TEA LAND Vs. SUGESANS SALES INTERNATIONAL PVT LTD

JUDGEMENT

(1.) THIS judgment shall govern these two appeals in O.S.A.Nos.256 and 258 of 2000. These appeals challenge a judgment of the learned Single Judge of this Court made in C.S.Nos.116 and 437 of 1984 granting a decree in favour of the plaintiffs.

(2.) THE Court heard the arguments put forth by the learned Counsel for the appellant. Despite service of notice, there was no representation on the side of the first respondent. THE Court heard the learned Counsel for the third respondent, who is added as the legal representative of the second respondent.

(3.) THE plaint averments in C.S.No.437 of 1984 are in the same lines. THE plaintiff in this suit has paid a sum of Rs.4 lakhs to the first defendant.