RAJ TRANSPORT AND TRADING COMPANY Vs. BARGE MADHWA

JUDGEMENT

(1.) This Interim Application has been filed by the Applicant / Plaintiff under Order XII Rule 6 of the Code of Civil Procedure, 1908.

(2.) Today when the matter is called out, Mr. Gandhi, learned Counsel appears for the Applicant and submits that affidavit in reply dtd. 25/3/2025 has been filed by the Defendant No.2 to the said Interim Application.

(3.) Mr.Dhruva Gandhi, learned Counsel appearing for the Plaintiff/Applicant submits that the Suit has been filed for a judgment and decree for a sum of Rs.15,04,797.00: the principal claim amount of Rs.12,82,717.00 and further interest at the rate of 18% per annum amounting to Rs.2,22,080.00 from the due date of each invoice till realization of the monies, and for costs.