WELCOME INTERNATIONAL Vs. VENEZIA LETHERS LIMITED

JUDGEMENT

(1.) THIS is a suit for recovery under Order XXXVII CPC filed by the plaintiff for a sum of Rs.31,31,225.04 along with pendente lite and future interest against the defendants.

(2.) BRIEF facts of the case are that the plaintiff is engaged in the business of manufacturing and trading of footwears (shoes) and shoe accessories. Defendant No. 2 to 4 are directors of the defendant No. 1 company engaged in the wholesale business in the name and style of M/s. Venezia Leathers Limited on the margin of profit and re -seller of the products purchased from the plaintiff and some other producers.

(3.) THE defendants assured the plaintiff to make the payments of the cost of the goods supplied under these purchase orders within 90 days from the date of delivery goods at destination of choice of the defendants notified to the plaintiff from time to time and requested the plaintiff to supply the goods on credit basis and accordingly, the plaintiff opened an account in the name of M/s. Venezia Leathers Limited in its book of accounts and the statement of ledger account from 1st April, 2009 to 31st March, 2010 has been mentioned in para 19 of the plaint.