterer that he received a cable from the master of the ship that the ship would arrive on 12 at 7 hrs for loading of bagged rice. The defendant reminded the charterer that it had not received the confirmation of the appointment of agency and requested the charterer to check with the owner.
The defendant was, therefore, itself interested in the agency and worked to that end.
42. The declaration of the defendant's Director, Legal and Secretarial, Mr. Dutia made in the US District Court of the Southern ::: Downloaded on - 06/09/2014 23:48:57 ::: 26 SUIT-826/1998-Judgment District of New York, has been accepted by the defendant's witness as correct in answer 2 of his cross examination. The defendant's witness has agreed that what is stated in the declaration of Mr. Dutia is true. Paragraph 4 of the declaration shows that on 10 th September, 1996 the plaintiff's Manager appointed the defendant as the plaintiff's agent at Haldia.
43. It set out the duties of the defendant thus:
1. Arrange for berthing of the Vessel with necessary permission from the Calcutta Port Trust.
2. Arrange for shore passes for the crew members.
3. Obtain approval from the Haldia Dock Complex for engine mobilization.
4. Arrange for supply of fresh water to the Vessel.
5. Arrange health sanitary certificate from the Port Health Officer.
6. Arrange for payment of port charges.
7. File necessary returns with Income Tax and Exchange Control authorities.
8. Complete formalities for replacement and sign off of the crew members.
9. Arrange for visas for the crew members.
10. Execution of bond to Indian customs and other authorities.
11. Arrange for loading of the cargo.::: Downloaded on - 06/09/2014 23:48:57 :::
27 SUIT-826/1998-Judgment
12. Obtain Master's authorization for signing of bills of lading.
13. Request Haldia Dock Complex for waiver of penalty.
44. The affidavit shows the essence of the clean mate's receipt thus:
In essence what that means is that vessels will only load cargo which is in sound and good condition for which clean bills of lading can be issued. This is consistent with Clause 44 of the Charter, quoted above, where Penguin and Inglewood had agreed that the Vessel was only to load cargo for which clean on board bills of lading can be issued by the Master.
45. It was, therefore, the defendant's duty to see that the goods would be worth the clean mate's receipt. The duties of the defendant set out in paragraph 4 of the affidavit of Mr. Dutia inter-
alia show that the defendant had to arrange for loading of the cargo. Since clean mate's receipts were mandatorily required by the port authority, it would be the prime duty of the defendant, and a duty of the defendant alone, to see that the cargo was in sound and good condition for which such clean mate's receipt or B/L could be issued. Despite assuring the port authority that the goods are already available, which they were not for six days, the defendant did not ensure that only cargo in sound and good condition could be loaded. This prime dereliction of duty as set out in clause 44 of the charterparty, also relied upon and produced by the defendant, ::: Downloaded on - 06/09/2014 23:48:57 ::: 28 SUIT-826/1998-Judgment would show the total neglect of such duty owed by the defendant to the plaintiff.
46. On 11st September, 1996, the date of meeting itself, the defendant addressed its fax to the plaintiff calling for the aforesaid amount of US $ 32950 as port dues including $ 1000 as survey charge. A Surveyor was not appointed or assigned the work of sorting though the survey charge was claimed.
47. After the date of the meeting the defendant claimed to have sent its fax / telex / letter to the plaintiff on 14th September, 1996. This letter addressed to the plaintiff requested reconsideration of appointment of surveyor and gave notice that as per port rules only clean mate's receipt was to be issued.
48. The defendant has also relied upon the letter of Haldia Dock Complex, the port authority, to the plaintiff dated 14 th September, 1996.
The letter of the port authority showed that the plaintiff has been informed that only clean mate's receipt will be accepted for the cargo shipped and that receipt with any clause or remark cannot be accepted. The plaintiff has been directed to ensure necessary checking before shipment. The plaintiff has been given notice that the cargo once shipped on board the vessel would be treated as in good order and condition and will not be allowed to taken down subsequently. This is the notice given by the port ::: Downloaded on - 06/09/2014 23:48:57 ::: 29 SUIT-826/1998-Judgment authority.
49. The plaintiff has disputed the receipt of only these two letters. The dispatch by the defendant or by the port authority is not shown. The plaintiff has cross examined the defendant's witness with regard to the non receipt of these disputed letters. The defendant has not been able to show the delivery of the letter when called upon (Que. Nos.142 to 150). The plaintiff has claimed that these letters have neither been admitted nor proved and consequently are not admissible in evidence though marked as exhibits. The letter may be marked in evidence, but its receipt by the addressee has to be specifically shown and proved, if disputed.
This is not done. These are the only two letters which showed that the agreement / assurance / undertaking of the defendant given in the meeting dated 11th September, 1996 on behalf of the plaintiff to the port authority was conveyed to the plaintiff as per the directions given to the defendant. The letter dated 14 th September, 1996 is also the only letter of the defendant making a reference to the appointment of the surveyor which was also the obligation of the defendant as directed by the port authority for sorting out the bags for shipment.
50. It may be mentioned that that was the prime duty and in fact the primary duty of the defendant. It is enumerated at item No.11 in the list of duties shown by the defendant's Director, Mr. Dutia.
::: Downloaded on - 06/09/2014 23:48:57 :::30 SUIT-826/1998-Judgment "11. Arrange for loading of the cargo".
The cargo was stated to be "already available" with the defendant at Haldia port. The defendant had already written to the charterer to check with the owner about the appointment of the agency of the defendant. The defendant in fact represented the plaintiff as its agent at the meeting. The defendant was advised to do two specific things - inform about the kind of mate's receipt to be issued and advise its own surveyor to bag the shipment. The aforesaid letter of the defendant dated 14 th September, 1996 showed these two aspects but which is not shown to be received by the plaintiff.
51. On 18th September, 1996 the defendant sent a telex to the plaintiff making a reference to the fax dated 14th September, 1996 asking whether a surveyor was to be appointed by the defendant and suggested that one be appointed at the time of loading. It may be remembered that the defendant was directed to advise its own surveyor to sort the bags for shipment instead. Six days after the ship arrived the defendant has questioned the plaintiff whether the surveyor was to be appointed and suggested one to be appointed. This was so the defective goods could be rejected at the hook point for shipment. The defendant also requested a letter in a particular format from the plaintiff to show that it was appointed as plaintiff's agent. This aspect in fact consumes most of the telex. The telex, ::: Downloaded on - 06/09/2014 23:48:57 ::: 31 SUIT-826/1998-Judgment therefore, speaks of the surveyor and the defendant's appointment as agent. It makes no reference to the issue of clean mate's receipt.
52. Counsel on behalf of the defendant would contend that this telex makes a reference to the earlier fax dated 14 th September, 1996 and consequently the plaintiff got knowledge of the fax / letter dated 14th September, 1996 under which the defendant asked the plaintiff to consider the appointment of surveyor and made a mention of the requirement of the issuing clean mate's receipt as per port rules. In fact that letter was sent to the plaintiff's handling agent in Greece (plaintiff) who was directed to advise the master of the ship who was available at the port itself. It may be mentioned that the reference of the letter by a particular date cannot prove the receipt of the letter. It cannot also impute knowledge of that letter upon the plaintiff or master of the plaintiff's ship. Though Mr. Balsara on behalf of defendant drew the Court's attention to the mere reference of the date of the fax dated 14 th September, 1996 in the telex dated 18th September, 1996 of the defendant to the plaintiff, it can be seen that the reference itself shows only two aspects of the reference to the said date - the consideration of appointment of a surveyor and the Tax Returns required - NOT -
the requirement of issue of clean mate's receipt. The telex dated 18th September 1996 is itself only for two questions relating to the appointment of a surveyor and the requirement of income tax authority. It would be inconceivable for the master of the plaintiff's ship to imagine that the fax dated 14th September 1996 was for the ::: Downloaded on - 06/09/2014 23:48:57 ::: 32 SUIT-826/1998-Judgment issuance of clean mate's receipt, the aspect which would be wholly foreign to him and which was required as a practice only by the port authority in India. The telex dated 18 th September, 1996 essentially sets out the format of the letter of authority. A reading of the letter shows that the defendant was more interested in its appointment rather than in performing its responsibility and obligations as the agent of the plaintiff. It only mentions in the passing the advice to appoint surveyors to sort the goods (which it should have done itself long ago) and it only makes a reference to the earlier letter / fax / telex dated 14 th September 1996 of the requirement of clean mate's receipt. Such a letter would not constitute the act of the defendant to ensure issuance of clean mate's receipt. The fact that the defendant had not appointed its surveyor to sort the exportable goods can be seen from the letter of the defendant asking the plaintiff as late as on 18 th September, 1996 whether the surveyor was to be appointed and suggesting the appointment. The specific condition that the mate's receipt with any clause or remark will not be accepted has not been informed to the plaintiff at all even in the telex dated 18th September, 1996.
53. The fact of the undertaking not having been informed is brought out in the defendant's cross examination by the plaintiff specifically asking the defendant's witness in Q.No.150 asking how the undertaking was informed to the plaintiff. The defendant's witness wanted time to check records and revert. He was once again asked in Q.No.312 & 313 how he would show delivery of the ::: Downloaded on - 06/09/2014 23:48:57 ::: 33 SUIT-826/1998-Judgment letter. He could not show the delivery.
54. In answer 46 the defendant's witness has admitted that the defendant did not inform the owners of the undertaking given to the port.
55. The defendant's own further document shows the letter of Haldia Dock Complex dated 19th September, 1996 calling upon master of the plaintiff's ship to vacate the berth by 20 th September, 1996 as the cargo work had not begun and there was congestion at the port. The plaintiff's ship was, therefore, directed to sail out and await the further cargo to be shipped. The plaintiff's vessel had to be returned and await her turn when the cargo would be ready for shipment.
56. The plaintiff's case that the cargo was not available for shipment is thus demonstrated by the defendant's own document.
57. The plaintiff's case that it was the duty of the defendant to ensure that the cargo was available well in advance corresponds with the directions given to the defendant in the meeting dated 11 th September, 1996 itself setting out various acts of the defendant as the agent of the shipper / plaintiff so that the loading would not be delayed after berthing. The failure of the defendant to carry out the directions would show that the confirmation of the defendant given to the port authority that the cargo was "already available"
::: Downloaded on - 06/09/2014 23:48:57 :::34 SUIT-826/1998-Judgment with the defendant at Haldia was false.
