WESTERN CARRIERS Vs. KEC INTERNATIONAL LIMITED

JUDGEMENT

(1.) The defendant, who has lost before the Courts-below, has filed this appeal against the judgment and decree in O.S.No.3102 of 2002 as confirmed in A.S.No.596 of 2005 confirming the decree and judgment passed by the IV Assistant Judge, City Civil Court, Chennai dated 11-04-2005 passed in O.S.No.3102 of 2002 in so far with regard to the principal amount, on its file.

(2.) The facts leading to the filing of this Appeal are as follows:-

(3.) At the time of admission, the following substantial questions of law were correlated: