Section 25 — Jurisdiction for instituting action.
The Multimodal Transportation of Goods Act, 1993
Any party to the multimodal transport contract may institute an action in a court which is competent and within the jurisdiction of which is situated one of the following places, namely:-- (a) the principal place of business, or, in the absence thereof, the habitual residence, of the defendant; or (b) the place where the multimodal transport contract was made, provided that the defendant has a place of business, branch or agency at such place; or (c) the place of taking charge of the goods for multimodal transportation or the place of delivery thereof; or (d) any other place specified in the multimodal transport contract and evidenced in the multimodal transport document.Open in Lexace · Ask the AI about this section