BANK OF INDIA Vs. MADURA COATS LTD

JUDGEMENT

(1.) 1. This appeal has been filed by the appellants ('defendants No. 1 and 2' in the suit) against the order passed by the learned Single Judge on 21st april, 2003 whereby the application of appellants for leave to defend was dismissed and the suit was decreed in favour of the respondent ('plaintiff' in the suit ).

(2.) THE Plaintiff filed the suit for recovery of Rs. 87,99,121/- along with interest under Order 37 of Code of Civil Procedure against the defendants (appellants herein) and M/s Hilton Rubbers Ltd. i. e Defendant No. 3.

(3.) IT was submitted that M/s Hilton Rubbers Ltd. i. e. Defendant No. 3 had placed orders with the Plaintiff for supply of Nylon and Polyester based fabrics vide different Purchase Orders, details of which are mentioned hereinbelow:-