MANDAR INDUSTRIES Vs. INDSUR GEAR LTD.

JUDGEMENT

(1.) Heard finally by consent of both the sides.

(2.) This appeal arises out of order of remand dtd. 1/7/2019 passed in RCA No. 160 of 2016 by the learned Additional Sessions Judge, Aurangabad.

(3.) The facts, in brief, are as such that, the appellants M/s. Mandar Industries has filed Special Civil Suit No. 140 of 2014 for recovery of sum of Rs.5,05,668.12 from the defendant. On the basis of rival pleadings, the trial court has framed as many as five issues. After considering the oral as well as documentary evidence, the trial court passed money decree vide its judgment and order dtd. 23/2/2016. Being aggrieved by said decision, the defendant has filed appeal No. 160 of 2016 in the court of District Judge, Aurangabad.