RENU SHARMA Vs. TITAN INDUSTRIES LTD

JUDGEMENT

(1.) The present Appeal has been filed by Smt. Renu Sharma, the appellant, for setting aside Order dated 11th December, 2006 passed by the learned Single Judge dismissing her application under Order IX, Rule 7 of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code, for short).

(2.) The appellant herein is the defendant in the Suit-CS(OS) No.898/2003. The said Suit has been filed by M/s.Titan Industries Ltd., the respondent, for recovery of goods and damages and in the alternative, a decree for recovery of Rs.1,60,05,742/-.

(3.) It is alleged in the Suit that the appellant herein being one of the franchisees/agents of the respondent had been dealing with the respondent since 2nd October, 1996.