SOUNDARY GRAPHICS Vs. ROSE FLOWERS CP/PVT. LTD.

JUDGEMENT

(1.) The captioned regular first appeal is filed by the defendants assailing the judgment and decree dtd. 12/7/2019 passed in O.S.No.8096/2016 by the X Additional City Civil and Sessions Judge at Bengaluru City, wherein the suit is decreed holding that the plaintiff is entitled to recover a sum of Rs.5,98,039.00 with interest at 24% per annum from 14/5/2014 till its final realisation from defendants 1 and 2 jointly and severally, however, the claim of the plaintiff insofar as Rs.2,94,566.00 is concerned, the same is dismissed. This part of the judgment and decree is not challenged by the plaintiff.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: