- (1.) THIS is a suit for recovery of Rs. 9,72,579/- on various causes of action which are not very clearly set out in the body of the plaint itself, but have to be gathered from the particulars given In prolix and rambling annexure to the plaint.
(2.) THE plaintiff company is incorporated under the Indian Companies Act and formerly used to carry on business at Chittagong; it describes itself in the cause title of the plaint as having its registered office at present at 1B, Old Post Office Street, Calcutta. It claims to He a "Displaced person" within the meaning of the Displaced Persons Institution of Suits Act, 1948. The main facts which can tie gathered from the plaint are as follows: (4) The plaintiff was the owner of a mill and factory at Chittagong consisting of certain buildings, plants and machinery. In the factory premises were stored, at the relevant time, various movables including logs of timber, stacks of bricks etc. The factory stood on land belonging to the Commissioners for the Post of Chittagong. On the 7-2-1942 the premises of the mill and factory of the plaintiff were requisitioned under the Defence of India Rules and possession thereof is alleged to have been made over to the defendant immediately thereafter. The plaintiff's properties were derequisitioned on 3-7-1947 and formal possession delivered to the plaintiff shortly , after the said date. The plaintiff complains that the military authorities of the Government of India converted the mill and factory area into a military base by demolishing certain portions of the buildings and structures and thereby damaged plants, machinery and movables lying therein. Complaint is also made that the defendant did not accord facility to the plaintiff to remove the moveables lying in the factory and failed further to take proper or reasonable care of the plaintiff's properties.
(3.) THE plaintiff's claim can be summarised under the following heads :-- (a) Compensation for requisition of the premises of the mill and the factory. (b) Damages suffered by reason of the defendant's failure to allow the plaintiff opportunity to remove various movables. (c) Damages suffered on account of the defendant's failure to take proper or reasonable care of the plaintiff's properties by reason whereof machinery ana other movables have become entirely unfit for use. (d) Damages for conversion of three lakhs of bricks and 370 tons of Gamar logs taken over by the defendant in 1942. (e) Damages suffered through the defendant's default in allowing the plaintiff's properties to be looted and pilfered.;