(1.) The Appeal suit is filed to set aside the judgment and decree dated 15.02.2013 made in OS.No.12519 of 2010 on the file of the VI Additional City Civil Court, Chennai.
(2.) The appellants/defendants are the Government Department. The respondent/plaintiff is the advertising agency.
(3.) The appellants entrusted the advertising work to the respondent, after executing the advertisement in the said Tamil Daily "Dinamalar" on the specified day and the invoices were sent to respective Panchayatraj Department of various Districts vide invoice Nos.8624 to 8653 dated 14.10.2008 amounting to Rs.66,182/- each, in all Rs.19,85,460/-. Out of the total amount, the appellants paid a sum of Rs.4,38,509/- by way of cheque leaving the balance sum of Rs.15,46,951/-. Hence, the respondent/plaintiff filed the suit for recovery of money. The suit is decreed, against which, the appellants/defendants filed the present appeal to set aside the judgment and decree made in OS.No.12519 of 2010.