BHAG CHAND MUNDRA Vs. SANJAY KUMAR PRASAD

JUDGEMENT

(1.) The plaintiff has filed the suit for recovery of an amount of Rs.11,09,221.00 along with interest at the rate of 18% per annum from 18/1/2023 till realization of the said amount. The plaintiff is the proprietor of the proprietorship business under the name and style of M/s. Keshav Hosiery in the business of wholesale trading and distribution of knitted, crocheted and woven fabrics.

(2.) The defendant is a proprietor of the proprietorship firm, namely, Bebo Collections and engaged in the business of retail of various types of garments for kids.

(3.) In the year 2019, the defendant has approached to the plaintiff for supply of different kinds of fabrics to the defendant. As per the meeting between the plaintiff and the defendant, it was agreed between the parties that the defendant would place verbal orders to the plaintiff for supply of specific types and quantities of fabrics at the rates mutually agreed between the parties. The plaintiff would deliver the materials to the defendant and the plaintiff would raise invoices against the goods supplied by the plaintiff. It was agreed between the parties that if there is any delay in making payments, the defendant would pay simple interest at the rate of 18% per annum.