58. On 16th September, 1996 the defendant telexed the plaintiff that loading could not commence because the cargo did not meet with the specification of the buyer and negotiation between the buyer and seller was on. This would show an admission that the cargo was bad and had not met the specification for which clean mate's receipt could not have been issued. Such letters / faxes / telexes are repeated on 17th September, 1996, 19th September, 1996, 20th September, 1996 and thereafter. These would show the condition of the cargo, the fact of the dispute and the fact that it was brought to the notice of the port authority as also the plaintiff.
59. The dispute between the buyer and the seller is shown to have commenced from the inception. The defendant would contend that the plaintiff knew about the dispute. The plaintiff would contend that in view of the dispute it had to wait before making payment of the charges. The defendant, of course, acted as the plaintiff's agent in informing port authorities that the dispute was being solved since 19th September, 1996. Even if these letters showed that there was controversy with regard to the quality of the cargo, it did not show that clean mate's receipt would nevertheless have to be issued as required by the port rules. Had the plaintiff known about that fact the plaintiff would not have accepted the goods upon negotiating the dispute. The plaintiff accordingly by its telex dated 20th September, 1996 to the defendant confirmed non-
::: Downloaded on - 06/09/2014 23:48:57 :::35 SUIT-826/1998-Judgment materialisation of loading due to disputed cargo. This telex would well show that the plaintiff did not know about the mode of acceptance of the cargo by clean mate's receipt. In fact defendant reminded the plaintiff for the receipt of funds even in the telex dated 20th September, 1996.
60. Under its letter dated 25 th September, 1996 the defendant informed Haldia Port Complex that the buyer's surveyor did not approve the quality of the rice and that the plaintiff could not pay port dues in view of the dispute and the negotiations and the plaintiff's ship had to be taken out of the dock for non payment of port dues. In the meantime the dispute appeared to have been resolved so that the loading was to begun. The shipper HLL requested to commence loading. The defendant informed the port authority that loading would begun. The defendant requested the port authority not to invoke the rule of penalty and to allot a berth for loading.
61. The dispute was resolved and the loading commenced from 29th September, 1996. The defendant asked plaintiff to pay fresh port dues of US $ 60277 under its telex dated 27 th September, 1996. The defendant reminded the plaintiff of the payment on 30th September, 1996, 1st October, 1996 and 3rd October, 1996.
62. It has been the plaintiff's case, and it has been corroborated by the defendant's documents, that the loading commenced on 29 th ::: Downloaded on - 06/09/2014 23:48:57 ::: 36 SUIT-826/1998-Judgment July, 1996. This required looking into the cargo and knowing of the actual state of the goods to be loaded on the ship. The Master would certify the condition of the goods loaded by the Mate's receipt. Since the goods were defective, the master would have issued a claused mate's receipt, which he could not do under the port rules. This was because the master of the plaintiff's ship was not informed of the port rules that only clean mate's receipt would be accepted and claused receipt would be rejected even if the goods loaded on board were found to be not of good quality.
63. Since the goods were inspected, reports of various authorities were called for. Of course, the plaintiff has not proved the reports.
These are the reports of one Brig and Company as also samples having been sent to the UK and tested. All these took time. On 30th September, 1996 the plaintiff gave first letter of protest to the port authority showing the kind of damage and the extent of damage to the goods to be shipped. The plaintiff held the shipper responsible for the damaged goods being shipped. Though the notice of protest is not admitted by the defendant, it having been sent by the master of the plaintiff's ship to the port authority and the shippers, the fact that the goods were as refused to be loaded and shipped thereunder has not been denied. The plaintiff is stated to have given a second letter of protest on 3rd October, 1996. The master of the plaintiff's ship refused to load the goods in such condition.
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64. It is the plaintiff's case that the master of the plaintiff's ship ceased the loading on 3rd October, 1996 because the goods were found to be infested with insects and of poor quality. The port authority notified the defendant that the plaintiff had stopped the power of cranes and would be held responsible by its letter dated 3rd October, 1996. The defendant informed the plaintiff on 10 th October, 1996 that since the plaintiff has refused to take cargo, the port authority shifted plaintiff's vessel from the working berth to idle berth and would impose penalty upon the plaintiff.
65. Consequently the fact that the commencement of loading begun on 29th September, 1996 and was ceased on 3 rd October, 1996 is made out by the defendant's own documents. The Court would have to see who was responsible and liable for such act.
66. The loading commenced upon the dispute between the buyer and supplier being resolved. It commenced upon the request letter of the supplier HLL to load the goods. The master of the plaintiff's ship was not informed about the requirement of clean mate's receipt. Hence he could issue claused mate's receipt. Consequently the loading did not matter. Had the plaintiff been informed of the requirement of issue of clean mate's receipt only, the master of the plaintiff's ship would not have allowed the loading to commence unless it was surveyed, inspected and found satisfactory, since he could not issue a receipt showing the quality of the goods which were actually loaded.
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67. The refusal to load the cargo for which clean mate's receipt could not be given by the master resulted in the ship losing priority for berthing as also it became liable for penalty due to idling. This aspect has been brought out in the telex dated 17 th October, 1996 relied upon by the defendant itself.
68. Upon such admitted state of affairs the plaintiff contends that the master refused to issue the mate's receipt and ordered unloading of the goods loaded on the ship.
69. The defendant had knowledge about quality of the goods.
The defendant was the agent of the supplier. The defendant had represented the supplier at the meeting on 11 th September, 1996 also. The defendant was available at the site. The defendant could have itself checked the goods. The defendant has never stated in his lengthy correspondence that the quality of the goods was sound and deserved a clean mate's receipt to be issued. The defendant has never called upon the plaintiff to issue the clean mate's receipt.
70. In fact the defendant by its telex dated 9 th October, 1996 and 10th October, 1996 asked for advise as to what action was to be taken since the port authority was pressing shifting the vessel from the dock. The defendant wrote its letter dated 11 th October, 1996 to the port authority that the dispute between the owners and the charterers was to be solved and the loading would begun from 15 th ::: Downloaded on - 06/09/2014 23:48:57 ::: 39 SUIT-826/1998-Judgment October, 1996. The defendant requested the authority to refrain from imposing penalty. To that extent the defendant acted in the interest of the plaintiff and as plaintiff's agent and sought waiver of penalty for the benefit of the plaintiff. (The defendant is not held liable to that extent by the plaintiff).
71. On 15th October, 1996, 16th October, 1996 and 17th October, 1996, the defendant telexed the charterers that they had not advised the outcome of the discussion regarding loading. The defendant also called for additional funds for the port dues and asked for future course of action. Consequently the defendant asked for instructions from the plaintiff as also from the plaintiff's charterers.
72. The dispute with regard to the quality of the cargo remained.
The goods could not be loaded. The ship remained in the harbour and caused congestion. The plaintiff was directed to vacate the berth on 18th October, 1996 by the letter of the Haldia Dock Complex dated 17th October, 1996. The defendant asked for instructions from the plaintiff as also the charterers even thereafter and called for funds of US $ 70000/- from the plaintiff. The defendant informed the charterer that it would be liable for shifting charges. The defendant informed the plaintiff that various port charges as also shifting charges became payable by its further telexes dated 10th October, 1996, 4th November, 1996, 7th November, 1996, 14th November, 1996, 26th November, 1996 and ::: Downloaded on - 06/09/2014 23:48:57 ::: 40 SUIT-826/1998-Judgment 29th November, 1996 as late as on 28 th December, 1996. The defendant informed the plaintiff that the vessel would be shifted from the working berth to a waiting berth.
73. In fact the plaintiff initially also held the charterer liable for the loss caused by the delay and the costs incurred in that behalf in view of the dispute between the buyer and the supplier.
74. It was only on 26th November, 1996 when the plaintiff received the notice from Haldia port authority that the plaintiff acquired knowledge that the defendant had agreed that the clean mate's receipt would be issued by the plaintiff. The notice has been sent to the plaintiff with a copy to the defendant mentioning the fact of the defendant's agreement in the planning meeting dated 11st September, 1996. It calls upon the plaintiff to issue clean mate's receipt, the condition of the shipment notwithstanding and known to all including the shipper itself and defendant who acted as agent of the plaintiff as also the shipper, being the agent of the charterer initially. The defendant by its fax dated 29 th November, 1996 addressed to the plaintiff put on record that the matter was discussed with the master of the plaintiff's ship, he had refused to issue clean mate's receipt and yet kept the cargo on board. The defendant warned of damage to its reputation. The defendant's fax would show the receipt of the notice of the Haldia Dock Complex by the plaintiff with the copy to the defendant.
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75. It has been the plaintiff's case that accordingly the plaintiff came to know and realised what its agent had done without its authority. The goods were stated to have been ready for shipment on 11th September, 1996 itself as stated by the defendant at the planning meeting. The defendant had to ensure the issue of clean mate's receipt. The defendant accordingly is taken to have assured / agreed / undertaken to do so. This was either without checking and ascertaining the condition of the shipment or despite having ascertained it to pass off defective shipment under a clean receipt. The plaintiff having not known that would, on principal, not issue a receipt which was not honest. It was for the defendant therefore, to have seen that the goods were not only fit for human consumption but as clean as they were required to be certified.
76. It may be stated that ensuring clean mate's receipt would not tantamount to passing off inferior goods specially grain which were not fit for human consumption by insisting upon a receipt which was dishonest. It would, in fact, mean that the defendant, as the agent of the shipper, would see that the shipper would ship only goods of the quality, at least fit for human consumption. If it was not so, the plaintiff cannot be forced to issue a clean mate's receipt, whatever be the rules of the port which the shipper must comply so as to obtain such receipt and the defendant as his agent must ascertain and confirm.
77. Consequently, the plaintiff notified the defendant by its telex ::: Downloaded on - 06/09/2014 23:48:57 ::: 42 SUIT-826/1998-Judgment dated 9th December, 1996 that it was appointed the agent of the plaintiff to act on behalf of the plaintiff. The plaintiff informed the defendant that it realised from the letter of the port authority dated 26th November, 1996 about meeting held on 11 th September, 1996 before the vessel arrived at Haldia port. The plaintiff, therefore, stated that it was "completely wrong" of the defendant to undertake / agree that clean mate's receipt would be issued which would be regardless of the quality of the cargo. The plaintiff accordingly held the defendant responsible for such undertaking.
