NATIONAL FERTILIZERS LTD Vs. HARNEK SINGH

JUDGEMENT

(1.) THIS suit by the plaintiff, namely, National Fertilizers Limited is against M/s Harnek Singh, Mr. Harnek Singh and Mr. Harbans Singh defendants No. 1, 2 & 3 respectively for the recovery of Rs. F1, 21,84,870. 81 paise.

(2.) THE case set out in the plaint is as under:-

(3.) THE plaintiff and the defendants had a running and open current account. All the dealings between them were duly entered in the books of account maintained by the plaintiff in the normal course of its business. The 'Statement of Accounts' so maintained showed that the last supply of material was made by the plaintiff to the defendants on December 22, 1995 and last payment of a sum of Rs. 10,00,000/- was received by the plaintiff on November 30, 1995. The 'Statement of Accounts' also showed that as on March 31, 1996 a sum of Rs. 80,33,980.77 paise was due from the defendants to the plaintiff.