SH. SUNIL DUTT Vs. SH. SHANKAR GUPTA

JUDGEMENT

(1.) THE challenge by means of this Regular First Appeal under Section 96 Code of Civil Procedure, 1908 is to the impugned judgment and decree dated 5.10.2010 whereby the suit of the Respondent/plaintiff has been decreed for various hardware goods supplied by the Respondent to the Appellant.

(2.) THE Respondent/plaintiff filed a suit for recovery of Rs. 4,64,045/ - on 20.1.2007 stating that as per the account maintained by the Respondent of the Appellant in the books of accounts of the Respondent, on payments of Rs. 50,000/ - and Rs. 4,500/ - made by the Appellant being credited in the books of accounts on 10th April, 2006 and 28th September, 2006, the balance outstanding that remained was the suit amount, and for recovery of which the suit was filed.

(3.) DURING the course of the arguments before this Court, the learned Counsel for the Appellant, very fairly admitted the following: