ANDREWS MATHEW Vs. MADURA COATS LTD.

JUDGEMENT

(1.) Aggrieved over the Judgment and Decree, dated 29.06.2005, on the file of the learned Additional District Judge, Fast Track Court No.1, Tirunelveli, the appellant / defendant filed this appeal, seeking the relief to set aside the Decree and Judgment.

(2.) Before the trial Court, the respondent / plaintiff filed a suit for the recovery of Rs.5,90,205/-, due to supply of an adulterated Low Sulphur and Heavy Stock Oil, which caused shortage of production for 7-1/2 hrs, from the defendant towards damages.

(3.) For the sake of convenience, the parties are referred to as, as described before the trial Court.