78. The defendant replied this telex by its own telex dated 10 th December, 1996 that the defendant only acted as per the port authority rules. It contended that it was its practice that receipts were always accepted clean without any clause. It stated that in planning meeting this fact was always mentioned that the agent would ensure issuance of clean mate's receipt. The defendant contended that that was the standard practice and had to be complied failing which the plaintiff's ship would not have been allowed into the harbour. Hence it could not be challenged.
79. The defendant contended that they have not given any undertaking. Indeed the word "undertaking" is not expressed in the minutes of the meeting. The minutes show that the defendant had "ensured the issuance" of such receipt. The defendant was a handling agent at the port carrying on its business of rendering agency services to vessel owners and charterers (as specified in the ::: Downloaded on - 06/09/2014 23:48:57 ::: 43 SUIT-826/1998-Judgment affidavit of its Director, Legal and Secretarial, one Mr. Dinesh Dutia). This would mean that an undertaking was just given without the corresponding duty of seeing that the goods were worthy of such a certificate / receipt. "Ensuring" would itself imply that the defendant would see to it that the cargo to be shipped met such requirement. Without ensuring the quality of goods the defendant cannot ensure the certification of the goods.
80. This could have been at least understood to have been done bonafide, if the defendant informed the plaintiff or the master of the plaintiff's ship as soon as the ship arrived. This also the defendant failed to do.
81. It may be mentioned that even the appointment of surveyor was a necessary incident of the defendant as the agent of the plaintiff reflected in the minutes of the meeting itself. The defendants were to appoint its own surveyors (of course, at the expense of the plaintiff) to sort out exportable bags of cargo well before the bags were placed at the hook points for shipment. Hence the port authority did make provision for seeing that the goods were inspected and surveyed, so that this would merit a clean mate's receipt. It was only the defendant who thought that mere assurance / agreement without meaning would do. Even in the fax dated 18th September, 1996 the defendant merely made a suggestion after the goods landed, "to keep a surveyor" at the time of loading. This would not be in strict compliance of the ::: Downloaded on - 06/09/2014 23:48:57 ::: 44 SUIT-826/1998-Judgment requirement that the surveyors would be appointed before the bags were placed at the hook points for shipment.
82. The defendant's witness deposed that the defendant did not have to appoint the surveyor by itself and the owners would have to appoint surveyor. Only if the owner instructed the defendant to appoint the surveyor it would be obligated to do so. The appointment of surveyor was one of the obligations of the defendant along with the obligation of ensuring the clean mate's receipt in the minutes of the meeting dated 11 th September, 1996.
In fact the port authority itself instructed to appoint the surveyor to sort out and hence oral evidence of the defendant's witness about the specific instructions of the plaintiff cannot be accepted and would be excluded by the documentary evidence contained in the minutes of the meeting dated 11th September, 1996 under Section 91 of the Indian Evidence Act, 1872.
83. Hence the plaintiff acquired knowledge of the requirement only much later and, as seen above, only after receiving the letter dated 26th November, 1996 port authority. Even after the defendant's agreement at the planning meeting came to light and the plaintiff held the defendant responsible for acting without authority and thereafter not informing the plaintiff, the defendant sent the breakdown of further charges payable by the plaintiff without which the plaintiff's ship would not be allowed to sail out. This charges were in sum of US $ 211377.50 less US $ 20000/- and ::: Downloaded on - 06/09/2014 23:48:57 ::: 45 SUIT-826/1998-Judgment called upon plaintiff to pay US $ 191377.50. The plaintiff's ship could not sail out without such payment.
84. The defendant has sought to show from the correspondence relied upon by the plaintiff as well as itself that the plaintiff held the charterer as also shipper liable for the loss thereunder. Indeed the plaintiff did issue notice to the charterer as also shipper for delaying the plaintiff's ship and for shipping inferior / infested goods respectively. That was because the plaintiff did not know about the assurance given by the defendant on behalf of the plaintiff about clean mate's receipt to be issued. This itself shows that the plaintiff had no knowledge of the fact that clean mate's receipt was to be issued. So soon as the plaintiff realised, upon receipt of the letter of the port authority dated 26 th November, 1996, that such assurance was given by the defendant, the plaintiff held only the defendant liable.
85. It may be mentioned that it matters not whether party holds any other party liable or not. The legal liability of any party is required to be shown from merits of their respective cases and has to be adjudicated upon by the Court.
86. The plaintiff obtained the maritime attachment of the defendant's property in the US District Court of the Southern District of New York. The defendant applied to vacate the attachment. The defendant's Director, Legal and Secretarial, Mr. ::: Downloaded on - 06/09/2014 23:48:57 ::: 46 SUIT-826/1998-Judgment Dinesh Dutia filed an affidavit in that proceeding. The plaintiff has sought to rely upon the affidavit. The defendant has accepted the statements made in the affidavit as also the annexures thereto.
The affidavit shows a certificate having been obtained from Haldia Dock, the port authority that it, as the bailee of the cargo, always insisted on undertaking from the master of the vessel or the agent of the vessel on behalf of the master that the clean mate's receipt would be issued to the port authority against the shipment of the cargo. The certificate further shows that in the absence of such an undertaking the vessel is not berthed for loading the export cargo.
That is the normal practice at Haldia Port. The plaintiff relied upon precisely that certificate. The plaintiff's case is precisely as per the certificate. It is noted that Haldia port insisted on such receipt. That would be because the dock complex is the bailee of the goods.
The port authority would disclaim liability for inferior goods in case of any claim made by the importer / buyer. The insistence upon clean mate's receipt does not mean that even if the goods are unclean such a receipt has to be issued. It would mean that the goods should be seen to be worthy of such a receipt. That would be the responsibility and obligation of the agent of the vessel as also the shipper. Consequently if such a receipt has to be issued the master of the ship is put on guard; he would require to inspect the goods. He would require to have the survey. He would require to obtain certificate of the inferior quality of the goods from the relevant surveyors. Indeed it was an "undertaking" which was insisted. Hence it has been the plaintiff's case that the defendant ::: Downloaded on - 06/09/2014 23:48:57 ::: 47 SUIT-826/1998-Judgment gave that undertaking. The defendant was not even appointed the agent of the plaintiff until then. The defendant was only the agent of the charterer as also shipper until then. The charterer recommended, as it would always do, the defendant to be the agent. The plaintiff is a foreign shipping company. The plaintiff would not know the local agents. The plaintiff would go by the recommendation of its charterer. The defendant informed the plaintiff of the charges payable as also the letter which had to be written. The plaintiff made the appointment and made the initial payment. The defendant's agency was ratified. The defendant must act on behalf of the plaintiff in the interest of the plaintiff. The defendant cannot give an undertaking because it is required by the port without understanding, accepting and acting upon its purport and facing its consequences. Indeed from the document i.e. the affidavit of Mr. Dutia, the plaintiff's case is made out.
87. The affidavit further states that consequently it was not defendant but the port authority which required the issue of only clean mate's receipt and its requirement was not independently agreed by the defendant at the planning meeting. Of course, it was agreed by the defendant because the port authority required it.
Upon such agreement, the defendant must appoint the surveyor as stated in the minutes of the meeting cited above. The defendant must also inform the plaintiff of the specific requirement for which the plaintiff is not expected to have knowledge, it being a foreign party.
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88. The defendant has relied upon rule 55 of the Calcutta Port By-Laws, 1949 cited above. Even this was to the knowledge of the defendant but not the plaintiff. It is incumbent upon the defendant as the plaintiff's agent to make it known to the plaintiff. Rule 55 cited above indeed required clean receipts. However, it makes a provision that if clean receipts could not be given, the goods can be rejected. These would be rejected in the transit shed prior to shipment or if they have been shipped by mistake, forthwith returned ashore.
89. It is argued on behalf of the defendant that the plaintiff should not have accepted the goods at all. The master of the plaintiff's ship should have rejected the goods prior to shipment.
This would be at what is stated to be the "hook point" for shipment. Under the minutes of the meeting the defendant was to keep the surveyor to sort out the goods at those points. Had that also been done the goods could have been surveyed and rejected.
That having not been done and the defendant having been seen to have only "suggested" to keep the surveyors at the time of loading, six days after the ship came into harbour and gave its notice of readiness, even that right of rejection could not be availed by the plaintiff. The goods were indeed loaded. This was not by mistake; it should have been known to the defendant. They were stated to have been "already available" with the defendant at Haldia port. Consequently the plaintiff cannot be faulted for the master of its ::: Downloaded on - 06/09/2014 23:48:57 ::: 49 SUIT-826/1998-Judgment ship having allowed the cargo to be loaded initially and rejected it and directed it to be off-loaded and returned ashore thereafter. The plaintiff has indeed rejected the cargo as stated by Mr. Dutia in his affidavit "because it cannot issue a clean B/L due to poor quality of the cargo".
90. Consequently the defendant's case that the plaintiff could not issue the clean mate's receipt because of the poor quality of the cargo and not because of any fault of the defendant is in vain. The defendant was not only the agent of the shipper who shipped poor quality of the cargo and which was "already available" at the port known to the defendant along with the knowledge of the requirement of issuing the clean receipt, the defendant was the plaintiff's agent also. The plaintiff can only look up to its own agent for the lapse.
91. Though the defendant did not inform the plaintiff about the mandatory requirement of issuing clean mate's receipt and had not appointed surveyor from the inception, the defendant did act as the plaintiff's agent and wrote letters to the port authority on behalf of the plaintiff.
92. The defendant has been rather generous in addressing letters / faxes / telexes. To the letter of the port authority dated 19th September, 1996, the defendant replied on 20 th September, 1996 on behalf of the plaintiff as its principal making out the case ::: Downloaded on - 06/09/2014 23:48:57 ::: 50 SUIT-826/1998-Judgment of not imposing penalties.
93. The defendant, of course, performed the last of the duties, enumerated by Mr. Dutia more specially the request for waiver of penalty made to Haldia dock as reflected in item No.13 of his affidavit, under various telexes and faxes of the defendant. If by those acts of the defendant further penalties were not levied, the defendant itself would, to that extent, not incur such damages. The defendant would incur damages for the port dues paid by the plaintiff whatever they be as charged by the port. If the plaintiff had been held liable to pay any further penalties, despite the defendant's efforts in that behalf, the defendant would have been liable for damages to compensate the plaintiff even to that extent.
