(1.) THIS is a defendant's appeal challenging the judgment and decree of the Trial Court, dated 22.7.2010 which has decreed the suit of the plaintiff for recovery of a sum of Rs. 9,83,017/ - with interest at 18% p.a. from the date of suit till realisation.
(2.) FOR the purpose of conveniences the parties are referred to as they are referred to in the original suit.
(3.) THE defendant -M/s. Indo French Traders is a partnership fern engaged in the business of selling gold bullion in the domestic market. The defendant is one of the wholesalers who used to purchase gold bars imported by the plaintiff and making payments accordingly.