SHREYANS INDUSTRIES LIMITED Vs. PIONEER SERVICE STATION

JUDGEMENT

(1.) The present regular second appeal has been directed against the judgment and decree dated 21.2.2011 passed by the Additional District Judge, Rupnagar, dismissing the appeal filed by the appellant against the judgment and decree dated 10.9.2011 passed by the trial court whereby the suit filed by the plaintiff-respondent, Poineer Service Station, Ropar for recovery of an amount of Rs.6,57,111-30/- along with interest at the rate of 12% per annum from the date of suit till realization has been decreed.

(2.) The plaintiff filed suit for recovery on the premise that the defendant, Shreyans Industries Limited on 21.1.2001, 26.1.2001, 19.2.2001, 13.3.2001 and 20.3.2001 received 7000 liters of HSD(High Speed Diesel) worth Rs. 5,87,550/- including carriage amount on credit. Defendant also received HSD mobile oil and petrol worth Rs. 69561.30/- on credit from the plaintiff service station. The delivery was made to the defendant through bill Nos. 426-432 and 455 to 461 signed by the drivers of the defendant company. The defendant failed to pay the amount of Rs.6,57,111-30/- which the defendant is liable to pay along with interest at the rate of 18% per annum.

(3.) The learned trial court accepted the claim of the plaintiff and passed the decree for recovery of Rs.6,57,111-30/- along with interest, noticed hereinbefore.