UNISSI INDIA PVT LTD Vs. HIGHWAY CONSTRUCTION CO

JUDGEMENT

(1.) By way of the present application filed under Order VII Rule 10 read with Sec. 151 of the Code of Civil Procedure 1908 ('CPC'), defendants Nos.1, 2 and 3 seek return of the plaint, premised on the submission that this court has no territorial jurisdiction to entertain or decide the present suit since the cause of action has arisen entirely within the territorial jurisdiction of the courts of law at Mumbai, Maharashtra.

(2.) By way of the suit, the plaintiff company/M/s. UNISSI India Pvt. Ltd. with its corporate office in Sultanpur, New Delhi, seeks recovery of Rs.4,25,97,132.84 from the defendants, alongwith return of the additional material allegedly lying at a certain site, or in the alternative, for payment of the cost of such material which is assessed at Rs.16,13,530.00.

(3.) The plaintiff also seeks pendent-lite and future interest alongwith costs, as detailed in the plaint.