KCL LTD Vs. THOMSON PRESS INDIA LTD

JUDGEMENT

(1.) Rfa No.1007/2017 and C.M.Nos.43567/2017 & 43568/2017 (exemption)

(2.) Respondent/Plaintiff filed the subject suit seeking recovery of Rs.19,81,927/- being the amount of balance due for printing work which was done by the respondent/plaintiff for the appellant/defendant. Total amount value of the invoices raised was Rs.57,34,605/-. An amount of Rs.39,48,233/- was paid and therefore the principal balance amount remaining due came to Rs.17,85,842/-.

(3.) The appellant/defendant contested the suit and pleaded that the respondent/plaintiff was guilty of defective work and therefore the respondent/plaintiff was not entitled to the suit amount. It was pleaded by the appellant/defendant that on account of the defective printing the appellant/defendant suffered huge loss and therefore the appellant/defendant was entitled to a sum of Rs.18,14,677/- and for which amount a counter-claim was filed against the respondent/plaintiff by the appellant/defendant, and against dismissal of which the connected RFA No. 1014/2017 is filed.