VRL LOGISTICS LTD Vs. GLENMARK PHARMACEUTICALS LTD MUMBAI

JUDGEMENT

(1.) This appeal is focused at the instance of the defendant as against the judgment and decree dated 31-8-2005 passed in O.S. No. 4198 of 2001 by the learned VI Additional Judge, City Civil Court, Chennai, which was filed by the plaintiffs for recovery of money. For convenience sake, the parties are referred to here under according to their litigative status and ranking before the trial Court. Broadly but briefly, narratively but precisely, the relevant facts, which are absolutely necessary and germane for the disposal of this appeal would run thus :

(2.) Being aggrieved by and dissatisfied with the same, the defendant has preferred. this appeal on various grounds, inter alia thus :

(3.) The Learned Counsel for the defendant, placing reliance on the grounds of appeal would pilot his arguments thus :