PREETI A LOTLIKAR Vs. AUSPICIO RODRIGUES TRADING

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Order dated 10/2/2003 passed by the Additional District Judge, Panaji (First Appellate Court) in Regular Civil Appeal No. 8/2000.

(2.) The said Regular Civil Appeal was filed against the Judgment and Decree dated 9/12/1999 of the Civil Judge, Senior Division, Panaji (Trial Court), passed in Special Civil Suit no. 54/90/B.

(3.) The appellant of the present Second Appeal is the defendant of the said Special Civil Suit No. 54/90/B, whereas the respondent is the plaintiff. The Trial Court had decreed the suit with costs and had dismissed the Counter claim of the defendant. The defendant has been directed to pay to the plaintiff the balance amount of Rs. 49,596.30 paise along with interest at the rate of 18% per annum thereon from 20/2/1990 till final payment and on payment being made to the plaintiff, the plaintiff has been ordered to supply the computer equipment to the defendant as per the purchase order dated 17.11.1989.