UNION OF INDIA Vs. ADWAVE

JUDGEMENT

(1.) THE plaintiff (i. e. , respondent herein) filed a suit on the original Side of this Court for recovery of Rs. 1,33,089/- with pendent lite interest @ 18% per annum and future interest on the decretal amount @ 18% per annum till realization, with costs. In terms of the impugned order dated 08. 12. 1992, the suit has been decreed in favour of the plaintiff for a sum of Rs. 63,700/- with proportionate costs and interest @ 12% per annum from date of the suit till realization.

(2.) THE case of the plaintiff as averred in the plaint is as under.

(3.) THE plaintiff in the suit is a registered partnership firm carrying on the business of construction of buildings and publicity agents. Ms. Komal G. B. Singh is one of the partners and Managing Partner of the plaintiff firm, who was competent and authorized to file the suit and sign and verify the pleadings.