94. It is under the aforesaid facts and circumstances that the law relating to the agent's duty to the principal would have to be seen and invoked. The agent's duty to the principal is stated in Chapter X relating to agency and contained in Sections 211 to 221 of the Indian Contract Act, 1872. The relevant sections run thus :
211. Agent's duty in conducting principal's business. - An agent is bound to conduct the business of his principal according to the directions given by the principal, or in the absence of any such directions according to the custom which prevails in doing business of the same kind at the place where the agent conducts such business. When the agent acts otherwise, if any loss be sustained, he must make it good to his principal, and if any profit accrues, he must account for it.::: Downloaded on - 06/09/2014 23:48:57 :::
51 SUIT-826/1998-Judgment
212. Skill and diligence required from agent. - An agent is bound to conduct the business of the agency with as much skill as is generally possessed by persons engaged in similar business unless the principal has notice of this want of skill. The agent is always bound to act with reasonable diligence, and to use such skill as he possesses; and to make compensation to his principal in respect of the direct consequences of his own neglect, want of skill, or misconduct, but not in respect of loss or damage which are indirectly or remotely caused by such neglect, want to skill, or misconduct.
214. Agent's duty to communicate with principal. - It is the duty of an agent, in cases of difficulty, to use all reasonable diligence in communicating with his principal, and in seeking to obtain his instructions.
215. Right of principal when agent deals, on his own account, in business of agency without principal's consent.
- If an agent deals on his own account in the business of the agency, without first obtaining the consent of his principal and acquainting him with all material circumstances which have come to his own knowledge on the subject, the principal may repudiate the transaction, if the case shows, either that any material fact has been dishonestly concealed from him by the agent, or that the dealings of the agent have been disadvantageous to him.
95. It can be seen that the defendant has acted according to the custom and practice of Haldia port authority. The defendant has not acted according to directions given by the plaintiff. If the plaintiff incurred loss by the defedant's acts, the defendant must make good such loss to the plaintiff (Section 211).
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96. The defendant was expected to have the skill of an agent of the shipper, charterer and ship owner, the three capacities in which the defendant acted (Section 212).
97. Reasonable diligence would imply that the defendant must see to it that the goods are worthy of such a clean mate's receipt (Section 212).
98. The aforesaid duties lead to consequential duty of communicating with the principal. The defendant was specifically directed to advise the master of the vessel "accordingly " i.e. clean mate's receipt would be required. This communication was imperative. This would require the defendant to discuss with its principal the purport of such receipt and the action to be taken for issue of such a receipt. It was for the defendant to inform the plaintiff as it was directed in the meeting itself and which the defendant failed to do. (Section 214).
99. The defendant was bound to act with reasonable diligence in sorting and loading the goods so that clean mate's receipts could be issued (Section 212). The defendant attended the planning meeting which was required for the plaintiff's vessel which was expected to arrive in the harbour without the express authority of the plaintiff. It was the act in the interest of the plaintiff. The act was ratified by later appointment. Having so done, the defendant had to comply with the other provisions of the port authority on ::: Downloaded on - 06/09/2014 23:48:57 ::: 53 SUIT-826/1998-Judgment behalf of the plaintiff. This act of the defendant as the agent of the plaintiff must be done so as to be in the interest of the plaintiff. It cannot be done without ignoring its implications and consequences. The defendant was to advise its surveyors to sort out the bags at the hook points of shipment precisely to see that the goods were as per the requirement of the shipment so that clean mate's receipt would be issued. This followed as corollary to the assurance to be given by the defendant for the clean mate's receipt and the communication / advise to be given to the master of the vessel in that behalf. If the defendant failed, as it has, to do so the plaintiff may repudiate the transaction if the acts of negligence and nonfeasance are to its disadvantage. Hence the defendant would be liable to compensate its principal for the direct consequence of its neglect (Section 215).
100. The defendant indeed acted as the plaintiff's agent without the plaintiff's express authority. The authority would come later as per the usual practice. The defendant cannot be faulted on that count. However, having so acted it was for the defendant to inform the plaintiff as it was directed in the meeting itself and which the defendant failed to do (Section 214). The defendant did not acquaint the plaintiff with all the requirements of the port authority which were not to the knowledge of the plaintiff. (Section 215).
101. The defendant having neglected to advise the master what it ::: Downloaded on - 06/09/2014 23:48:57 ::: 54 SUIT-826/1998-Judgment was to ensure to be done and the defendant having not advised its surveyors to sort out the bags as soon as the goods arrived for shipment, which were, "already available" at Haldia port, the defendant would certainly be liable for compensating the principal for the direct consequence of such neglect (Section 212).
102. The aforesaid acts would show that the defendant as the agent of the plaintiff did not carry out all the duties that it was enjoined to carry out under the law.
103. The defendant's witness accepted in answer 39 that responsibility of the defendant as the agent of the plaintiff was to look after the interest of the plaintiff. He explained in answer 40:
"whatever the owner told, then they would have to obey". He agreed that the owner did not instruct the defendant as regards the description of the goods or the marks on the mates receipt or B/L. He accepted that as per port rules in the planning meeting the defendant had made representations on behalf of the plaintiff. He also accepted that that was the undertaking given by the defendant on behalf of the plaintiff to the port authority. He explained in answer 43 that in the planning meeting the defendant as the agent signed the documents of the planning meeting as is held for several vessels. In answer 45 the defendant's witness has categorically stated that the owners / plaintiff never instructed the defendant to give the undertaking.::: Downloaded on - 06/09/2014 23:48:57 :::
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104. The defendant would contend that it wrote various letters to the plaintiff to appoint surveyors. That was not all. The defendant itself was required to appoint its own surveyor to sort out the bags on the hook point for shipment. The defendant was of course, entitled to be compensated by the plaintiff on that count. In fact the defendant has asked for various charges from the plaintiff including $1000 for survey which are paid. Merely writing letters to the plaintiff requesting plaintiff to appoint the surveyor is not enough. The plaintiff would not know and would not have expected that the goods which were grains (rice) could be infested with insect etc., such that it would not be fit for human consumption.
105. The defendant would also contend that it acted on behalf of the plaintiff and in the interest of the plaintiff in seeing that the plaintiff is not charged penalty by the port authority. Indeed there are many letters, telexes and faxes sent by the defendant to port authority on behalf of the plaintiff. However, that would not suffice. The main duty of the defendant having not been performed and the plaintiff having come to learn about specific requirement of the port authority as late as on 26th November, 1996 of the requirement of issuing clean mate's receipt which the master of the plaintiff's ship was unable to issue as an honest certificate, 76 days after the plaintiff's vessel arrived in port and gave its notice of readiness would seal the fate of the defendant. It is futile to seek to act on behalf of the party and to merely write letters to ::: Downloaded on - 06/09/2014 23:48:57 ::: 56 SUIT-826/1998-Judgment other authorities to stall its action when the very act which necessitated the action was not performed. Consequently the defendant cannot be taken to have carried out all its duties and obligations as the plaintiff's agent.
106. The aforesaid evidence would show that the defendant was negligent and neglected its duties as the agent of the plaintiff by acting contrary to the interest of the plaintiff and in violation of the norms of agency resulting in breach of the implied authority of the agent. This would constitute acts of negligence of any agent by misfeasance and nonfeasance. Hence issue No.1 is answered in the negative.
107. Issue No.2: Defendant as the Plaintiff's Agent :
The defendant is the plaintiff's agent in India. The defendant has largely admitted this fact. However, in a stray reference this fact is denied and hence it has been considered in this issue. After the denial of this fact the defendant's witness has admitted this fact in the evidence.
108. This is evidenced thus:
(a) In answers No.47 & 48 of cross examination of defendant's witness has deposed that the plaintiff's manager A K Shipping has appointed the defendant as the plaintiff's agent and the charterers Inglewood, Geneva, recommended ::: Downloaded on - 06/09/2014 23:48:57 ::: 57 SUIT-826/1998-Judgment the owners to appoint the defendant as the agents.
(b) The representative of the defendant signed as the agent of the plaintiff the minutes of the meeting dated 11 th September, 1996.
(c ) The defendant asked for payment of US $ 32,950 from the plaintiff as the port dues on 11th September, 1996.
(d) The defendant addressed another telex to the plaintiff dated 18th September, 1996 calling upon the plaintiff's manager to inform the master of the plaintiff's ship to issue the letter of the appointment of the defendant as set out by the defendant therein.
(e) The defendant also suggested the appointment of surveyor to the plaintiff by its fax dated 18 th September, 1996.
(f) The defendant not only acted on behalf of the plaintiff but the defendant's correspondence specifically shows how the defendant acted on behalf of the plaintiff specially in requesting port authority to withhold its penalties because there was a dispute between the supplier and the buyer and on various occasions requested port authority to waive the penalty which the plaintiff's vessel would incur because of its ::: Downloaded on - 06/09/2014 23:48:57 ::: 58 SUIT-826/1998-Judgment unduly long wait at the port. Indeed in that behalf the defendant appears to have acted in the interest of the plaintiff as the agent of the plaintiff. If the defendant would succeed in obtaining the waiver of the penalty, the defendant itself would not incur cost on account of such damages that the plaintiff would have incurred. Nevertheless the defendant's acts in the interest of the plaintiff must be noticed and appreciated whether or not it results ultimately in lesser compensation, if any, ordered against the defendant.
(g) The correspondence relied upon by the defendant and produced by the defendant showing that the defendant has acted as agent of the plaintiff commences from letters / telexes / faxes dated 19th September, 1996. It is also contained in the correspondence dated 20 th September, 1996, 25th September, 1996, 7th October, 1996, 10th October, 1996 and 11th October, 1996. The defendant's parallel correspondence with the charterers as also the plaintiff shows letters informing them and warning them of the delay and conjestion caused in the port authority premises resulting in penalties. This correspondence shows that it is trying to solve the issue with the port authority as well as informs the plaintiff and charterer of the consequences.
(h) Further correspondence is addressed by the defendant to the plaintiff calling for further funds on account of the ::: Downloaded on - 06/09/2014 23:48:57 ::: 59 SUIT-826/1998-Judgment delay from time to time.
109. The defendant, therefore, was admittedly appointed as plaintiff's agent, unquestionably acted as the plaintiff's agent, was remunerated as the plaintiff's agent, by the plaintiff's payment of the port dues and agency costs as demanded by the defendant.
