PRASHANT VITHALDAS HAMLAI Vs. NAVHIND PAPERS AND PUBLICATIONS

JUDGEMENT

(1.) THE suit is filed to recover the price of the goods sold by the Plaintiff to the Defendant with the terms and conditions contained in and evidenced by various invoices.

(2.) THE Defendant made part payment leaving the balance amount of Rs.86,143/- which is now claimed in the suit. The Defendant failed to pay the amount despite several notices demanding payment.

(3.) IN the circumstances, the Suit is decreed as prayed. However, the interest after the date of the suit shall be at l0% per annum on the principal sum of Rs.86,143/-. Refund as per rules.