ARUNACHALA IMPEX PVT. LTD. Vs. SHADIRAM AND SONS

JUDGEMENT

(1.) These two revision petitions have been filed by the defendants in O.S.No.88 of 2019 on the file of the Principal District Court, Thoothukudi.

(2.) A perusal of the plaint averments reveals that the defendants in the suit have entered into a contract at Thoothukudi for purchase of 2643 bags of laird yellow lentils and 2440 bags of Eston yellow lentils from Thoothukudi godown. After lifting the cargo, since the payment was not paid, the suit has been filed for recovery of the above said amount.

(3.) The respondent herein had filed the above said suit for the relief of recovery of money for a sum of Rs.49,38,820.00 from the defendants with future interest at the rate of 12% per annum and for payment of cost.