INDO SWISS JEWELS LTD., REPRESENTED BY ITS MANAGING DIRECTOR Vs. HMT WATCHES LTD., REP. BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) THE appellant who was plaintiff in the suit has presented this appeal, being aggrieved by the judgment and decree passed in O.S. No. 15652/2003 dated 30.05.2008 by the City Civil Court, Bangalore. Heard the learned counsel for the parties.

(2.) ACCORDING to the plaint averments, plaintiff is an ancillary unit of the respondent -defendant Company. Respondent is HMT Watches Limited. Based on the order placed by the respondent, the plaintiff had supplied the materials to the Bangalore Unit so also to the unit of Ranibagh in Uttar Pradesh and another unit located at Tumkur. The suit was filed claiming a sum of Rs. 1,16,47,250/ - with interest on Rs. 1, 14,90,581/ - together with future interest at 22% p.a. on the principal amount.

(3.) THE trial Court has framed the following issues: