KIRAN DEVI PODDAR Vs. SUNDARAM CLAYTON LIMITED

JUDGEMENT

(1.) The appellant is aggrieved by the judgment and decree dtd. 19/8/2017 by which the learned 12th Bench of City Civil Court at Calcutta dismissed the suit being T.S. No. 1525 of 2016 (Kiran Devi Poddar vs. Sundaram Clayton Limited and Ors.). The plaintiff filed a suit for declaration and permanent injunction against the defendant.