SHANGO TECHNOLOGIES PRIVATE LIMITED Vs. CHEMPLAST SANMAR LTD

JUDGEMENT

(1.) The Suit for recovery of a sum of Rs.31,00,000.00 due under the consultancy agreement dated 22.04.2006.

(2.) The brief summary of the plaintiff's case is as follows:

(3.) The defendant had agreed and under took to pay a sum of Rs.60,00,000.00 plus Service Tax and expenses incurred by the plaintiff for conveyance etc. Pursuant to the said letter of intent dated 27.03.2006, the defendant had also sent work order dated 04.04.2006, setting out in detail, the scope of the work, schedule of the work and the schedule of payment of fees and a confidentiality agreement was also signed between the parties. Since, the plaintiff required certain changes in the terms of the work order, particularly the payment terms a matter was discussed again and the payment terms were altered, which resulted in another work order dated 12.04.2006, amending and superseding the work order dated 04.04.2006 being issued. The plaintiff had returned the signed copy of the work order as a mark of acceptance with certain corrections.