MAYSORE SALES PVT LTD Vs. SUBHAM AGENCIES

JUDGEMENT

(1.) This judgment Will dispose of suit for recovery of Rs.23,45,750/- filed against the defendants on account of balance price of goods.

(2.) The plaintiff contended that it is company duly incorporated under the Indian Companies Act and Shri A.M. Rao is the Secretary of the plaintiff company duly authorized to sign, verify the plaint ant to institute the suit on behalf of the plaintiff company.

(3.) The plaintiff is a sole selling agent for the sale of Karnataka State lottery tickets and defendants were appointed as stockiest for Rajasthan for the lottery "Mysore Laxmi". By letter dated 29th May, 1992, defendant No.1, M/s. Subham Agencies was appointed as a main agent for the distribution and sale of Mysore Lakshmi Super Daily Single Digit Draw tickets. The terms and conditions for appointment as a stockiest were incorporated in the letter dated 29th May, 1992. The terms of appointment as a stockiest were accepted by defendants where defendant No.2 as a partner of defendant no.1 signed a copy of letter dated 29th May, 1992. The terms of appointment were settled and finalized at Delhi.