110. The evidence relied upon by the defendant shows that it was the plaintiff's agent and acted as such. Hence Issue No.2 is answered in the affirmative.
111. Issue No.3 : Conflict of Interest:
The defendant was appointed the plaintiff's agent on 10 th September, 1996. The defendant commenced acting as the plaintiff's agent from 11th September, 1996 itself. This was in the meeting held by the port authority on 11 th September, 1996 before the plaintiff's vessel came to harbour and gave its notice of readiness. The minutes of the meeting relied upon by the defendant itself shows that the defendant acted as the plaintiff's agent. However, the minutes further showed that the defendant also acted as agent of the shipper.
112. The defendant's witness admitted in answers 58 & 59 that the defendant signed the minutes of the planning meeting in three capacities being as the agent of the owner, the agent on behalf of the shipper and as the handling, clearing and forwarding agent.
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113. The supplier from which the defendant acted as agent has supplied infested goods. It was the duty of the defendant to see that the goods were in good and sound condition (as shown in paragraph 3 of the affidavit of Mr. Dutia, Director, Legal and Secretarial of the defendant). The defendant allowed such goods to be loaded and consequently allowed the passing off of unacceptable goods being grain not fit for human consumption.
This act of the defendant shows the conflict of interest and duty. Hence in the defendant acting as the agent of the plaintiff or charterer as also supplier / shipper the conflict of duty is clearly seen.
114. The defendant's witness has admitted in answer 202 that it was the agent of HLL. The defendant's affidavit of evidence showing the receipt of the fax dated 24th September, 1996 from HLL and calling upon the defendant to commence loading on the plaintiff's vessel which is stated to have been delayed received by the defendant also shows that the defendant acted as the agent of the supplier / shipper HLL.
115. Since the very inception the defendant acted on behalf of the HLL. It showed the port authority that the goods to be shipped by HLL were "already available with them at Haldia". This has been seen to be the false statement - the goods were not ready for loading until 19th August, 1996 by which the plaintiff lost 6 days ::: Downloaded on - 06/09/2014 23:48:57 ::: 61 SUIT-826/1998-Judgment after its notice of readiness.
116. The defendant's witness has stated that the "programme was to load 9000 mt". When being asked how he knew about the programme he has deposed in answer 206 of his cross examination that he got the information from the principal "VIZ" owners, charterers and shippers". The defendant, therefore, acted on behalf of the plaintiff as also the shipper. The act of the defendant has caused prejudice, harm, damage and loss to the plaintiff. To that extent there would be a conflict of interest.
117. The defendant has been asked in Q. No.203 that it misrepresented on behalf of the HLL in assuring the port authority that "in the event of non availability of cargo in the course of shipment the vessel may be shifted out of the working berth at the cost and responsibility of the shipper". The defendant's witness has replied in answer 203 that this was as per the port norms. Consequently it is seen that the defendant would be the agent of the shipper as also the plaintiff. The defendant has been such and the plaintiff having incurred of loss, conflict of interest is seen.
118. It would be material to consider that the Shipper would be interested in shipping of all the goods whether they are clean, damaged or otherwise. The defendant acted as their agent, and as is seen in the minutes of the meeting itself, stated in the meeting that the cargo for the shipment was "already available" with the ::: Downloaded on - 06/09/2014 23:48:57 ::: 62 SUIT-826/1998-Judgment defendant at Haldia. The defendant as the agent of HLL would be bound to and interested in shipping the entire cargo whatever be its condition. The defendant as the plaintiff's agent was obliged to see only clean and undamaged goods to be shipped so that the clean mate's receipt which was ensured by the defendant could have been validly granted. This would demonstrate conflict of interest.
119. Hence issue No.3 is answered in the affirmative.
120. Issue No.4: Loss to the Plaintiff :
The loss came to be caused to the plaintiff essentially on account of the fact that the goods which were stated to be "already available" were not available. When the goods were brought into port they were not of good quality and not fit for human consumption. The defendant had not appointed surveyors to sort out the bags of the of the cargo at the hook points of shipment and after the cargo was actually brought and the loading began, the plaintiff had to get the cargo tested because defendant had not done any such sorting as per its obligation towards the plaintiff and as per the instructions of the port authority.
121. It is the defendant's case that the plaintiff much delayed the loading and even after the loading began the master of the plaintiff's vessel did not check the goods which were being loaded ::: Downloaded on - 06/09/2014 23:48:57 ::: 63 SUIT-826/1998-Judgment for a period of about 5 days during which 20% of the cargo came to be loaded and had to be off-loaded and returned ashore. The defendant, therefore, claims that the plaintiff is alone responsible for the delay and that the defendant is not responsible.
122. There was considerable delay in the futile and unsuccessful exercise of loading of the goods which came to naught. It will have to be seen on whose account that delay is. This is evident from the admitted correspondence relied upon by the defendant itself. The chronology of the events and dates would make this clear.
1. The defendant acted as the plaintiff's agent since 11th September, 1996.
2. The defendant called upon the plaintiff to make the initial payment on 11th September, 1996.
3. The defendant assured port authority that the cargo was "already available" on 11th September, 1996.
4. The defendant did not appoint the surveyor to sort out the bags of the cargo at the hook points of shipment immediately.
5. The vessel arrived on 12th September, 1996 and gave its notice of readiness.
6. The goods did not arrive at the port until 18th September, 1996. It was the defendant's duty under the undertaking to see that the cargo was ready but which was not seen. The defendant suggested to the plaintiff only on ::: Downloaded on - 06/09/2014 23:48:57 ::: 64 SUIT-826/1998-Judgment 18th September, 1996 to appoint a surveyor.
(This was the delay of 6 days on account of the defendant's negligence in seeing that the cargo would arrive when the ship arrived. In fact the defendant's statement to the port authority is shown to be false).
7. There were disputes between the buyer and shipper.
These were sought to be resolved.
8. The defendant indeed sought to have them resolved and requested the port authority for time.
(However, the port dues would have to be paid though the defendant succeeded in the port authority for not levying the further penalty upon the plaintiff. The defendant would have been liable had the plaintiff to pay further penalties to the extent of such payment also.)
9. In view of the disputes the vessel had to vacate the berth on 19th September, 1996 as the cargo was not carted to port by the shipper.
10. The vessel came alongside on 29th September, 1996. ----
(10 further days were lost to the plaintiff).
11. Loading was allowed to commence on 29th September, 1996.
12. The loading continued until 3rd October, 1996 - for a period of 6 days.
20% of the cargo was loaded. This was in the presence of master of the plaintiff's ship.
The defendant would contend that when the cargo was ::: Downloaded on - 06/09/2014 23:48:58 ::: 65 SUIT-826/1998-Judgment being loaded on the ship at least the master of the plaintiff's ship should have inspected cargo but it was allowed to be loaded without protest or demur.
The master was not informed that only clean goods could be loaded even at that point in time.
The defendant's witness deposed that mostly the master of the vessel would check the goods before they were loaded on the vessel as matter of general practice. The defendant's witness was asked in question 65 of his cross examination where this checking had taken place. It was to be at the jetty or transit shed prior to loading. The defendant's witness was asked whether the master of the plaintiff's ship was invited to inspect the cargo at the transit shed or the jetty. He answered in the affirmative. In reply to question 65 he deposed that the master was verbally informed to go to the transit shed / jetty by his representative who was there in attendance. The witness himself was not present. He did not hear the conversation. He was told by that representative this fact. He was asked what the master's response was. He replied that the master was ready to load cargo. This fact was also told to him. This was only oral communication. He has deposed in reply to the Q. No.79 that that was not the standard practice but in that case our representative "must have" told the master to check cargo at the transit shed/jetty. He did not remember what was exactly told by the representative to master. This entire evidence ::: Downloaded on - 06/09/2014 23:48:58 ::: 66 SUIT-826/1998-Judgment is hearsay and accordingly inadmissible evidence and must be excluded.
The defendant would contend that under clause 44 of the charterparty the vessel was only to load cargo for which clean on board B/L should be issued and signed by the master and hence it was the duty of the master of the plaintiff's ship to have inspected the cargo and not allowed it to be loaded. The defendant was appointed inter alia to obtain the plaintiff's authorisation for signing the bills of lading. That was item No.12 in the list of the defendant's documents enumerated in the affidavit of Mr. Dutia. Hence, but for the requirement of the Port authority in having the clean mate's receipt signed by the master of the plaintiff's ship, the defendant could itself issue the bill of lading. Under rule 55 of the Calcutta Port By-Laws) the goods loaded by mistake could be taken ashore.
This would be the right of refusal of the plaintiff under Rule 55 of the Calcutta Port By-laws. The first right of rejection at the transit shed prior to shipment was therefore, not informed by the defendant to the plaintiff and could not be availed by the plaintiff. This would also take time. The time begun in this exercise was easily avoidable by the defendant first checking the cargo through its surveyor at the hook points before shipment and informing the master to do so specially in view of the fact that he was to give clean mate's receipt. Consequently the right of rejection of goods was lost at the ::: Downloaded on - 06/09/2014 23:48:58 ::: 67 SUIT-826/1998-Judgment initial stage. Besides the plaintiff had to pay the enhanced bill that the defendant called upon the plaintiff to pay due to delay in loading while the plaintiff's vessel remained berthed.
13. The master of the plaintiff's vessel stopped the loading of the cargo because of the quality of the cargo on 3 rd October, 1996. The plaintiff's ship lost priority for berthing as stated in the defendant's telex dated 7th October, 1996. The plaintiff vessel was to be shifted from the dock. The defendant asked for instructions from the plaintiff as the ship was idle under its telex dated 9th October, 1996 and 10th October, 1996.
14. The plaintiff was made to vacate the berth on 18 th October, 1996 and the ship remained idle until it left the harbour on 4th January, 1997, 76 days thereafter.
123. The plaintiff realised about the assurance / agreement / undertaking of the defendant only on 26th November, 1996 due to which the plaintiff could not recover the loss suffered by it either from the shipper or from the charterer as previously claimed by the plaintiff. The delay was due to the negligence of the defendant.
