YASHOVARDHAN INDUSTRIES Vs. MAHINDRA AND MAHINDRA LTD.

JUDGEMENT

(1.) Learned Counsel for the Respondent appears on advance copy of the Appeal being served and waives notice. With consent of the parties, we have heard the Appeal for final disposal.

(2.) Shorn of unnecessary details, relevant would it be to state that the Respondent had sought ware housing facility from the Appellant and terms of the agreement were reduced in writing.

(3.) The dispute between the parties centers on the point arising from the rival claims, being Respondent's claim that upon expiry of the term of the agreement the Appellant did not allow access to its representatives to lift the goods which were lying in custody of the Appellant as a bailee. The rival version of the Appellant is that the rent agreed to be paid for ware housing facility was unpaid and there was a lien on the goods given on bailment.