BINARY SEMANTICS LIMITED Vs. SONATA SOFTWARE LIMITED

JUDGEMENT

(1.) "Whether the judgment of this Court in RFA No.885/2010 connected with RFA Crob.No.24/2012 requires to be reviewed"? is the question involved in this case.

(2.) The review petitioners filed the said appeal challenging the judgment and decree passed by the trial Court for recovery of Rs.18,55,281.30. This Court on considering the entire materials on record and on hearing the parties partly allowed the appeal and modified the decree for recovery of Rs.8,63,000.00. Similarly allowed cross-objection in part awarding interest at 9% per annum from the date of the suit.

(3.) The review petitioners are seeking review of the judgment on the ground that there is error apparent on the face of the record. According to the petitioners the apparent error is not giving deduction to the payment allegedly made by the appellant under Exs.D15 and D16 (1,00,000 + 2,60,000= 3,60,000).