NEW VIJAYALAKSHMI OIL EXTRACTION AND REFINERY PRIVATE LIMITED Vs. THE ANDHRA PRADESH STATE CIVIL SUPPLIES CORPORATION LIMITED

JUDGEMENT

(1.) THIS appeal is preferred by the defendant aggrieved by the judgment dated 14.08.1992 in O.S. No. 222 of 1985 on the file of Additional Chief Judge, City Civil Court, Hyderabad whereby and whereunder the learned Judge decreed the plaintiffs suit for rendition of accounts and passed a preliminary decree, directing the defendant to render accounts in respect of the transactions concerning to lifting of stocks of RBD Palmolein/Palm oil from the State Trading Corporation of India, Visakhapatnam/Madras between 14.02.1980 and 13.02.1981 and the deliveries made by defendant to the various retailers along with the release orders, way bills and lorry receipts and upon such rendition of accounts, pay such amounts as may be found due to the plaintiff with interest @ 19.5% p.a. from 13.02.1981 till the date of payment.

(2.) THE factual matrix of the case which led to file the appeal is thus:

(3.) HEARD Sri Ram Reddy, learned counsel for appellant/defendant and Sri N. Subba Reddy, learned senior counsel representing Sri D. Linga Rao, learned counsel for respondent/plaintiff.