PREMIER AUTO ELECTRIC LIMITED Vs. SHYAM AHUJA

JUDGEMENT

(1.) The plaintiff, incorporated company having registered office at Mumbai, is dealing with the sale and marketing of automobile parts. The Defendant claims to be Proprietor of M/s. Shyam Motors which has been supplying its products to the Defendant from time to time as per orders placed by the defendant.

(2.) It is further claimed that the defendant has been making payments/ part-payments against the goods so supplied.

(3.) All payments made were duly appropriated against the goods so supplied/delivered. The statement of account, been annexed as Annexure-A to the plaint, and as per the said statement, a sum of Rs. 7,18,621/45 is still outstanding and due from the Defendant after giving due credit/adjustment of all payments/part payments received, alongwith credit notes, debit notes etc.