D. MAHENDRA KUMAR JAIN Vs. R. DAMODARAN

JUDGEMENT

(1.) THE plaintiff has filed a suit for recovery of Rs.1,09,95,994.00 (Rupees one crore, nine lakh ninety five thousand nine hundred and ninety four only) with interest @ 12% p.a. from the date of filing of the suit till realistion.

(2.) THE plaintiff is a trader, trading in the name and style of "Sri Venkateshwara Enterprises". The defendant No.1 approached the plaintiff in the month of August, 2011, claiming that he has been given contract by the Bank of America i.e. B.A.Continum Private Limited for the electrical works to be executed at 7th floor, Acendas I.T. Park, Phase III, Taramani.

(3.) IT is a case of the plaintiff that the defendant No.1 admitted the correctness of the account and affixed his signature admitting the accounts to be correct.