PHONOGRAPHIC PERFORMANCE Vs. RELIANCE BROADCAST

JUDGEMENT

(1.) This Commercial Division Summary Suit is instituted for recovery of a sum of Rs.1,63,70,640.00 along with further interest at the rate of 12% p.a. on the principal amount of Rs.1,55,61,382.00 from the date of the institution of the suit till realization.

(2.) In response to the service of writ of summons, the defendant entered appearance.

(3.) Thereupon, the plaintiff has taken out this Summons for Judgment. The defendant has filed an application seeking leave to defend the suit. The plaintiff has filed an affidavit in reply to the application seeking leave to defend the suit.