K BALAKRISHNA RAO Vs. VOLGA RESTAURANT

JUDGEMENT

(1.) This is a suit under Order 37, C.P.C. seeking recovery of Rupees 8,00,000.00 plus interest deposited with the defendants in connection with franchise agreement dated 09-03-1989. The amount was deposited as a security. The franchise agreement was between the plaintiff and Volga Restaurant for the purposes of enabling the plaintiff to serve South Indian dishes.

(2.) The franchise agreement could not be given effect to and parties agreed to rescind the agreement for supplying South Indian dishes at Volga Restaurant.

(3.) Accordingly, parties entered into a rescission agreement which is dated 16-08- 1989.