DIVYESH K KOTHARI Vs. AATAM GEMS

JUDGEMENT

(1.) This suit is filed to recover a sum of rs. 25,67,850/- together with interest at 18% p. a. from the date of filing of the suit till payment.

(2.) Defendant Nos. 2, 3 and 4 are the partners of defendant No. 1.

(3.) The plaintiff's case is that on 16th February, 2001, defendant No. 3 represented to him that his overseas clients were interested in buying diamonds of specified qualities and quantities. Defendant No. 3 further represented that the diamonds were required for inspection and examination by the prospective purchasers.