THAMRAPARNI ENTERPRISES Vs. SIMPSON AND COMPANY LTD

JUDGEMENT

(1.) The civil suit is filed by the plaintiff M/s.Thamaraparni Enterprises praying for recovery of money and the prayer is to direct the defendant to pay to the plaintiff a sum of Rs.38,80,060.68 along with interest @ 16% on Rs.26,21,662.62 from the date of plaint till realization and to direct the defendant to pay the cost of the suit.

(2.) The case of the Plaintiff in brief is as follows:-

(3.) The contentions in the written statement filed by the defendant is as follows:-