SHARMA ENTERPRISES Vs. HOTEL LEELAVENTURE LTD

JUDGEMENT

(1.) THIS judgment shall dispose of plaintiff's suit for recovery of rs. 20,35,101. 88 filed against the defendant for recovery of the amounts due from the defendant to the plaintiff.

(2.) BRIEF facts to appreciate the controversies between the parties are that the plaintiff is a partnership firm duly registered under the partnership Act and Shri Ramesh Sharma is one of its partners. It was contended by the plaintiff that Shri Ramesh Sharma was one of its registered partners who is authorized and competent to sign, verify and institute the suit on behalf of plaintiff's firm.

(3.) THE defendant is a private limited company which was constructing a five star luxury hotel in Bombay. The plaintiff was contacted for supply and fixing furniture in the luxury suites in the leela Penta Hotel of the defendant. The plaintiff had shown their willingness to carryout the interior work including supply and fixing of furniture at the same rate as were given to M/s. Damian, bombay.