ZEN LINEN INTERNATIONAL PVT LTD Vs. INDIA EXHIBITIONS

JUDGEMENT

(1.) The instant appeal assails the impugned judgment dtd. 24/3/2025 passed by the District Judge (Commercial Court-01), East District, Karkardooma Courts, Delhi in CS (COMM) 219/2024, dismissing the suit of the appellant (original plaintiff) for recovery on the basis that appellant/plaintiff had failed to prove on record that they were entitled to recover a sum of Rs.7,86,101.00 along with interest. Factual Background

(2.) The suit was filed for recovery of Rs.7,86,101.00 along with interest by the appellant/plaintiff, who is engaged in the business of textile and fabrication work, while the respondent (original defendant) is in the business of managing events and exhibitions in India, as well as abroad. Appellant/Plaintiff approached the respondent/defendant on 24/5/2022 for organizing two stalls for booth fabrication work at 'Heimtexil Expo' to be held in Frankfurt, Germany from 21/6/2022 to 24/6/2022, for an amount of Rs.13,60,000.00, after which an advance of Rs.10,88,000.00 was paid to the respondent/defendant. Case set up by appellant/plaintiff

(3.) Appellant/Plaintiff's case was that on reaching Frankfurt, Germany, they came to know that no arrangements were made by the respondent/defendant to set up the stall at the Expo, and when they contacted the respondent/defendant, they came to know that the respondent/defendant had not taken any measures to address the situation.