TCI EXPRESS LIMITED Vs. LUPIN LIMITED

JUDGEMENT

(1.) The defendant in the suit in OS.No.714/2007 on the file of the III Additional Sub Court, Coimbatore, is the appellant in the above Second Appeal.

(2.) The respondents 1 and 2 herein, as plaintiffs 1 and 2 have filed the suit in OS.No.714/2007 against the defendant for recovery of a sum of Rs.3,34,511.00 with subsequent interest @ 24% per annum.

(3.) The case of the plaintiffs in the plaint are as follows:-