HARISH DHALLA Vs. RAJESH LUTHRA

JUDGEMENT

(1.) Present suit has been filed for recovery of a total sum of Rs. 1,05,96,187/- (Rupees One Crore Five Lacs Ninety Six Thousand One Hundred Eighty Seven Only) along with pendente lite and future interest @ 18% p.a.

(2.) It is stated in the plaint that the plaintiff is engaged in the business of selling jewellery.

(3.) It is the case of the plaintiff that the defendant had, on various occasions, purchased jewellery articles from the plaintiff. He states that, however, since the beginning the defendant had been irregular in making payments to the plaintiff against the aforementioned purchases. The details of the purchases made by the defendant are reproduced hereinbelow: