SKIPPER LIMITED Vs. RAJA KALIDAS BARDHAN ROY

JUDGEMENT

(1.) The present suit is filed by the plaintiff for a decree for a sum Rs.28,30,011.00 along with interim interest and interest upon judgment at the rate of 18% per annum.

(2.) The plaintiff is engaged in the business of manufacturing and supply of various kinds of steel and PVC materials.

(3.) The defendant No.1 is engaged in the business of organizing events and event management under the name and style "Konnect" as the sole proprietorship and the defendant No.2 is an employee of defendant No.1.