INDIA METERS LTD Vs. MOTICHAND SIVARAJ

JUDGEMENT

(1.) Heard Mr.K.S.Vamsidhar, learned counsel appearing for the appellant. There is no representation on behalf of the respondent.

(2.) The appellant in the second appeal is the defendant in O.S.No.3153 of 1975 on the file of the learned VIII Assistant Judge, City Civil Court, Madras, laid by the respondent/plaintiff for recovery of a sum of Rs.1,682.92 with interest at the rate of 12% p.a. towards the sale consideration of the supply of steel furniture to the appellant/defendant.

(3.) The appellant/defendant claimed that they are entitled for the benefit of the Tamil Nadu Relief Undertakings (Special Provisions) Act, 1969, and therefore, there is no cause of action to file the suit during the period of moratorium.