BHARAT HEAVY ELECTRICALS LTD Vs. KESHAV DAS AGARWAL

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 20-9-1991 passed by the IVth A. D. J. , Gwalior whereby the issue on the point of jurisdiction was decided in favour of the respondent that the Civil Court, Gwalior had jurisdiction to decide the dispute.

(2.) THE plaintiff-respondent had filed a suit for recovery of Rs. 23,055. 70 p. with interest at the rate of 18% per annum at the price of uniforms and clothes supplied by the plaintiff.

(3.) THERE was a contract between the parties that the plaintiff-respondent would supply certain lab-coats of different descriptions to the defendants' employees who were large in number and the plaintiff claimed to have supplied as per the orders. The copies of orders placed are on record. The supply receipts are also placed on record.