UNION OF INDIA Vs. JAI BHARATH AND COMPANY

JUDGEMENT

(1.) THE defendants in this suit are the appellants.

(2.) THE appeal is preferred against the judgment and decree passed by S. Natarajan, J. in C.S. No. 10 of 1971 on 31.10.1978, directing the defendants to pay the plaintiff's a sum of Rs. 5,35,409.75 with interest at 6% p.a. from the date of plaint till the date of payment, with costs.

(3.) ON the side of the respondents Exhibits P. 1 to P. 48 were marked and on the side of the appellants Exhibits D. 1 to D. 86 were marked. Both parties were content to sustain their respec tive cases on documentary evidence and hence neither side had examined any witness to adduce oral evidence. S. Natarajan, J. decreed the suit directing the appellants to pay a sum of Rs. 5,35,409.75 to respondents with interest there on at 6 per cent per annum with costs, as stated above.