JASBIR SINGH Vs. RAJESH GOEL

JUDGEMENT

(1.) The appellant, defendant in CS(COMM) 1349/2016, has filed the present intra-court appeal impugning order dated 16th May, 2017 passed in IA No.5105/2017 filed by the respondent/plaintiff, under Order VIII Rule 10 of the Code of Civil Procedure, 1908.

(2.) The impugned order allows the application of the respondent/plaintiff and decrees the suit for principal amount of Rs.1,61,26,938/- along with interest @ 18% p.a. from 31st May, 2016 till the institution of the suit and awards post institution interest @ 10% p.a. for first three months w.e.f. 31st May, 2016 and post decretal interest @ 12% p.a. Respondent/Plaintiff is also entitled to costs.

(3.) The respondent has filed the aforesaid suit for recovery of Rs.1,61,26,936/- being the value of 15 invoices for sale and supply of rice between 2nd April, 2016 to 21st May, 2016.