ZASHA ADVERTISING PVT LTD Vs. ABHIJIT ROY

JUDGEMENT

(1.) This appeal is preferred by the appellant/plaintiff against the order dated 07.01.2019 passed by the learned Additional District Judge-4/ South-West District, Dwarka Courts, New Delhi (hereinafter referred as the learned 'Trial Court') in CS No.18/2019 whereby the suit of the appellant under Order XXXVII CPC for recovery of Rs.4,71,320/- against the respondent/defendant was dismissed in limine.

(2.) The brief facts are:

(3.) The suit has been dismissed on two grounds viz a) territorial jurisdiction; and b) the purchase order being in the name of Sharma's Advertising Private Limited and whereas suit has been filed in the name of Zasha Advertising Private Limited.