VIDEOCON INDUSTRIES LTD Vs. AUDIO-VISION (INDIA)

JUDGEMENT

(1.) This is a suit for recovery filed by the plaintiff against the defendant for a sum of Rs.20,91,720/- alongwith pendente lite and future interest. The defendant is ex-parte by order dated 7th May, 2012.

(2.) Brief facts of the case are that the plaintiff is the manufacturer and seller of various kinds of electronic and electric products. Defendant No.1 is the proprietary concern of defendant No.2 who is engaged in the business of sales and purchase of various electronics and electric items.

(3.) It is the case of the plaintiff that defendant No.2 approached the plaintiff to sell its products to the defendants on credit basis in the name of defendant No.1 to which the plaintiff agreed. Pursuant thereto a credit account was opened by the defendants with the New Delhi branch of the plaintiff in the name of defendant No.1.