UNITED SPIRITS LTD Vs. PARAMOUNT BUILDERS(CHENNAI)LTD

JUDGEMENT

(1.) These appeals arising out of the Judgment and decree made in C.S.No.182 of 1999 granting decree for Rs.1,84,17,044.15/- together with interest at the rate of 24% per annum from the date of that Judgment till the date of realisation with costs. The first defendant is appellant in O.S.A.No.251 of 2005 and second defendant is appellant in O.S.A.No.216 of 2005.

(2.) The gist and essence of averments in the plaint are as follows:

(3.) The gist and essence of the written statement filed by the first defendant are as follows: