(1.) THE Appellant/Defendant has filed this present Appeal as against the Judgment and Decree dated 07.03.2001 in O.S.No.105 of 1969 on the file of Principal Sub Court, Erode.
(2.) THE trial Court, while passing the Judgment in the main suit in O.S.No.105 of 1969 on 07.03.2001, has, among other things, observed that 'the Respondent/Plaintiff has performed 9,81,000 cubic feet work and for that the Appellant/Defendant has to pay a proper amount and further it has also held that the Respondent/Plaintiff has proved his case clearly and has prayed for by the Respondent/Plaintiff, the Appellant/Defendant has to pay a sum of Rs.2,78,604/- for 9,81,000/- cubic feet work along with interest at 12% per annum from 17.4.66 to 1968 and resultantly, passed a decree directing the Appellant/Defendant to pay a sum of Rs.3,24,246.69 paise to the Respondent/Plaintiff and also directed the Appellant/Defendant to pay 12% interest for Rs.2,78,604/- from the date of filing of the suit till date of passing of the decree and further to pay 6% interest per annum from the date of passing of the decree till date of realisation together with costs.'
(3.) THE points that arise for determination in this Appeal are:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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