SUBHASH MURARKA Vs. BESCO LIMITED

JUDGEMENT

(1.) The plaintiff has filed this suit for recovery of an amount of Rs.35,80,000.00 against the defendant along with interest.

(2.) The facts of the case are as follows:-

(3.) The defendant was carrying the business as manufacturer of railway wagons. In the Month of December, 2014, the plaintiff and the defendant entered into an oral agreement for supply of S.S. Mig. wires, Co2 Mig. wires and welding electrodes and accordingly the defendant had placed purchase orders to the plaintiff for supply of the said articles. In terms of the purchase orders of the defendant, the plaintiff during the month of December, 2014 to November, 2015 from time to time had delivered the said materials at agreed rates at the workplace of the defendant. The said goods were duly received and accepted by the defendant without raising any objection as to quantity, quality, specification or otherwise.