HETAL ENTERPRISES Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) The matter was adjourned thrice for settlement, but it could not be settled. The Defendants were willing to pay principal amount only, however, the Plaintiffs' insistence was also on reasonable interest on the same. Therefore, by consent heard finally.

(2.) The Defendants though served not filed any reply to the summons for judgment.

(3.) As per the averments made in the plaint, the Plaintiffs used to supply various kinds of stationery goods to the Regional Office of Defendants and always obtained due acknowledgment of delivery of goods on the delivery chalan/bill/invoice ranging from 16.12.2005 to 19.12.2005. As per the invoice/agreement, the grace period was of 7 days from the date of delivery of goods failing which the Plaintiffs entitled to claim interest at 19.5% on the principal amount. There is no serious dispute with regard to the receipt of the goods and the payment so raised and/or of any quality and/or quantity.