I.P.MUKERJI,J. - (1.) This is an application for judgment upon admission.
(2.) There appears to be little dispute that the plaintiff supplied aluminum wires to the defendants. For this supply they raised two invoices both dated 24th January, 2009 on the defendants for Rs. 20,11,957/-. These invoices are Annexures A and B at pages 12 and 13 of the petition. I am satisfied from the documents on record that the invoices were duly raised upon the defendants. The invoices state that 24 % would be charged if bills were not paid on due date. No due date was specified. So it could be taken that interest was claimed from the date of delivery.
(3.) There is nothing on record to show any contemporaneous dispute raised by the buyer defendants with regard to the goods. There also does not seem to be any reply to the letter of demand of the Advocates-on-Record for the plaintiff dated 11th January, 2010 which is Annexure D at page 15 of this application.;