LAWS(NCD)-2000-8-77

MANJUSHREE PLANTATION LIMITED Vs. BAPPUTTY

Decided On August 09, 2000
MANJUSHREE PLANTATION LIMITED Appellant
V/S
BAPPUTTY Respondents

JUDGEMENT

(1.) M/s. Manjushree Plantation Limited (complainant) is a Public Limited Company registered under the Indian Companies Act, having its office at New Hope Post - 643 226, Nilgiris District.

(2.) One Sri Bapputty (opposite party) is the proprietor of M/s. National Transport, Door No.10/686, Ooty-Mysore Road, Gudalur, Nilgiris.

(3.) The complainant is a large Plantation Company producing coffee, tea and other plantation products. The complainant entered into an agreement dated 14.11.1995 with the opposite party to transport coffee seeds from its Estate to various curing works at Pollachi and Salem in Tamil Nadu and Hassan in Karnataka State.