SADHU FORGING LIMITED Vs. CONTINENTAL ENGINES LTD.

JUDGEMENT

(1.) Plaintiff filed the present suit seeking a decree for a sum of Rs. 1,48,39,218/- along with interest pendent lite and future. Claim of the plaintiff in the suit is that the defendant placed a purchase order with the plaintiff on 25th March, 2004 for manufacturing and supplying of 25000 gear sets at the price of Rs. 4,000/- per set to be supplied as per specific designs and specification. The plaintiff acting on the purchase order invested a sum of Rs. 40 lakh towards the manufacturing of the tooling as per their designs and specifications and regularly dispatched the gear sets. The total cost of the gear sets supplied by the plaintiff to the defendant was Rs. 3,40,88,000/-, however the defendants only made payment of Rs. 2,56,73,000/- along with the sum of Rs. 5,43,000/-. Besides the balance outstanding of Rs. 78,72,000/- defendants were also liable to pay a sum of Rs. 71,03,000/- as cost of inventory material and finished goods. Since the defendants failed to make the payment along with the interest and simultaneously to lift material from the premises of the plaintiff and also took back the tooling for the un-amortised amount of Rs. 21,57,000/-, the plaintiff sent a legal notice dated 9th July, 2009 followed by another notice dated 20th August, 2009 however neither a reply nor any payment was received.

(2.) Pursuant to the completion of pleadings plaintiff's witness PW-1 entered appearance and tendered his evidence by way of affidavit. During the cross-examination of PW-1 plaintiff filed affidavit of another witness without him being named in the list of witnesses and along with the affidavit of PW-2 filed number of documents without seeking leave of the Court. Hence learned counsel for the defendant objected to the validity of the affidavit of PW-2 and the additional documents filed. Faced with this situation plaintiff filed an application being IA No. 7107/2016 under Order 18, Rule 4 CPC which was heard by the learned Joint Registrar and dismissed vide the impugned order dated 7th September, 2016. Hence, the present appeal.

(3.) Before filing IA No. 7107/2016 plaintiff filed IA No. 18974/2014 under Order 11, Rule 14 CPC calling upon the defendants to produce the documents mentioned in Para 5 of the application which application was partly allowed.