KRISH TECHNOLOGIES Vs. MICRONOVA SINGAPORE PTE LTD.

JUDGEMENT

(1.) This Civil Revision Petition challenges the order dtd. 4/10/2017 passed by the learned Principal District Munsif, Kancheepuram at Chengalpattu in E.P.No.46 of 2015 in M.C.No.7349 of 2010.

(2.) E.P.No.46 of 2015 came to be presented before the learned Principal District Judge at Kancheepuram on the strength of a decree obtained in M.C.No.7349 of 2010 dtd. 15/7/2010. M.C.No.7349/10/M was presented before the Subordinate Court in the Republic of Singapore claiming a sum of US$20358. It was on the basis of an alleged breach of contract between the parties to this revision.

(3.) The respondent herein claimed that it is a leading distributor of electronic components to various companies in India and other parts of the world. On the representation of the civil revision petitioner, the respondent had placed orders from Singapore to the petitioner. In terms of the contract, the civil revision petitioner had agreed to supply materials, which answer to a particular standard and specification, within a particular period of time. According to the respondent, though the civil revision petitioner sent the materials to Singapore, they did not answer the specifications, nor was it within the time-line. This had resulted in the rejection of materials by the respondent's customers and also in shortfall of goods. Demanding compensation, the respondent issued a pre-suit notice. The petitioner herein, on receipt of the pre-suit notice, denied the allegations and issued a suitable reply. As the respondent was not satisfied with the reply, he presented the aforesaid suit.