SRODEEP POLYMERS LTD Vs. SCJ MASTER BATCHES

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 31.08.2006 which had endorsed the finding of the trial judge dated 20.10.2005 whereby the suit filed by the Plaintiff namely M/s SCJ Master Batches (under Order 37 of the Code of Civil Procedure) seeking recovery of Rs. 1,14,995/- had been decreed along with the interest at 9% per annum.

(2.) The Plaintiff had filed the aforenoted suit under Order 37 of the Code. Hisclaim was based upon three invoices. The details of the three invoices are given here under: S. No. Bill No. Date Amount (in Rs. ) <FRM>JUDGEMENT_1660_ILRDLH21_2011_1.html</FRM>

(3.) The Defendant had purchased plastic dana worth Rs. 91.180/- in terms of the aforenoted bills; Defendant failed to make the payment; along with the principal, Defendant was also liable to pay interest. In the plaint, it was pointed out that the part payment of Rs. 15,799/- had been made with a promise to pay the balance sum of Rs. 15,381/- ; however, the same not having been paid the suit was accordingly filed.