J C ENTERPRISES Vs. THANGAM LUCKY AGENCY

JUDGEMENT

(1.) The present suit relates to recovery of Rs. 21,76,372.55 alongwith pendente lite and future interest @ 18% per annum alongwith costs.

(2.) The brief facts of the case are that the plaintiff, a proprietorship firm having its office at 108, Bhagat Singh Market, New Delhi-110 001, has been organising State Lotteries and carrying on the business of lotteries as "Sole Distributors" of State Lotteries through its stockists etc, on whole sale rate basis.

(3.) The defendant is a proprietorship firm having its place of business at Tiruvarur , and has been carrying on the business of sale of lottery tickets as stockist of various State Lotteries etc, including those purchased from the plaintiff.