ASIA TODAY LIMITED Vs. SINHAL METAL INDUSTRIES LIMITED

JUDGEMENT

(1.) This order shall dispose of defendants" application for leave to defend and contest the suit under Order XXXVII Rule 3 sub rule 5 read with Section 151 of Code of Civil Procedure.

(2.) To comprehend the disputes, the facts in brief are that plaintiffs, Asia Today Limited and Zee Telefilms Ltd., have filed the suit for recovery of Rs.57,53,692/- along with pendent elite and future interest @ 24% per annum contending that plaintiff No.1, Asia Today Limited, is engaged in the business of satellite broadcasting of programmes from various satellite channels owned and controlled by Zee T.V. and Zee Cinema.

(3.) It was averred that plaintiff No.2, Zee Telefilms Limited, was appointed as canvassing and collecting agent of plaintiff No.1 for advertising, broadcasting on various channels including Zee T.V. and Zee Cinema of plaintiff No.1.