PERSON PUBLICITY Vs. CORPORATION OF MADRAS

JUDGEMENT

(1.) The above appeal is filed by the appellant challenging the order passed in Application No.2402 of 2000 in C.S.No.126 of 1990, dated 29/9/2000.

(2.) The appellant filed a suit in C.S.No. 126 of 1990 seeking certain reliefs against the respondent. Pending suit, the appellant filed Application No.2402 of 2000 to amend the plaint on the basis that the bank guarantee was invoked and a sum of Rs.11,29,250 was encashed by the respondent and so the appellant is entitled to recover the said amount from the respondent.

(3.) The said Application was contested by the respondent.