SAFINA Vs. RAJEEV DUTTA

JUDGEMENT

(1.) Plaintiff has filed the present suit for recovery of Rs.27,29,785/-. Plaintiff is carrying on the business of sale and supply of various kinds of corporate gift items. During the course of business transactions, the defendant approached the plaintiff from time to time for the supply of different type of gift items and accordingly the plaintiff supplied the defendant the requisite goods from time to time and raised bills/invoices against the same. On receipt of the goods and after due satisfaction, the defendant acknowledged those bills/invoices.

(2.) The summons were issued to the defendant. Despite service defendant did not enter appearance. Defendant was proceeded ex-parte on 10.7.2014. Affidavit by way of evidence has been field.

(3.) In this case, PW1/Special Power of Attorney holder of the plaintiff, CS(OS) 954/2013 Page 1 of 3who is husband of the plaintiff, has deposed that he is conversant with the facts of the case and looks after day-to-day affairs of the plaintiff. During the course of the business, the defendant approached the plaintiff for supply of different types of gift items. The items were supplied at the request of the defendant. The copies of the invoices dated 6.9.2011, 3.9.2011, 5.12.2011, 8.12.2011 (two invoices), 13.12.2011 (two invoices), 28.12.2011 (two invoices), 29.12.2011 (two invoices) and 9.1.2012 collectively exhibited as Ex.PW1/B. Carbon copies of the invoices have been placed on record.