UIC INDUSTRIES LTD. Vs. ANNAVARAM CONCRETE PVT. LTD.

JUDGEMENT

(1.) The Court: The claim in the suit is on account of balance price of goods sold and delivered, interest for previous delayed payments and interest on the unpaid amount. The particulars as made out at paragraph 21 of the later application reveal that a sum of Rs. 19,98,644/ - is due on account of principal and the balance of the total claim of Rs. 32,40,257.76 is on account of interest.

(2.) G.A. No. 3046 of 2008 is the plaintiff's principal application of a kind of ad -interim decree that has become fashionable in this Court. A money claim is made accompanied by an application for all properties of the hapless defendant to be bound by orders of Court. In this case, the order dated September 15, 2008, passed at the initial stage noticed that the defendant had not appeared despite service.

(3.) G.A. No. 53 of 2009 is an application for judgment on admission on several documents which have been appended to the petition.