WIMCO LIMITED Vs. TATA COFFEE LIMITED

JUDGEMENT

(1.) These appeals are filed by the plaintiff challenging the common judgment and decree dated 4.7.2011 passed in O.S.No.3960/1990 c/w O.S.No.703/1991 by the learned XV Additional City Civil and Sessions Judge, Bangalore City (CCH No.3) ('Trial Court' for short).

(2.) For the sake of convenience, the parties are referred to as per their status before the Trial Court in O.S.No.703/1991.

(3.) O.S.No.3960/1990 was filed by Tata Coffee Limited 'Tata Coffee' for short against the Wimco Limited 'Wimco' for short seeking for the relief of recovery of a sum of Rs.21,42,552.50 together with interest @ 18% p.a. on a sum of Rs.14,62,500/- from the date of the suit till realization, with costs of the suit.