J S L MEDIA LTD Vs. METRO COMMUNICATIONS

JUDGEMENT

(1.) I.A.17132/2013

(2.) As per the amended plaint, the plaintiff has various Bus Queue Shelters (hereinafter referred to as "BQS") which the plaintiff gainfully uses for displaying advertisements. Various purchase orders were placed by the defendant with the plaintiff for display of advertisements at various BQS. The purchase orders were signed by the parties, copies of which have been placed on record.

(3.) It is the case of the plaintiff that bills were raised against purchase orders placed by the defendant but defendant failed to make payments. Twenty seven purchase orders were executed between 31.01.2009 and 02.06.2009. Legal notice dated 05.01.2012 was issued calling upon the defendant to pay a sum of Rs.1,55,00,000/- failing which the defendant would be liable to pay interest @24% per annum.