C B MUTHUSWAMY CHETTIAR AND SON A HUF REP BY ITS KARTHA MR C M RAMRAJ Vs. KARNATAKA SOAPS AND DETERGENTS LTD

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the defendants as against the judgment and decree dated 20.11.2003 passed by the learned Additional District Judge (Fast Track Court No.V), Chennai in O.S.No.862 of 2002, which was filed by the plaintiff for recovery of money.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) THE learned counsel for the appellants/defendants, placing reliance on the grounds of appeal would develop his arguments that the accounts relied on by the plaintiff was faulty, because, as found exemplified in Exs.B5 to B9 certain items sent by the plaintiff to the defendants were not utilized by them and on the instruction of the plaintiff those consignments were transferred to one Dhanalakshmi Agencies and to one Sampath Agencies. Absolutely, there is no deduction from the accounts relating to those consignments and the trial court failed to take note of the same.