J C ENTERPRISES REGD Vs. RANGANATHA ENTERPRISES

JUDGEMENT

(1.) This is a suit for recovery of Rs.43,82,473/-. It is alleged in the plaint that M/s J78.C. Enterprises, which was a partnership firm, was dissolved vide Dissolution Deed dated 1.4.1997 and thereafter, the plaintiff Rakesh Sharma

(2.) The defendant has contested the suit. He has taken preliminary objections that this Court has no

(3.) On merits, it is alleged that the defendant was in the business of sale of lottery tickets till the year 1993 and had purchased some consignments of lotteries from M/s J.C. Enterprises, payments of which were promptly settled and nothing is due from him. The defendant has also denied the alleged oral agreement between him and M/s J.C. Enterprises, as also the agreement to pay interest. As regards the payment of Rs.1 lakh, it is alleged that this amount was paid to the plaintiff on 6th June, 1996 as a loan.