MISRA AUTOMATICS PVT LTD Vs. SATHYA MOORTHY

JUDGEMENT

(1.) The plaintiff filed the suit for recovery of Rs.24,34,000/- along with interest @ 24% per annum.

(2.) The plaintiff is a company registered under the Companies Act, 1956 having its registered office at K-64-A, Hauz Khas Enclave, New Delhi-110016, engaged in the business of manufacturing all kinds of food products, i.e. Fresh fruits, Pulps etc. and exports the products to foreign countries more particularly to Japan & Spain.

(3.) The brief facts as per the plaint are as follows:-