- (1.) This revisional application is directed against the order no. 62 dated 15th December, 2014 passed by the learned Civil Judge (Senior Division), 6th Court at Alipore in Money Suit No. 76 of 2011.
(2.) The plaintiff filed a suit for recovery of damages amounting to Rs.2,33,348.71p along with interest at the rate of 12% per annum on the aforesaid amount.
(3.) Shorn of details, the plaintiff floated a tender for purchase of different kinds of heavy -duty battery on 20th April, 2009. The defendant participated in the said tender process and a purchased order no. 317410/II dated 29th June, 2009 was issued in favour of the defendant for supply various kinds of batteries covered by the said tender.;