VEER NARAYAN TRADING AND INVESTMENT COMPANY PRIVATE LIMITED REPRESENTED BY ITS DIRECTOR Vs. SOUTH INDIA CORPORATION (AGENCIES) LIMITED REPRESENTED BY ITS GENERAL MANAGER

JUDGEMENT

(1.) This suit has been filed by the plaintiff for a decree for a sum of Rs.22,40,000/ - together with interest at the rate of 18% per annum from the date of plaint till the date of realisation and for costs.

(2.) The averments in the plaint are as follows:

(3.) The averments in the written statement filed by the defendant are as follows: