PUNJAB AUTO AGENCIES Vs. RAJENDER KUMAR BANSAL

JUDGEMENT

(1.) , J.

(2.) PLAINTIFF/respondent herein had filed a suit for recovery of Rs. 1,15,986.00 against the defendant/appellant herein.. The plaint was founded on the averment that the plaintiff had supplied certain automobile items to the appellant for which appellant did not make the payment. The defence of the appellant before the Trial Court was that appellant had made the entire payment of the bills in question to the respondent herein through Shri Ramesh Kumar Wahi who was representative of the plaintiff and used to collect the payments on his behalf. Learned Trial Court did not accept the plea of alleged payments made by the appellant to respondent herein through Shri Wahi and, therefore, decreed the Suit.