COLGATE PALMOLIVE INDIA LIMITED Vs. SVNR EXPORTS

JUDGEMENT

(1.) THIS suit has been filed to pass a Judgement and Decree for a sum of Rs.6,94,461/- with interest at 20% p.a. on Rs.4,73,494.46/- from this date till date of payment and for a sum of Rs.18,35,915.07/- towards damages suffered by the Plaintiff on account of breach of contract by the Defendants and for costs.

(2.) THE plaint averments are as follows:-

(3.) ON the side of the Plaintiff, the Plaintiff examined its Branch Finance Manager as PW.1 and marked Exs.P1 to P43. ON the side of the Defendants, the 2nd Defendant was examined as DW.1 and Ex.D1 and D2 were marked.