KAVITHA EXPORTS Vs. FORBES COBAK LTD

JUDGEMENT

(1.) This appeal has been preferred by the unsuccessful Defendant against the judgment and decree dated 01.08.2003 made in O.S. No. 6784 of 2000, on the file of the Learned Additional District Judge, Fast Track Court-V Chennai.

(2.) The following are the averments in the plaint succinctly stated:

(3.) The written statement filed by the Defendant contains the allegations as follows: