Padma Khastgir, J. - (1.) In a suit filed by the Steel Authority of India Ltd. against Bangladesh Shipping Corporation and others, an application was taken out by Bangladesh Shipping Corporation for an order that the plaint filed in Suit No. 703 of 1981 be rejected and/or taken off the file and the suit against the defendants be dismissed. In the said application, Bangladesh Shipping Corporation the defendant No. 1 stated that the vessel "M.V. Bangladesh Maitri" belonged to Bangladesh Shipping Corporation which was under the Ministry of Communication of the Government of People's Republic of Bangladesh. The said government being a government of a foreign state and the petitioner being of such foreign State the petitioner was entitled to foreign immunity, as such, this Court had no jurisdiction to hear and/or proceed with the suit, without the necessary permission of the Central Government as contemplated under Sec. 86 of the Civil Procedure Code.
(2.) The plaintiff filed the instant suit on account of loss and damages suffered by it for nondelivery/short delivery and/or delivery in damaged condition of diverse goods carried by Bangladesh Shipping Corporation on board their vessel "Banglar Maitri" (hereinafter referred to as the said vessel). The said vessel touched the Port of Calcutta in September, 1979 and discharged its cargo between November, 1979 and December, 1979 and thereafter left the Port of Calcutta of March 12, 1980 and obtained a certificate to that effect from the Calcutta Port Trust. The petitioner relied upon the provisions of Hague Rules which have been incorporated in the Contract of Carriage into India by and between the parties as evidenced by the bill of lading and submitted that all the liabilities of the petitioner stood extinguished as no claim had been preferred within one year from the date when the said vessel left the Port of Calcutta and as such the plaintiff had no subsisting cause of action upon which the said suit could be instituted.
(3.) Mr. Justice Dipak Kumar Sen (as he then was) allowed the application by directing that the name of the defendant No.1 be struck off and deleted from the cause title of the plaint and dismissed the suit against the defendant No. 1. The plaintiff had filed the suit against the defendant No. 1 Bangladesh Shipping Corporation as the owner of the vessel Banglar Maitri. The defendant No. 1 as a common carrier had been sued whereas the defendant No. 2 acted as an agent (of the defendant No. 1) and was entrusted with the handling of the cargos discharged at Calcutta by the said vessel. By five several bills of lading the defendant No. 1 acknowledged to have received in apparent good condition on on board the vessel from London various machinery equipment and machine parts to be carried safely by the defendant No. 1 to Calcutta and be delivered to the plaintiff under various terras and conditions as agreed upon by and between the parties. After the vessel arrived at Calcutta in September, 1979 in the course of and during unloading of the goods and the cargo, the said vessel caught fire as a result whereof a portion of the cargo was destroyed and/or damaged. Between November and December, 1979 the remaining portion of the consignment were landed at the Calcutta Port. After payment of the customs duty and loading charges the said goods were stored at the warehouse of the defendant No. 3, the Bengal Bonded Warehouse Association at the instance of the defendant No. 1 and 2. On behalf of the plaintiff the said consignment was inspected, surveyed in the presence of the representative of the defendant Nos. 1 and 2. The plaintiff filed a suit for damages caused to the said goods. By letter dated 9th September, 1980 the defendant No. 2 on its own behalf as also on behalf of the defendant No. 1 requested the plaintiff to pay the rent and/or the godown charges including loading and unloading charges and on 19th of September, 1980 the defendant No. 2 for self and on behalf of the defendant No.1 handed over to the plaintiff delivery order to enable the plaintiff to take the delivery of the goods, but upon tender of such document and the charges the defendant No. 3 refused to deliver the said goods to the plaintiff. By letter dated 24th November, 1980 the defendant No. 2 for its own behalf and on behalf of the defendant No. 1 acknowledged their liability in writing to deliver the said goods covered under the said bills of lading to the plaintiff and also expressed their inability to deliver the balance and promised that the goods would be delivered to the plaintiff. But inspite of such acknowledgement and/or undertaking the goods could not be delivered by 30th November, 1980 or at all. The plaintiff apart from its claim for damages for non -delivery of the goods had made an alternate claim that in the event specific delivery of the goods were not made the plaintiff made a claim against the defendants for wrongful conversion of the plaintiffs goods. In the letter dated 24th of November, 1980 addressed to the Steel Authority of India Ltd. Himalayan Shipping Co. Ltd. as agents of Bangladesh Shipping Corporation Ltd. expressed their regret that inspite of best efforts they had not been able to resolve the dispute with the Bengal Bonded Warehouse Authorities and also admitted that due to that there had been inordinate delay in effecting the delivery of the goods and also kept on record that such delay in delivery would not in any way affect the claim of the plaintiff against the defendant for non -delivery of the goods. In the said letter also they pleaded for time up to 31st November, to arrange for the delivery of the goods within that period.;