REGENT COMPUTRONICS PVT. LTD.

Shakthi Concrete Industries And Ors. Appellant

V/S

GANESH GUPTA Respondents

Referred Judgements :-

GURBUX SINGH VS. BHOORALAL [REFERRED TO]
ROMAN CATHOLIC MISSION MEENAKSHI SUNDARESWARAL VS. STATE OF MADRAS:ROMAN CATHOLIC MISSION [REFERRED TO]
CHANDRADHAR GOSWAMI VS. GAUHATI BANK LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. KHEMRAJ [REFERRED TO]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
H S AHAMMED HUSSAIN VS. IRFAN AHAMMED [REFERRED TO]
CLARIANT INTERNATIONAL LIMITED VS. SECURITIES AND EXCHANGE BOARD [REFERRED TO]
S NAZEER AHMED VS. STATE BANK OF MYSORE [REFERRED TO]
RAMPUR FERTILISER LTD VS. VIGYAN CHEMICALS INDUSTRIES [REFERRED TO]
LIC OF INDIA VS. RAM PAL SINGH BISEN [REFERRED TO]
PUNJAB AND SIND BANK VS. ALLIED BEVERAGES COMPANY PVT LTD [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
K KUPPUSWAMI PILLAI VS. K NATARAJAN [REFERRED TO]
KITPLY INDUSTRIES LTD VS. HARI NARAIN AND SONS PVT LTD [REFERRED TO]
MOHAMMAD KHALIL KHAN VS. MAHBUB ALI MIAN [REFERRED TO]

JUDGEMENT

(1.) THE unsuccessful defendants had preferred this appeal under Section 96 of the Code of Civil Procedure, 1908 ('the Code' for brevity) assailing the decree and judgment dated 19.06.2006 of the learned I Additional Chief Judge, City Civil Court, Secunderabad passed in O.S. No. 34 of 2001 for recovery of an amount of Rs. 12,39,841/ - with interest at the rate of 36% per annum simple on Rs. 7,29,140/ - from the date of the suit till the date of payment or realization and costs.

(2.) WE have heard the submissions of the learned counsel for the appellants/defendants ('the defendants' for short) and the learned counsel for the respondent/plaintiff ('the plaintiff for short). We have perused the material record.

(3.) BASED on the pleadings, the trial Court had framed the following issues for trial.

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SHAKTHI CONCRETE INDUSTRIES AND ORS. Vs. GANESH GUPTA

Referred Judgements :-

JUDGEMENT

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