DUTT ENGINEERING WORKS Vs. PCA ENGINEERS LIMITED

JUDGEMENT

(1.) This order disposes of the following preliminary issue framed on 22.2.1986: Whether this Court has territorial jurisdiction to try this suit?

(2.) Heard the defendant's Counsel and considered the memo of arguments submitted by plaintiff's Counsel.

(3.) On 23.8.84, the plaintiff filed a suit for recovery of price of machinery supplied by the plaintiff. The plaintiff-firm is situated at Delhi. The defendant- company is situated at Bombay. It has a unit at Fagwara Road, Hoshiarpur (Punjab). The plaintiff had supplied machinery to the defendant at Hoshiarpur, the price whereof is due in part and allegedly remains unpaid by the defendant.