INDERCHAND JAIN Vs. VISHVADARSHAN DISTRIBUTORS

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the trial Court in decreeing the suit partly for a sum of Rs.1,88,728.69 with interest at the rate of 6% per annum, the 2nd defendant has filed the present appeal.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) Brief facts of the case of the plaintiff are as follows :