INDU SUNIL Vs. BRIGHT PAINT AND CHEMICALS FACTORY

JUDGEMENT

(1.) The present Appeal has been filed by the appellant-plaintiff under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.

(2.) Learned Additional District Judge/Vth Fast Track Court, Dehradun has decreed the Original Suit No.24 of 2004 "Smt. Indu Sunil and Another Vs. Bright Paints and Chemicals and Others", on 23/12/2009, whereby, the learned Judge has directed the respondent-defendant to pay Rs.12,67,409.52(Rupees Twelve Lakh Sixty Seven Thousand Four Hundred Nine and Fifty Two Paise) to the plaintiff along with an interest at the rate of 6% per annum from the date of the suit till the final payment. The present appeal has been filed by the appellant-plaintiff against the finding of issue no.2.

(3.) Heard Mr. S.K. Jain, learned Senior Advocate assisted by Mr. Siddharth Jain, learned counsel for appellant and Mr. V.K. Kohli, learned Senior Advocate assisted by Mr. I.P. Kohli, learned counsel for respondent.