HARILAL AND CO Vs. GAMMON INDIA LIMITED

JUDGEMENT

(1.) This summons for judgment is taken out on 2-4-2008 in Summary Suit No.3037 of 2007 which was instituted on 12-10-2007 under Order XXXVII of the Civil Procedure Code.

(2.) The case of the plaintiffs, briefly stated, is that, during the period between October-December, 2004 the plaintiffs, a duly registered partnership firm, sold, supplied and delivered goods valued at Rs.4,31,377.98 under four different invoices which were received, acknowledged and utilised by the defendants. The defendants failed and defaulted to pay the price of the goods delivered.

(3.) On on about 23-3-2006, the plaintiffs demanded the dues but the defendants failed to pay the same.