ANMOL PRINTS Vs. PHONENIX IMPEX

JUDGEMENT

(1.) This is a suit on behalf of the plaintiff praying for passing a decree of Rs. 6,58,065.00 along with pendente life and future interest.

(2.) The plaintiff is a registered partnership firm. The plaint is duly signed and verified by Shri K.C. Jain, one of the partners of the plaintiff-Finn, who is authorised to sign and verify the plaint on behalf of the plaintiff-Finn.

(3.) The plaintiff-firm carries on business inter alia of whole sale trading in grey and printed cloth of various fabric. The defendants are also engaged in the business of processing and printing of cloth. The first defendant is the firm and the 2nd defendant is a partner of the firm.