124. The loss of days caused to the plaintiff was, therefore, the direct consequence of the defendant's neglect. The neglect of the defendant, as aforesaid was essentially in not informing the ::: Downloaded on - 06/09/2014 23:48:58 ::: 68 SUIT-826/1998-Judgment plaintiff the requirement of issuing clean mate's receipt to put the plaintiff on guard, not appointing the surveyor to sort out the bags, not seeing that the goods were made available on the port before or at least when the plaintiff's ship arrived in the harbour, not getting the goods surveyed and inspected on behalf of the plaintiff so that the goods which were defective could have been rightly and justifiably sorted and rejected in order to have the clean mate's receipt issued. The defendant is seen not to have acted with reasonable diligence required of an agent representing the owner of the vessel in a port. Loss was, therefore, certainly caused to the plaintiff and and is attributable to the neglect and negligence of the defendant in its obligations as the agent of the plaintiff.
125. Issue No.4 is, therefore, answered in the affirmative.
126. Issue No.5 : Extent of the loss :
The direct loss caused to the plaintiff would be the precise amount paid by the plaintiff to the defendant on account of various port dues claimed as disbursement of charges in a sum of $191377 as narrated above.
127. The plaintiff claims direct loss on account of pilotage, berth, hire, port dues, shifting penalties, etc. The plaintiff was initially directed to pay US $ 32950 for the various aforesaid port dues under the defendant's first fax dated 11 th September, 1996 before ::: Downloaded on - 06/09/2014 23:48:58 ::: 69 SUIT-826/1998-Judgment the vessel came into the harbour. Due to the delay in loading the goods to be shipped further port dues had to be incurred and hence the plaintiff was directed to pay US $ 60,277/- by the defendant's telex dated 27th September, 1996. The actual loading was still further delayed and the plaintiff was required to pay US $ 191377 after the plaintiff came to be refunded the payment of USD 20,000/- as having been paid extra by the plaintiff. All the amounts have been paid to the defendant itself. The defendant as the agent of the plaintiff was to make the various payments. The payments were not made directly by the plaintiff. The plaintiff claims that these payments were made by the plaintiff to the defendant though ultimately the goods could not be loaded on board and the ship left without any goods. This was the direct loss caused to the plaintiff as the entire voyage came to be aborted.
128. It is contended on behalf of the defendant that the plaintiff has not produced any receipts of payment of pilotage, berth, hire, port dues etc. and hence the loss is not proved. The fact that the plaintiff has made payment to the defendant as called upon by the defendant from time to time albeit after some delay is indeed shown.
129. The plaintiff's counsel would argue that it is not for the plaintiff only to lead direct oral evidence of the extent of damages suffered. The admitted facts would itself suffice to prove some extent of damages. Admitted facts need not be proved and hence ::: Downloaded on - 06/09/2014 23:48:58 ::: 70 SUIT-826/1998-Judgment may be considered by the Court from the defendant's evidence, oral or documentary. The refund of the amount to the plaintiff admittedly made in the defendant's advocates letter would show the amount actually paid by the plaintiff and the refund granted as shown in the defendant's own telex dated 27 th December, 1996 which is not denied and in fact confirmed.
130. The telex of the defendant dated 27 th December, 1996 shows the breakdown of the port dues payable by the plaintiff after credit for the amount of $ 20,000/- received in excess is given leaving the balance due and payable by the plaintiff. The telex also sets out in which bank account the dues have to be credited totaling to US $ 211377 shown by the defendant. In the reply of the defendant's advocate to the plaintiff's Advocate's notice given on 21 st July, 1997 refund of the excess amount of money paid by the plaintiff to the defendant on account of costs, charges and expenses for cargo is shown. The job entrusted to the defendant by the plaintiff is specifically set out. It is further stated that "said excess amount of money has been duly received and accepted by your said client thankfully and to its entire satisfaction". The defendant thus disclaimed any further liability. The letter would show the payment of US $ 211377 made by the plaintiff to the defendant.
131. The general practice of the defendant in accepting such amounts from various ship owners for whom the defendant acts as agent is set out in the oral evidence of the defendant's witness. D W ::: Downloaded on - 06/09/2014 23:48:58 ::: 71 SUIT-826/1998-Judgment 1 in answer 220 in his cross examination has stated that the defendant generally received port dues disbursement account from the principal by bank transfer into the defendant's bank account.
The defendant's witness further deposed in Q. 222 that the principals generally remitted US Dollars on bank-to-bank basis and that the Indian bank converts the money into Indian rupees which is credited in the defendant's account. The plaintiff would, therefore, not have separate documentary evidence by way of receipts of the port dues paid by the plaintiff.
132. Hence no further proof of those charges is required. The charges paid by the plaintiff without even getting the goods on board the ship would be the direct loss to the plaintiff to that extent.
133. The plaintiff has not led evidence of the further precise loss suffered by it for 76 days lost to claim damages under Section 73 of the Contract Act.
134. The plaintiff suffered loss of use of the vessel from 18 th October, 1996 to 4th January, 1997 when the vessel remained idle, it having had to vacate the berth until it could sail albeit without any cargo. The extent of this loss is claimed as per The Time Charter Hire @ US $ 8800/- per day. The plaintiff has claimed the loss at the rate of US $ 8800/- per day for 76 days.
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135. The defendant is not a party to the charterparty. However, the defendant has itself relied upon the charterparty and produced it amongst its documents. The defendant is aware of the charterparty though not the party to it. The defendant has relied upon the application of clause 44 of the charterparty. The defendant's witness has accepted that the amount specified in the charterparty as the Time Charter Hire would be the reasonable amount that the plaintiff would incur in the loss of use of the vessel.
Hence the stipulated amount in the charterparty would be the extent of the damage suffered by the plaintiff.
136. Under section 74 of the Indian Contract Act the pre-estimated amount between the parties would represent the extent of the damages in case of breach. The relevant part of section 74 runs thus:
74. Compensation for breach of contract where penalty stipulated for. - When a contract has been broken, if a sum is named in the contract as the amount to be paid in case of such breach, or if the contract contains any other stipulation by way of penalty, the party complaining of the breach is entitled, whether or not actual damage or loss is proved to have been caused thereby, to receive from the party who has broken the contract reasonable compensation not exceeding the amount so named or, as the case may be, the penalty stipulated for.::: Downloaded on - 06/09/2014 23:48:58 :::
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137. Consequently the amount specified in the contract would be the amount to be paid by the party in breach to the party suffering damages whether or not actual damages was proved. If that mount was by way of penalty, the Court would grant reasonable compensation to the party complaining of the breach. Such reasonable compensation cannot exceed the amount stipulated in the contract. This extent of damages specified by the party would essentially be granted against the party causing the breach to the party suffering the breach.
This is a contract of agency. The plaintiff and the defendant are the contracting parties. There is no written contract between them. No amount of pre-estimated damage is specified. The charterparty is not between the plaintiff and the defendant. It is between the plaintiff and the charterer. The defendant is a third party. The above principle under Section 74 would strictly not apply to third parties who may be related to the contract. However, damages which a party to a contract may suffer by way of breach of the contract by neglect or negligence of a third party may be reasonably computed upon such a premise. This aspect is accepted by the defendant's witness. Such amount may be claimed by the plaintiff without leading evidence of actual loss suffered.
138. This proposition of law is made clear in the case of Oil & Natural Gas Corporation Ltd. Vs. SAW Pipes Ltd., MANU/SC/0314/ 2003. The proposition is explained in paragraph ::: Downloaded on - 06/09/2014 23:48:58 ::: 74 SUIT-826/1998-Judgment 45 relating to the compensation to the extent of the specified damages. Upon considering extensive case law it is explained in paragraphs 66 and 67 of the judgment that in certain cases specially of delay in completing the contract work it would be difficult to prove how much loss is suffered by the party suffering loss. It is observed that " it would be difficult to prove" exact loss or damage which the party suffered because of the breach thereof. In such situation it is further observed that :
... if the parties have pre-estimated such loss after clear understanding, it would be totally unjustified to arrive at the conclusion that party who has committed breach of the contract is not liable to pay compensation. It would be against the specific provisions of Section 73 and 74 of the Indian Contract Act.
139. Consequently in paragraph 67 of the judgment four propositions of law with regard to the grant of damages in case of amounts specified as damages in a contract and in case where it is impossible to assess the compensation are laid down thus :
67. From the aforesaid discussions, it can be held that:--
(1) Terms of the contract are required to be taken into consideration before arriving at the conclusion whether the party claiming damages is entitled to the same; (2) If the terms are clear and unambiguous stipulating the liquidated damages in case of the breach of the contract unless it is held that such estimate of damages /compensation is unreasonable or is by way of penalty, party who has committed the breach is required to pay such compensation and that is what is provided in Section 73 of the Contract Act.::: Downloaded on - 06/09/2014 23:48:58 :::
75 SUIT-826/1998-Judgment (3) Section 74 is to be read along with Section 73 and, therefore, in every case of breach of contract, the person aggrieved by the breach is not required to prove actual loss or damage suffered by him before he can claim a decree. The Court is competent to award reasonable compensation in case of breach even if no actual damage is proved to have been suffered in consequence of the breach of a contract.
(4) In some contracts, it would be impossible for the Court to assess the compensation arising from breach and if the compensation contemplated is not by way of penalty or unreasonable, Court can award the same if it is genuine pre-estimate by the parties as the measure of reasonable compensation.
140. The jurisprudence with regard to the grant of reasonable damages or compensation in case of impossibility of proof has been considered in English and Indian law since in the case of Chaplin Vs. Hicks, CA 1911, Pg. 789, Vol.II. The question of ascertainment of the damages suffered has been set out on page
798. That was a case in which the contract depended upon a contingency. It was held that the plaintiff's loss was entirely a matter of pure chance as to be incapable of assessment of damages.
The Court observed that the defendant had committed the breach, the damages claimed were reasonable and probable consequences of the breach and loss had accrued to the plaintiff at the time of action.
141. In the case of Biggin & Co. & Anr. Vs. Permanite LD., 1950, Vol. I Pg. 422 the Court had to consider the forceable consequence of a breach of contract in which the liability of the vendor was to ::: Downloaded on - 06/09/2014 23:48:58 ::: 76 SUIT-826/1998-Judgment be considered upon his breach. That was the case in which an adhesive for roofing of a house was sold. The product did not stop the leakage. A breach of warranty was alleged. An action was brought for damages for breach of warranty. The damage caused by the use of the adhesive was held to be the direct result of the goods being supplied which were not as per specification and were stated to be unsound. The Court had to assess the notional value of the unsound adhesive. It was not of commercial use. The Court held that it was very difficult to say what it would have been worth in the defendant's hands if they had known all the inherent defects (in the adhesive supplied.) It was contended that unless the party claiming damages could offer evidence of the value of the unsound material, they cannot discharge the burden of proving any substantial damage and therefore, cannot recover anything more than nominal damages.
