ASSAM TENT AND TARPAULIN INDUSTRIES Vs. ASIDC LTD

JUDGEMENT

(1.) THIS regular First Appeal is directed against the judgment and decree dated 25. 8. 2003 passed by the learned Civil Judge (Sr. Division) No. 3, Kamrup, Guwahati in Money Suit (for short 'm. S. ') No. 215/01.

(2.) THE facts of the case, briefly stated, are that the appellant as plaintiff filed a money suit above mentioned against the defendants/respondents for realization of sum of Rs. 7,50,854/- being the value of supply items inclusive of Assam General Sales Tax @ 8% together with compound interest of 18% p. a. on the said amount wherein the name, description and place of residence of the plaintiff was mentioned as under:

(3.) THE defendants contested the suit by filing their written statement wherein, inter alia, in paragraph No. 1, they averred that the suit was not maintainable in its present form without narrating any details to support the said statement in succeeding paragraph.