REGENT COMPUTRONICS PVT. LTD.

M/S.Kgl Transport Appellant

V/S

Indian Additives Limited Respondents

Referred Judgements :-

M G BROTHERS LORRY SERVICE VS. PRASAD TEXTILES [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LIMITED HYDERABAD VS. SAVANJI TRANSPORT P LTD [REFERRED TO]
MILAP CARRIERS TRANSPORT CONTRS AND COMMISSIONS AGENTS VS. NATIONAL INSURANCE COMPANY LIMITED HYDERABAD [REFERRED TO]
INDIAN AIRLINES CORPORATION VS. JOTHAJI MANIRAM [REFERRED TO]
R R N RAMALINGA NADAR VS. V NARAYANA REDDIAR [REFERRED TO]
PATEL ROADWAYS VS. SESHASAYEE INDUSTRIES LTD [REFERRED TO]
INDIA GENERAL NAVIGATION AND RAILWAY COMPANY LIMITED VS. DEKHARI TEA COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) This appeal filed by the defendant, being aggrieved by the judgment and decree of the trial Court allowing the suit filed for recovery of Rs.7,91,162/- with 18% interest from the date of the plaint till realisation.

(2.) For sake of clarity, parties are described as found in the plaint.

(3.) Background facts of the case: -

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M/S.KGL TRANSPORT Vs. INDIAN ADDITIVES LIMITED

Referred Judgements :-

JUDGEMENT

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