GAMMON INDIA LIMITED Vs. V.LAWRANCE

JUDGEMENT

(1.) The defendants in OS No.167 of 2013 on the file of the Principal District Court, Cuddalore, are on Appeal. Aggrieved by a decree granted in the said suit for payment of a sum of Rs.88,55,120.00 with interest on Rs.58,00,000.00 at 12% from the date of plaint till date of decree and thereafter at 6%.

(2.) For the sake of convenience, the parties will be referred to as per their rank in the suit.

(3.) The suit was launched by the plaintiff carrying on business within the jurisdiction of the Principal District Court, Cuddalore, seeking a decree as aforesaid contending that the defendants had hired Schwing Truck Mounted Concrete Pump, Model No.S-17 on a monthly rent of Rs.4,25,000.00 for a period of 24 months, commencing from 20/12/2007. The said contract was evidenced by a letter of request made by the plaintiff offering the services of the above said machinery at a rent of Rs.4,75,000.00 on 8/10/2007.