RISHI ELECTRONICS LIMITED Vs. PREM PRAKASH AGGARWAL

JUDGEMENT

(1.) his Regular First Appeal involved a very short point, so while hearing the stay matter, we decided to admit the appeal and hear it without any paper-book on merits.

(2.) The plaintiff claimed the recovery of Rs.25,917.00 in the Suit of the basis of the supply of four carpets to the defendant. The price payable was Rs. 23,937.00 for which a cheque was issued by the defendant on 17th January, 1982, which was dishonoured. The defendant did not pay the amount, so the Suit was instituted. An amount of Rs. 1,980.00 was added to the price as interest calculated at the rate of 18 per cent per annum on the basis of usage and custom of the trade.

(3.) The Suit was resisted on the ground that the carpets were defective and not in accordance with the specifications. This was denied in the replication.