GRANT THORNTON INDIA LLPP Vs. SILVERDALE SERVICES LTD.

JUDGEMENT

(1.) Plaintiff has filed the present suit for recovery of principal amount of Rs. 53,50,551/- along with Rs.47,48,233/- towards interest @ 24% per annum upto February, 2012. Plaintiff also claims pendentelite interest @ 24% per annum on the principal amount of Rs.53,50,551/- from the date of filing of the suit till its realisation.

(2.) It is the case of the plaintiff that the defendant engaged the services of the plaintiff for carrying out Limited Scope Financial Due Diligence Review for various companies in India from time to time and the plaintiff carried out its services and submitted reports to the defendant for the various companies from time to time but the defendant failed to make the payment for the said services to the plaintiff. The details of outstanding amount are mentioned in para 5 of the plaint which is reproduced hereinbelow-

(3.) The plaintiff has also filed its evidence by way of affidavit in support of the averments made in the suit and inter alia relied upon the following documents:-