The Court observed that it would be rare to arrive at an accurate figure of unsound value. The Court observed that if the breach was of non-delivery, a market price of the material to be delivered could be obtained. "But there is rarely any market price for damaged goods". The Court questioned :
"Is the plaintiff to recover nominal damages only because he cannot prove against the defendant what part of the depreciation in value was due to his acts? It is one thing to say, as I have said, that this is the sort of situation which parties in contemplating the measure of damage would be glad to avoid, and it is another thing to say that it is one which must necessarily result in an injured ::: Downloaded on - 06/09/2014 23:48:58 :::
77 SUIT-826/1998-Judgment plaintiff obtaining no satisfaction. I think that in such a situation the court is bound to do the best that it can.
It is only that where precise evidence is obtainable, the Court naturally expects to have it.
Following the case of Chaplin (Supra) the Court cited what was observed therein by Lord Vaughan Williams L J :
In the case of a breach of a contract for the delivery of goods the damages are usually supplied by the fact of there being a market in which similar goods can be immediately bought, and the difference between the contract price and the price given for the substituted goods in the open market is the measure of damages; that rule has been always recognized. Sometimes, however, there is no market for the particular class of goods; but no one has ever suggested that, because there is no market, there are no damages. In such a case the jury must do the best they can, and it may be that the amount of their verdict will really be a matter of guesswork. But the fact that damages cannot be assessed with certainty does not relieve the wrong-doer of the necessity of paying damages for his breach of contract.
The Court further held that in the contract where a price allowance has to be made the extent of damages can be fixed by resorting to a "adjuster or some person skilled in the trade". The Court observed thus :
I think that that is a method which can legitimately be followed by the Court where no more precise method of calculation presents itself; and, indeed, I should be sorry ::: Downloaded on - 06/09/2014 23:48:58 :::
78 SUIT-826/1998-Judgment to think that in the commercial court it was thought preferable to award nominal damages rather than to have resort to it.
142. The aforesaid judgments came to be considered by the Madhya Pradesh High Court in the case of Municipal Committee Vs. Harda Electric Supply Co. (Pvt.) Ltd., MANU / MP / 0021 / 1964. That was the case of an agreement between the municipal authority and a private limited company in respect of the supply of electric energy to the municipality for pumping specified quantity of water daily not below a specified limit on an average at a specified price. Upon the municipality making or opening new tappings and directly pumping water through them resulting in lowered level of the discharge of water, the company sued for damages for loss of income caused by the act of municipality and the consequent injury to the machinery and plant. The Court considered the assessment of damages upon seeing the breach in paragraph 30 of the judgment. The Court considered the basic law of damages that the damages must be proved by the plaintiff. The plaintiff had to prove the fact of damage and the amount of damage. At the same time the Court considered that the assumption of damages was difficult because of the nature of the damage. The Court considered the aforesaid cases of Chaplin (Supra) and Biggin (Surpa) and accepting the proposition that because the plaintiff cannot assess the damages the defendant cannot go scott free and that if the best evidence is not available the Court must assess damages with whatever evidence is available ::: Downloaded on - 06/09/2014 23:48:58 ::: 79 SUIT-826/1998-Judgment once the breach is seen, it quoted from the case of Ratcliffe Vs. Evacs, of Bowel L J, 1892-2 QB 5H (532-33) thus :
... As much certainty and particularity must be insisted on, both in pleading and proof of damage, as is reasonable, having regard to the circumstances and to the nature of the acts themselves by which the damage is done.
To insist upon less would be to relax old and intelligible principles. To insist upon more would be the vainest pedantry.
143. The High Court quoted from Halsbury (Simonds), para.394 the Principles of law for Assessment of Damages otherwise difficult to prove thus :
"A distinction must be drawn, however, between cases where the difficulties are due to uncertainty as to the causation of damage, where questions of remoteness arise, and cases where they are due to the fact that the assessment of damages cannot be made with any mathematical accuracy. Lack of relevant evidence may make it impossible to assess damages at all as where the extent of the loss is dependant upon too many contingencies, and in such cases, where liability is established nominal damages only may be awarded. Where it is established, however, that damage has been incurred for which a defendant should be held liable the plaintiff may be accorded the benefit of every reasonable presumption, as to the loss suffered. Thus, the Court, or a jury, doing the best that can be done with insufficient material, may have to form conclusions on matters on which there is no evidence, and to make allowance for contingencies even to the extent of making a pure guess...."::: Downloaded on - 06/09/2014 23:48:58 :::
80 SUIT-826/1998-Judgment
144. The Court also set out the seminal rule of damages set out in the case of Hadley Vs. Baxendale, 1854-9 Ex. 341 at Pg.354 which came to be incorporated under section 73 of the Contract Act. Having seen that the breach was committed by the municipality which resulted in loss to the company the Court held that even though precise damages could not be proved upon seeing the gallons of water which were diverted illegally only nominal damages need not be awarded. The Court computed reasonable damages.
145. The High Court of Rajasthan similarly considered such measure of damages in the case of Smt. Pani Bai & Ors. Vs. Smt. Sire Kanwar & Ors., MANU/RH/0042/1981. There was a contract of agency breached by the agent by selling the goods of the principal below the limit of price placed by the principal. In the usual case upon such breach being shown the principal would be entitled to recover the difference between the price at which agent sold the goods and the price which would have been fetched in the market. However, subsequent to the relevant date the evidence of the price the goods would have fetched in the market was not available. The amount of damages suffered could not be accurately determined. The Court held that when the precise amount of damages could not be calculated because of insufficiency of material placed on record, the Court might make its own conclusion on the matter in respect of which there was no evidence on reasonable basis. Citing various cases in which the court ::: Downloaded on - 06/09/2014 23:48:58 ::: 81 SUIT-826/1998-Judgment computed damages - substantial, nominal or reasonable - the Court essentially relied upon the Privy Council case of A V Joseph Vs. R Shew Bux, AIR 1918 PC 149 in which it was held that:
Where in a suit for damages the Court found in favour of the plaintiff that there was a breach then simply because the plaintiff has not given sufficient evidence to show certain details of damages, it would not be proper to grant him merely nominal damages. Their Lordships of the Privy Council held that although there was any element of uncertainty in such cases, yet it would be desirable to award reasonable damages.
146. The Court also quoted Cheshire and Fifoot's Law of Contract (ninth edition) thus :
"We have seen that in cases of frequent occurrence, such as a contract for the sale of goods, certain rules relating to the measure or assessment of damages have gradually been evolved, as for instance the rule that a defaulting seller must pay to the buyer the difference between the market and the contract price of the goods.
But in general there is no specific rule upon the matter, and it is left to the good sense of the Court to assess as best it can what it considers to be an adequate recompense for the loss suffered by the plaintiff. The assessment may well be a matter of great difficulty, indeed in some cases one of guess work; but the fact that it cannot be made with mathematical accuracy is no reason for depriving the plaintiff of compensation."
13. The fact that damages are difficult to estimate or could not be assessed with certainty or precision cannot relieve the wrong doer of the necessity of paying the damages for ::: Downloaded on - 06/09/2014 23:48:58 ::: 82 SUIT-826/1998-Judgment the breach of his duty to abide the instructions of the principal and the lack of evidence in such matters would not be sufficient ground for awarding only nominal damages. Where it is established that damages have been incurred for which one party should be held liable, the other party should be accorded the benefit of every reasonable presumption for the loss suffered. Thus, when faced with such a situation that a precise quantum of damages could not be calculated because of insufficiency of material placed on the record, the Court may form its own conclusions on matters in respect of which there is no evidence, on a reasonable basis and the defendants must be paid reasonable compensation for the loss suffered by them. The Court, in such a situation, should try to place the principal in such a position in which he would have been placed if the agent would not have committed breach of the instructions of his principal.
The Court, therefore, computed the damages by seeing the price on different dates and what the reasonable sale price would the goods have fetched at that time and when the market recovered after having fallen.
147. This judgment has been followed by this Court in the case of Maharashtra State Electricity Distribution Vs. DSL Enterprises Pvt. Ltd., 2009(4) Bom C R 843 along with other similar judgments in upholding the extent of damages derived upon "rough and ready measure" in arbitration. In that case the damages of the unexpired period of the lease suffered by the party complaining of the breach was to be seen upon termination of the agreement when the rent was payable by installments.
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148. Mr. Balsara on behalf of the defendant would contend that those cases are inapplicable because damages were not possible to be assessed. In this case the captain of the plaintiff's ship has not been examined and hence the damages are not proved. The claim of damages was required to be proved under the basic law and assessment has not become impossible or difficult but has not been sought to be made at all.
149. The captain of the plaintiff's ship is not the plaintiff's employee. He would not be available with the plaintiff specially at this distance of time when the suit reached hearing. His evidence would show only what transpired after the ship berthed: that the goods were not available, the ship was asked to vacate the berth, the loading of goods began, continued and stopped, the dispute between the supplier and buyer and ship continued incur port dues. All these aspects have been demonstrated from the admitted correspondence itself. The fact that the goods were not available has been otherwise shown despite the defendants statements in the meeting dated 11th September, 1996. The fact that the defendant acted on behalf of the plaintiff in advocating for the plaintiff that the plaintiff was not responsible for the days the ship remained in the harbour because of the dispute between the supplier and buyer requires no further oral evidence. The fact that the ship was indeed delayed even after the master of the plaintiff's ship refused to accept the infected goods and to issue the clean mate's receipt is ::: Downloaded on - 06/09/2014 23:48:58 ::: 84 SUIT-826/1998-Judgment evident from the defendant's own bill upon the plaintiff. It had to be paid by the plaintiff so that vessel could sail albeit without its cargo. The evidence of the master of the ship would, therefore, be repetition of the facts brought out in the documentary evidence. It would take the plaintiff's case no further. Had the defendant disputed that the goods were not available at the port at or before the time the vessel berthed or had the defendant disputed that the goods were at all infected so as to make them not fit for human consumption, the plaintiff would have had to prove that fact by leading evidence of the master of the plaintiff's ship. That fact is not required to be proved in view of the implicit admission and the circumstantial evidence contained in the correspondence entered into by the defendant itself. His evidence would not prove the extent of damages which must be computed upon other facts wholly outside his realm of duty.
