MYSORE PAINTS & VARNISH LTD Vs. RENNAISSANCE ADVERTISING

JUDGEMENT

(1.) This appeal is directed against the judgment and decree, dated 20.12.2008 passed by the Court of the XXVI Addl. City Civil and Sessions Judge, Mayo Hall, Bangalore in O.S.No.11233/1994.

(2.) The facts of the case in brief are that the appellant - defendant appointed the respondent as its advertising agent to carry out the advertisement of its products. As the appellant did not clear the respondent's bills, the respondent filed the company petition and thereafter original side appeal. As the dues were not admitted, the learned Single Judge and the Hon'ble Division Bench closed the matter, reserving the liberty to the respondent to file the suit. Pursuant thereto, the respondent filed the suit for the recovery of Rs. 4,88,706-07.

(3.) The appellant denied his liability to pay the interest and raised the point of limitation.