LAWS(HPH)-2017-8-126

DUTCH PRINTER Vs. UNITED HIMALAYAN INDUSTRIES

Decided On August 29, 2017
Dutch Printer Appellant
V/S
United Himalayan Industries Respondents

JUDGEMENT

(1.) The plaintiff is the appellant, who having lost before both the Courts below, has filed the second appeal, assailing the judgments and decrees, so rendered by the learned Courts below.

(2.) The plaintiff filed a suit for recovery of Rs. 3,08,000/- (Rs. 2 lacs principal amount and Rs. 1,08,000/- interest) on the ground that the plaintiff Dutch Printer was manufacturer of multicolour duplex boxes and corrugated boxes and related packing material required for packing of CFL at Pinjore, Tehsil Kalka, District Panchkula, Haryana under the name and style of M/s Dutch Printers and Shri Anil Goyal was sole proprietor of the firm.

(3.) Defendant No. 1 firm was manufacturing CFL and defendants No. 2 and 3 were its partners. Defendant No. 2 on behalf of defendant No. 1 approached the plaintiff firm for supply of multicolour duplex boxes and corrugated boxes and other related packing material required for packing of CFL in October, 2005 and thereafter business transaction started between the parties.