POLYBLENDS INDIA PVT LTD Vs. VIDEOCON INTERNATIONAL LIMITED

JUDGEMENT

(1.) THIS is an application by the defendants under Order 37 Rule 4 read with section 151 of the Code of Civil Procedure for setting aside the judgment and decree dated 21st November, 2008.

(2.) THE plaintiff has filed the abovenoted suit under Order 37 of the Code of civil Procedure for recovery of Rs. 62,13,190/- on the basis of a running account maintained by the plaintiff.

(3.) AFTER the summons under Order 37 of the Code of Civil Procedure were served on the defendants, appearance was filed on behalf of them and after summons for judgment were served application for leave to defend and contest the suit under order 37 Rule 3 (5) read with Section 151 of CPC dated 10th February, 2007 was filed by the defendants.