(1.) THE appellant approached the respondents and placed an order with them in the first week of February, 2002 for printing of 1,500 copies of school Souvenir. It was to be released on the school function scheduled to be held on Vaisakhi day i.e. on 13th April, 2002. The respondents had agreed to supply the printed school souvenir on or before 2nd April, 2002 in the office of the appellants. The draft of the Souvenir was to be got checked/corrected/edited from the editorial staff of the school magazine of the appellants.
(2.) IT was further pleaded that after the settlement of rates with the respondents, they were supplied typed manuscript of the material and the photographs which were to be published in the souvenir. The respondents submitted the draft to the editorial staff of the school magazine in the first week of March, 2002. However, there were number of mistakes. These were edited and corrected by the editorial staff of the school magazine and the proofs were taken back by the respondents for incorporating the corrections.
(3.) IT was further pleaded that after some days, the respondents again brought the second proof of the draft before the editorial staff. The appellants and the editorial staff of the school magazine were shocked to learn that many of the mistakes corrected in the first draft of the Souvenir were not removed in the second draft. The editorial staff again pointed out and noted down the mistakes in the second draft of the souvenir and the corrected version was handed over to the respondents for correcting the draft. The respondents were asked to bring the edited draft of the souvenir at the earliest as the date for the release of souvenir was approaching.