A.N.Ray, J. - (1.) This is a suit tor the recovery of Rs. 54,847.25 nP. The plaintiffs claim consists of three heads. First the amount of Rs. 79,430.00 nP. as alleged in paragraph 4 of the plaint, secondly an amount of Rs. 16,435.31 nP. as alleged in paragraph 7 of the plaint and thirdly interest amounting to Rs. 20,886/-. The plaintiff gives credit for the sum of Rs. 61,904.06 nP. received by the plaintiff from the defendant as alleged in paragraph 5 of the plaint. The total claim is Rs. 54,847.25 Np
(2.) The claim for Rs. 79,430/- is because the plaintiff galvanised divers quantities of steel pipes supplied by the defendant to the plaintiff. The claim for Rs. 16,435.81 nP. is on account of sheet cutting scraps delivered by the plaintiff to the defendant
(3.) The defendant contested the plaintiff's claim. The main grounds of denial of the plaintiffs claim are to be found from the issues raised by the defendant at the trial. The principal grounds of the defendant's opposition to the plaintiffs claim are that the plaintiff is not entitled to claim at the rates alleged and secondly that part of the plaintiffs claim is barred by limitation and thirdly that the plaintiff is not entitled to any interest;