SEKAR POULTRY FEEDS Vs. ANNAPURNA ORGANICS PVT. LTD.

JUDGEMENT

(1.) Aggrieved by the order dtd. 16/2/2024 passed on I.A.No.9 by the LXXXIX Additional City Civil and Sessions Judge, Bengaluru in Commercial O.S.No.780/2022, the defendant therein has preferred this writ petition.

(2.) The respondent is the plaintiff and the petitioner is the defendant in Commercial O.S.No.780/2022. The respondent has filed Commercial O.S.No.780/2022 on the ground that the petitioner approached the respondent for supply of SOYA DOC to the defendant. That respondent has been supplying the said material on a regular basis. That the petitioner committed default in payment of Rs.9,55,912.00. Hence, Commercial O.S.No.780/2022 is filed with a prayer to recover the said amount along with interest thereon.

(3.) The plaint reveals that the address of the petitioner, who is the defendant before the trial Court is at Salem. The address of the respondent, who is the plaintiff is at Bengaluru. The pleadings in the plaint does not reveal where the transaction took place and where the petitioner was required to pay the money to the respondent.