DOMEBELL INVESTMENTS PVT LTD Vs. THAKUR ENTERPRISES

JUDGEMENT

(1.) The appellant has filed this Original Side Appeal, against the judgment and decree passed in Civil Suit No. 14 of 1997, by the learned single Judge, whereby the suit of the appellant was dismissed.

(2.) The facts in brief are that the appellant-company, hereinafter to be called as the

(3.) The respondents, hereinafter to be called as the "defendants", is a sole partnership firm.of defendant-Rajeev Thakur, who is engaged in sale and purchase of electronic items.