SURESH CHAND Vs. ISHAN INDUSTRIES (M/S)

JUDGEMENT

(1.) Petitioner is a Proprietor of M/s. Suresh Chand Subash Chand and deals in the business of sale and purchase of food grains from New Anaj Mandi, Ateli, District Narnual, Haryana. The respondent is a Proprietorship Concern and has installed a Mill in the name of M/s. Ishan Industries situated at Lane No. 6 SIDCO Industrial Complex, Bari Brahamana, Jammu for extracting the mustard oil. The raw-material for mustard oil is procured by the respondent from various places. The respondent has been dealing with the petitioner for purchasing mustard seeds since 2nd June, 2010 and has transacted business with him till 17.07.2011.

(2.) It is contended by the petitioner that he sold mustard seeds to respondent and part payment of the amount of sale consideration was made, but, an amount of Rs. 1,54,03,939.00 remained unpaid. The total amount payable as on 17.07.2011 inclusive of interest came to Rs. 1,56,74,270.00. Out of this, the respondent had paid an amount of Rs. 1,56,25,208.00 and remaining amount of Rs. 49,062/- was not paid. Hence, for non-payment of balance amount, petitioner issued legal notice dated 30.07.2011 through his counsel in which it was specifically stated to make the payment by depositing the same in his account or through Bank Draft within a period of 15 days, failing which suit for recovery would be filed against him.

(3.) On receipt of notice on 05.08.2011, the Manager of the respondent, namely Sh. Ashwani Kumar Sharma rang up on telephone No. 094191-99353, authorizing its Purchase Manager, Sh. Sumer Singh S/o: Sh. Bansi Lal Rajput R/o Nimrana to settle the accounts with the petitioner on behalf of the respondent and ensure the dispatch of Mustard Seeds to the respondent. Accordingly, under the instructions of Manager of the respondent-Firm, Sh. Sumer Singh, Purchase Manager had acknowledged the balance payment of Rs. 49,062/- due to the petitioner and also agreed to dispatch this amount in the account of petitioner. In this respect, an agreement was executed to this extent between Sumer Singh, Purchase Manager for and on behalf of the respondent and the petitioner, in presence of five other persons namely