KINGSLEY INDUSTRIES LIMITED Vs. CHITAVALSAH JUTE MILLS LIMITED & ANR.
LAWS(CAL)-2012-2-486
HIGH COURT OF CALCUTTA
Decided on February 27,2012

Kingsley Industries Limited Appellant
VERSUS
Chitavalsah Jute Mills Limited And Anr. Respondents

JUDGEMENT

I.P.MUKERJI,J. - (1.) This is an application for judgement upon admission.
(2.) The claim is on account of price of goods sold and delivered by the plaintiff to the first defendant. These goods were sold and delivered between the middle of the year 2008 and beginning of 2009. The principal sum claimed is Rs. 10,10,836/-. Interest is also claimed @ 18% per annum after expiry of 30 days from the date of raising of the invoice.
(3.) The principal sum is admitted in paragraph 3 of the written statement. The learned Counsel for the defendant prays for instalments to pay it off. Only the claim for interest is resisted.;


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