IMC LTD. Vs. TUTICORIN PORT TRUST

JUDGEMENT

(1.) This appeal suit is directed against the judgment and decree of the Additional District Judge/F.T.C. No.II, Tuticorin dated 08.01.200 in O.S. No.13 of 2006, dismissing the suit for recovery of sum of Rs.1,30,86,731/- with interest or for an alternative relief of specific performance.

(2.) The plaint averments are as follows:

(3.) The contentions of the written statement of the defendant are as follows: