SHREE GOMATHY SHANKAR TRANSPORTS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE Appellant/Plaintiff has preferred this appeal as against the Judgment and Decree dated 09.12.2002 in O.S.No.1100 of 1996 passed by the learned VII Additional Judge, City Civil Court, Chennai.

(2.) THE Appellant/Plaintiff in the main suit had prayed for passing of a Judgment against the Respondents/Defendants in directing them to pay the Appellant/Plaintiff a sum of Rs.7,70,957.06/- along with interest at 24% p.a. on the principal sum of Rs.4,46,957.06/- from the date of plaint till the date of realisation in full with costs.

(3.) THE points that arise for consideration in this appeal are:-(i) Whether the Appellant/Plaintiff (a Proprietary Concern) is entitled to claim a sum of Rs.7,70,957.06/- with interest at 24 % p.a. on the principal of Rs.4,46,957.06 from the date of plaint till the date of realisation etc., from the Respondents/Defendants?(ii) Whether there was any privity of contract between the Appellant/Plaintiff and the Second Respondent/Second Defendant?