LAWS(GJH)-2013-10-294

UNION OF INDIA Vs. SINGH ASSOCIATES

Decided On October 21, 2013
UNION OF INDIA Appellant
V/S
Singh Associates Respondents

JUDGEMENT

(1.) THIS is defendant's appeal. It raises question that what decree Court is required to pass in case of Suit for account and why?

(2.) THE brief facts emerges from the record are thus :

(3.) THE appellant denied all the assertions of the plaintiff and appellant contested the suit on merits before the learned trial Court.