REGENT COMPUTRONICS PVT. LTD.

SOUTHERN ANCILLARIES Appellant

V/S

SOUTHERN ALLOY FOUNDARIES PRIVATE LIMITED Respondents

Referred Judgements :-

SAHTESH GUREDDI V. THAYAMMA [REFERRED TO]
ANINDA SAHA V. AMAL SAHA [REFERRED TO]
SAMPATH KUMAR V. AYYAKANNU [REFERRED TO]
NARESHCHANDRA CHINUBHAI PATEL V. STATE OF GUJARAT [REFERRED TO]
SUGLABAI RAVAYYA JANJAM AND OTHERS V. GURUSIDHYA BASAYYA JANGAM [REFERRED TO]
DILBAGH RAI JARRY VS. UNION OF INDIA [REFERRED TO]
MAHENDRA KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
PAHALI RAUT VS. KHULANA BEWA [REFERRED TO]
PARVATHAMMA VS. K R LOKANATH [REFERRED TO]
DATTA BANDU SADALE VS. SRIDHAR PAYAGONDA PATIL [REFERRED TO]

JUDGEMENT

(1.) The appellant viz., Southern Ancillaries Private Limited, represented by its Managing Director, filed a suit in O.S. No.47 of 1983 before the learned Subordinate Judge, Tiruvallore, against the respondent herein, praying the Court to pass a decree for a sum of Rs.1,45,790.99 with interest on Rs.1,28,450.24 at 6% per annum from the date of suit till realisation. The respondent-defendant in A.S. No.873 of 1988 made a counter claim contending that the plaintiff is liable to pay to it a total sum of Rs.3,61,329.35 along with interest at 19% p.a. from 3.4.1981 for the delay in making payments.

(2.) The learned Subordinate Judge, after trial, held that,

(3.) The plaintiff, being aggrieved by the judgment and decree of the learned Subordinate Judge, Tiruvallore, has filed Appeal Suit No.873 of 1988. The defendant has filed A.S. No.466 of 1989, claiming enhanced rate of interest as against the rate awarded viz., 6% p.a. by the trial court.

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SOUTHERN ANCILLARIES Vs. SOUTHERN ALLOY FOUNDARIES PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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