HIMALAYA INTERNATIONAL, NILOKHERI AND OTHERS Vs. LAKHMI CHAND DHRUV KUMAR RICE AND DAAL MILLS, SAFIDON AND ANOTHER

JUDGEMENT

(1.) Defendants who remained ex-parte throughout the trial as well as first appeal proceedings have come forward with the present second appeal having suffered a money decree.

(2.) The 1 st plaintiff which is a registered firm has contended that the 1 st defendant-firm used to purchase paddy and rice on credit basis from the plaintiff-firm. Right from 14.3.2001 upto 25.6.2001, 1 st defendant purchased paddy and rice on credit basis. A sum of Rs. 48,24,311/- was found due and payable by the defendants to the plaintiffs. Contending that the defendants did not make payment in spite of repeated requests made by the plaintiffs, the present suit has been laid.

(3.) Defendants chose to remain ex-parte during the course of trial of the case.