ESCORTS LIMITED Vs. SAI AUTOS

JUDGEMENT

(1.) The plaintiff, a company incorporated under the Companies Act, having its registered office at H-2, Connaught Circus New Delhi, has filed this suit for recovery of Rs. 3,38,916.00 against four defendants.

(2.) Defendant No. 1 is M/s. Sai Autos; defendant No. 2 is Mr. K. Neela Mohan Rao, partner and proprietor of M/s. Sai Autos. Defendant No 3 Sri Y. Venkateswar Rao is also partner and proprietor of M/s. Sai Autos and defendant No. 4 is Mr. Bollam Venkatramaiah. '

(3.) M/s. Sai Auto are stated to have been dealers at Karim Nagar (Andhra Pradesh) for the sale of Ford Tractors made by the plaintiff company.