(1.) This appeal is preferred against the judgment dated 23.1.2004, passed by the 6th Additional District Judge, Raipur in Civil Suit No. 124- B/1995, wherein the said Court had granted decree in favour of the respondent for a sum of Rs. 2,80,952/- with interest on account of repairs and changing spare parts of BEC-6 machine.
(2.) As per pleadings of respondent/plaintiff, he is engaged in a business of diesel engines, compressor repairing, spare parts which is carried in the name of Shree Engineering Services, located at 7 Navin Bazar, GE Road, Raipur (CG).
(3.) Appellant No.2/defendant used to get the machines repaired, engines overhauled and purchase spare parts through non-applicants 3 and 4 in the Civil Suit/ respondents. A machine BEC-6 was repaired on an order dated 17.11.1992 and certain parts of the machine were changed for which a number of delivery challans were issued by the appellants.