M/S DOOSAN INFRACORE INDIA PVT LTD Vs. SREE GANESHA RIG SERVICE, REP BY ITS PROPRIETOR, R SELVAKUMAR, S/O RASAPPAN

JUDGEMENT

(1.) The suit is one for damages for defamation and illegal detention.

(2.) The plaintiff is one of a leading manufacturers of compressors based in South Korea and they have started their operations in India in the year 2007. They have been engaged in business with various Companies, Government undertakings, State Government and other top Corporate entities in India.

(3.) The defendant had purchased a compressor manufactured by the plaintiff from one of its dealers viz., M/s.Marwell Compressors and equipments India Pvt. Limited, Tiruchengode on 25.07.2013 and the same was commissioned on 05.09.2013. The machine was operated by the defendant for more than 2641.6 hours as on 12.05.2015. The operations were in various places in India and the machine was serviced by the plaintiff on a regular basis.