150. The reliance upon the case of M/s. Chemipex Vs. M/s. Shlok Chemicals, MANU/MH/0068/2013 may be misconceived since it refers to only reasons have not been given for the computation of damages due to which the computation made in arbitration came to be set aside.
151. In the facts of this case it is seen that the breach by the defendant of its authority as the agent by doing acts not authorised and by not successfully doing the acts required of it, loss has been caused to the plaintiff. The loss which is shown by payment ::: Downloaded on - 06/09/2014 23:48:58 ::: 85 SUIT-826/1998-Judgment admittedly made to the defendant in respect of various dues has been proved not by the receipts of those dues but by the fact that the principal paid the agent who in turn paid to the third party being the port authority. The payment incurred are seen to be on account of the delay caused by the defendant's breach. That payment, therefore, simplicitor has to be refunded to the plaintiff.
It would have to be refunded with interest at this distance of time when the amount has not been refunded for decades to the plaintiff.
152. The proof of its loss to the plaintiff and the damages incurred by the plaintiff due to 76 days' loss deserves to be damnified.
Judicial notice is required to be taken of the fact that when the vessel remains in the harbour due to no fault of the owner of the vessel or the master of the ship it would incur demurrage. The extent of demurrage has been set out in the charterparty agreement between owner of the ship and the charterer. This would represent the extent of the loss in that contract.
153. The defendant's witness has deposed in answer to question No.16 that the vessel arrived on 13th September, 1996 at Haldia port and sailed from Haldia on 4th January, 1997. The defendant relied upon charterparty itself. The defendant has known and deposed about the demmurrage rate being US $ 4500 per day in answer 127 in his cross examination. However, in answer 128 he has deposed that he is an agent would have no idea that this rate ::: Downloaded on - 06/09/2014 23:48:58 ::: 86 SUIT-826/1998-Judgment represented the delayed earnings of the vessel. The witness has deposed in answer 402 that this demurrage rate represented the lost days suffered by the plaintiff. After the interjection by the advocate of the defendant, the defendant's witness gave contrary answer that he did not agree with suggestion that the demurrage rate represented the days lost the plaintiff. Of course, this would be the loss that the party in breach under that contract would have to pay to the party who suffered loss. The defendant is not a party to that contract. It is justifiably argued on behalf of the defendant that the liability at the rate mentioned in the contract between the two other parties cannot be foisted upon the defendant. It is argued that the plaintiff has not shown that this represents the prevailing market rate by leading no evidence in that regard.
154. The plaintiff has not claimed any freight in the plaint. The plaintiff has cross examined the defendant's witness with regard to freight rate of the ship. The freight rate is stated to be per metric tone (MT). The defendant's witness has accepted in answer 213 of his cross examination that the notice of readiness given by the captain of the plaintiff's ship was for 9450 mt.
155. It is argued on behalf of the plaintiff that the plaintiff did not earn freight because the cargo was not loaded and the plaintiff's ship could not sail earlier then it did in view of the clean mate's receipt only which were required to be given but which could not be given in this case. It is argued that if the claused mate's receipt ::: Downloaded on - 06/09/2014 23:48:58 ::: 87 SUIT-826/1998-Judgment and the clause BL could be accepted, the plaintiff could have sailed with the infected cargo earlier and would have earned freight otherwise lost. The defendant would argue that the loss options and utilisation of the plaintiff's vessel is not shown or proved and hence such freight rate could not be claimed by the plaintiff even if it was a part of the plaint. The claim towards freight incurred by the plaintiff though sought to be shown in the evidence has not been pleaded and hence cannot be granted.
156. It would, therefore, have to be seen whether the loss of days suffered by the plaintiff which is writ large from the oral as well as documentary evidence on record can be at all compensated. Upon the principle laid down in the case of SAW Pipes (Supra), the plaintiff would have to be compensated for the lost days at the rate of US $ 4500 per day, had there been a breach by the charterer. The plaintiff initially contended that the charterer would be liable for the days lost when the goods were not brought ashore and when there was dispute between the buyer and supplier. The plaintiff further contended that the supplier was liable for the infected goods. Had the breach by the charterer been proved, the measure of damages would have been the amount stipulated in the contract for the days lost by the plaintiff. Had the breach of the supplier been shown, the plaintiff would have claimed the damages at the same rate from the supplier for supplying infected goods which could not be accepted by the plaintiff. If the party could have rejected the goods or could have taken the goods only upon a ::: Downloaded on - 06/09/2014 23:48:58 ::: 88 SUIT-826/1998-Judgment claused mate's receipt so that the plaintiff was not liable for the goods as being damaged or infested in transit, the plaintiff would have ultimately recovered the damages for the days lost from supplier or the charterer against whom the plaintiff initially alleged about the loss caused.
157. However, when the plaintiff was informed that only clean mate's receipt had to be given, the plaintiff lost further days because the master of the plaintiff's ship could not honestly issue a clean mate's receipt for the infested goods. Once the plaintiff came to learn that this requirement was foisted upon the plaintiff because of the agreement / assurance / undertaking given by the defendant on behalf of the plaintiff as the agent of the plaintiff in the meeting dated 11th September, 1996, the plaintiff sought to recover damages only from the defendant. The quantity of those damages would, therefore be the same as would be payable by the other contracting parties of the plaintiff. The defendant acted on behalf of the plaintiff hence the act of the defendant is the act of the plaintiff qua those parties. The party to the charterparty being the charterer was not concerned with that act. The supplier was in fact protected by that act. Upon the defendant's undertaking the plaintiff was liable to third parties. The plaintiff incurred the loss only because of the defendant. The quantity of damages would, therefore, be much the same though not separately proved. The reliance upon the charterparty shows the defendant's knowledge of the contents of the charterparty and the consequently the extent of ::: Downloaded on - 06/09/2014 23:48:58 ::: 89 SUIT-826/1998-Judgment the damages specified in the contract.
158. Even if the specified damages may not be granted, the defendant not being a party, the measure of damages on that score, at least as rough and ready measure as seen in the case of MSEB (Supra) can be considered. The plaintiff would not require to show the precise quantum of the damages for loss of days, that the ship remained in the harbour in the above circumstances.
159. The Court is, therefore, enjoined to reasonably assess and reasonably conclude computation of damages.
160. It is argued that the plaintiff has not shown that the plaintiff's vessel would have been used for another contract at another place during the days lost to the plaintiff at Haldia port. It is argued that only if the plaintiff's vessel could be better utilised but was prevented from being used, such damages could be granted. Indeed that aspect is not shown. That could have been shown by the plaintiff only by leading independent direct evidence. It may not be ascertained from the documentary evidence of record unlike the port dues having been incurred by the plaintiff.
161. However the aforesaid measure of reasonable damages in the absence of evidence of assessment of actual damages is upon seeing the breach of the contractual party who cannot take advantage of such breach. The court would assess those damages ::: Downloaded on - 06/09/2014 23:48:58 ::: 90 SUIT-826/1998-Judgment as best it can only upon the plaintiff showing that indeed some days were lost to the plaintiff when another contract could not be accepted by the plaintiff's vessel. Upon the above parameters laid down in the aforecited cases the Court would have to:
(a) Assess a reasonable amount of compensation from the pre-estimate of loss and damage reflected in the charterparty.
(b) The Court is bound to do the best it can in its good sense to assess reasonable damages.
(c ) The Court must see that the defendant who is the wrongdoer is not relieved of the necessity of paying damages to the plaintiff.
(d) The Court must accord the plaintiff every reasonable presumption as to the loss suffered.
(e) The Court must not deprive the plaintiff of reasonable compensation.
(f) The Court must try to place the plaintiff in the position in which it would have been placed if the defendant had not committed breach of its contract of agency.
(g) The Court must arrive at atleast a rough and ready ::: Downloaded on - 06/09/2014 23:48:58 ::: 91 SUIT-826/1998-Judgment measure of damages.
162. Thus done, the Court would compute reasonable damages for the days lost to the plaintiff's vessel which may he reasonably presumed, though not shown by another contract, to be $1000 per day of such loss for 76 days of idling of the plaintiff's ship because of the neglect and negligence of the obligations of the defendant.
163. The plaintiff has also claimed for consumption of bunkers for 67 days from 6th October, 1996 to 26th December, 1996. The plaintiff has not led any evidence on this count though the plaintiff has quantified the loss on account of MDO consumption per day.
The specific cost of bunkers would have to be proved by the plaintiff and in the absence of any evidence no damages can be awarded. The loss on this account is therefore, not proved and the plaintiff would not be entitled to claim any loss.
164. Similarly freight which has not been claimed cannot be granted though proof of freight @ $4500 is shown from the oral evidence.
165. The damages suffered by the plaintiff are to the extent of the direct payment of US $121377+ reasonable damages for 76 days lost to the plaintiff computed @ US $ 1000/- per day with interest thereon. Issue No.5 is answered accordingly.
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166. Issue No.6: Relief:
The plaintiff is entitled to be reimbursed the costs and expenses paid by the plaintiff to the defendant as per dues including the charges of the defendant with interest thereon for the period it had been withheld.
167. The plaintiff is also entitled to be paid reasonable damages for the loss incurred to the plaintiff for 76 days lost while the plaintiff's vessel idled in the port of Haldia, Calcutta of which judicial notice is required to be taken.
168. The plaintiff is not entitled to be paid freight not applied for in the plaint.
169. The plaintiff is also not entitled to be paid the cost of bunkers as it is not proved at all.
170. Hence the following order:
1. The defendant shall pay / reimburse / return to the plaintiff US $121377 paid by the plaintiff to the defendant with interest @ 9% p.a from 5 th January, 1997 till the date of this judgment and further @ 9% p.a from the date of this judgment till payment / realisation.
2. The defendant shall pay damages @ US $1000 per day ::: Downloaded on - 06/09/2014 23:48:58 ::: 93 SUIT-826/1998-Judgment for 76 days of the plaintiff's ship idling in the port of Haldia, Calcutta.
3. The defendant shall pay costs of the suit fixed at Rs.50,000/- to the plaintiff.
(ROSHAN DALVI, J.) ::: Downloaded on - 06/09/2014 23:48:58 :::