RELIANCE INFOCOMM ENGINEER PVT LTD Vs. VIJAYKUMAR

JUDGEMENT

(1.) This is defendants' regular first appeal against the judgment and decree passed decreeing the suit for a sum of Rs.15,45,000/- with interest at the rate of 18% p.a. on the said amount from the date of suit till the date of realization of the entire amount.

(2.) For the purpose of convenience the parties are referred to as they are referred to in the original suit.

(3.) The plaintiff Mr. Vijay Kumar contends that the defendant had proposed to build an Internet Data Centre 4 to be located at White Field, Bangalore. Before undertaking the said construction the defendant required pre construction permissions from various authorities and they had entrusted the said work to the plaintiff as per work order dated 26.04.2008. In terms of the work order he obtained permission from the authorities and raised invoices on various dates totally amounting to Rs.27,10,000/- but the said amount was not paid. He issued legal notice to the defendants which was duly served. There was no reply nor the demand was complied with. Therefore, he filed a suit in O.S.No.347/2012 claiming a sum of Rs.27,10,000/- with interest at the rate of 18% p.a.