- (1.) The appellant was the plaintiff in suit - OS No. 3980 of 1969 in City Civil court at Madras, while Respondents 1 to 5 were Defendants 1 to 5 therein. That suit had been instituted by the plaintiff-the trustees of Port of Madras against the defendants for recovery of demurrage charges and other incidental charges in respect of certain textile goods in their custody in the customs area of the Port of Madras. Defendant 1 was the consignor-exporter of those goods. Defendant 2 was the shipping agent who had to put those goods on board the ship for their export. Defendant 5 is the alleged successor of Defendant 2-firm. Defendant 4 is the Collector of Customs who, on behalf of the Union of India, Defendant 3 was responsible for illegal detention of the goods in the customs area of the Port of Madras giving rise to the claim for demurrage charges and other incidental charges by the plaintiff.
(2.) The City Civil court dismissed the suit against all the defendants as in its view the consignor-exporter of those goods could not be held liable for demurrage charges and incidental charges payable for those goods when they had been illegally detained in the customs area of the Port of Madras by Respondent 4, purporting to exercise his powers under the Customs Act. The plaintiff questioned the correctness of that judgment and decree of the City Civil court dismissing its suit against all the defendants, by presenting an appeal therefrom before the High court of Madras in Appeal No. 494 of 1973. But, that appeal was also dismissed.
(3.) It is the judgment and decree of dismissal of that appeal by which the judgment and decree of dismissal of the suit by the City Civil court is affirmed, which is appealed against in this court in the present appeal of the plaintiff.;