RAM SINGH KULHARI Vs. PRAKASH

JUDGEMENT

(1.) This is the plaintiff's appeal. The present plaintiff had instituted a suit against the present respondent arraigning him as defendant in the Court of learned XXVI Addl.City Civil Judge, at Mayohall, Bengaluru, (CCH-20), (hereinafter for brevity referred to as 'trial Court'), in O.S.No.25894/2013, for recovery of a sum of Rs.10,00,380/-, with future interest at the rate of 12% p.a.

(2.) The summary of the case of the plaintiff in the trial Court was that the plaintiff is a merchant and wholesale dealer of G.I. Pipes and fittings. The defendant had purchased goods on credit basis from the plaintiff under eight invoices and on the dates mentioned against those invoices and for the sum shown in those invoices as given in the table below :

(3.) Despite service of summons, the defendant did not choose to appear and contest the matter. As such, he was placed ex parte.