SATISH BANSAL Vs. CITY CAPITAL FOUNDATION LIMITED

JUDGEMENT

(1.) In terms of order dated 15.5.2014, the details have been produced in the form of a chart.

(2.) The Plaintiff has filed the present suit for recovery of a sum of Rs.43,56,483/- as against the Defendant. It is contended that the principal amount due is Rs.29,03,500/- and interest @ 18% per annum has been claimed from 31.03.2009 till the date of filing of the suit.

(3.) As per the Plaintiff, the Plaintiff has been supplying electrical equipments, fittings and electrical accessories from time to time to the Defendant as per their orders.