M L ANAND Vs. NORMAC

JUDGEMENT

(1.) The plaintiff Mr. Anand, the Sole Proprietor of M/s. Anand Technical Services has filed the suit against the defendant Company in Norway for the recovery of sum of Rs. 56,31,000.00 . To put it in a nut shell the case of the plaintiff is that the defendant had entered into a contract with National Airport Authority of India, for the installation of Instrument Landing Systems to the tune of Rs. 30 crores and it was the plaintiff who was responsible for the National Airport Authority placing the order on the defendant and, therefore, he was entitled to a commission of 6% on the said actual amount.

(2.) The answer by the defendant is that the National Airport Authority of India invited global tender and the defendant submitted its tender and that was accepted by the National Airport Authority and the plaintiff did not or could not play any part in the National Airport Authority accepting the tender of the defendant. It is the case of the defendant that the plaintiff is not entitled to any commission when he has not done anything for the defendant.

(3.) The brief survey of the allegation in the plaint and the written statement is necessary in this case.