ZEST SYSTEM PVT LTD Vs. ADESH SANT

JUDGEMENT

(1.) This is a summary suit for recovery filed by the plaintiff against the defendant under Order XXXVII CPC for a sum of Rs.26,25,000/- along with interest @ 18% per annum.

(2.) Brief facts of the case as stated in the plaint are that the plaintiff is a dealer of H.P. Computers and Laptops who is engaged in the business of selling laptops and computer along with computer peripherals.

(3.) It is the case of the plaintiff that the defendant was introduced to the plaintiff by the former Vice-President, Marketing of the plaintiff company as a potential client who could provide significant business to the plaintiff. Defendant represented that he is in the business of bulk procurement and supply of computers, laptops and computer peripherals to various educational institutions and government departments.