CHHATTISGARH TRADING CO. Vs. MADRAS FERTILIZERS LTD.

JUDGEMENT

(1.) THIS letters patent appeal is preferred from the judgment and decree of the learned Single Judge of this Court dated 29.3.1994 in F.A. No. 117/85 confirming the judgment and decree of trial Court by the District Judge Raipur on 6.4.1985 in Civil Suit No. 12 -A/1981.

(2.) FACTS in brief necessary for disposal of this appeal which admit of no dispute lie in a narrow campass :

(3.) RESPONDENT No. I -plaintiff also pleaded that out of the thirty six dealers in Madhya Pradesh affected by the upward price revision, all except four, including the appellant, have accepted the liability due to price revision whereas the appellant refused to pay the difference in price.