OM PRAKASH Vs. CHAMAN INDUSTRIES

JUDGEMENT

(1.) This is a suit on behalf of the plaintiff praying for passing a decree of Rs. 34,16,552.35.00 with costs and future interest at the rate of21 and a half percent per annum from the date of the suit till realization.

(2.) The plaintiff, Shri Om Prakash is the Sole Proprietor of M/s Om Prakash Suresh Kumar. The defendant No. 1 is a partnership firm and defendants 2-4 are its partners.

(3.) The plaintiff carried on business as a Commission Agent ingrain market Narela Mandi, Delhi and was allotted a shop in the said market by the Agriculture Produce Market Committee, Narela, Delhi.