MOHINDER PAL MOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal on behalf of the plaintiff against the judgment and decree dated 12.1.2009 passed by Addl. District Judge, Jind by which judgment and decree of the Addl. Civil Judge (Senior Division), Narwana, dated 14.2.2008, has been set aside.

(2.) Briefly stated the facts of the case are that the plaintiff had supplied wheat for the year 2002-2003 of an amount of Rs. 1,97,89,357.70 to the defendants against which the defendants made the payment of Rs. 1,96,79,590.00 and an amount of Rs. 1,09,764.64 remained due against the defendants. The defendants deducted the amount as per less weight of wheat of the following firms :- <FRM>JUDGEMENT_2523_TLP&H0_2010_1.html</FRM>

(3.) The plaintiff firm after remitting an amount of Rs. 1,755.00 of firm M/s. Kaushish Trading Company, instituted this suit for recovery of an amount of Rs. 1,08,009.64 along with interest @ Rs. 2/- per hundred per month.