MARWAR HOTELS PVT LTD Vs. SURYA ENTERPRISES

JUDGEMENT

(1.) Exemption allowed subject to just exceptions.

(2.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the Judgment of the trial court dated 30.01.2018 by which the trial court has decreed the suit for recovery of moneys filed by the respondent/plaintiff for the work of water-proofing treatment done for the appellant/defendant at the hotel site of the appellant/defendant at Jodhpur in Rajasthan. The suit has been decreed for a sum of Rs. 11,31,531.98/- alongwith interest @ 12% per annum.

(3.) (I) The facts of the case are that the respondent/plaintiff had filed the subject suit pleading that the appellant/defendant had placed four purchase orders of the value of Rs. 20,26,194/- upon the respondent/plaintiff, and details of which are as under: