BHATINDA CHEMICALS LTD. Vs. MAHESH & CO. MANDSAUR

JUDGEMENT

(1.) Being aggrieved by the Judgment and the Decree dated 25.4.96 in civil suit No. 1 -B/95 passed by IADJ, Mandsaur, whereby the suit filed by the respondent has been decreed and appellant has been directed to pay a sum of Rs. 2,40,000/ - including interest, the present appeal has been filed.