M/S. PLYWOOD SYNDICATE, A PARTNERSHIP FIRM AND 2 OTHERS Vs. M/S. NATIONAL PLY WOOD INDUSTRIES LIMITED, HYDERABAD.

JUDGEMENT

(1.) CCCA No. 169 of 1999 is filed against the judgment and decree of the IV Senior Civil Judge, Hyderabad, dated 29.10.1998 passed in O.S. No. 297 of 1989.

(2.) The suit was filed by Pioneer Wood Products Pvt. Ltd., initially and later as per the orders dated 21.01997 in I.A. No. 878 of 1996 in O.S. No. 297 of 1989, the plaintiffs name was amended to National Plywood Industries Ltd. The defendants are Plywood Syndicate, a partnership firm and its two partners. The suit was filed for recovery of money due towards the goods supplied by the plaintiff to the first defendant with interest and costs. The defendants filed the written statement denying the suit claim and stating that if the accounts are actually taken and credit was given certain claims of the defendants, the suit will have to be dismissed and the plaintiff will have to pay the amount back. After the amendment to the plaint in the cause title and additional written statement were also filed.

(3.) The lower Court framed issues and also framed an issue of territorial jurisdiction. Ex.A.1 to A.107 were marked for plaintiff. Exs.B.1 to B.21 were marked for defendants. One witness each was examined by plaintiff and defendants. After trial, the suit was decreed with costs. Aggrieved by the same, the defendants preferred the present appeal.