- (1.) This is a suit for a decree for Rs. 70,60,405.25 paisa together with interest at the rate of 15% per annum on account of commission for sale of coffee to CIS countries; mandatory injunction and other reliefs.
(2.) The plaintiff carries on export-import business at No. 3, Pretoria Street, Kolkata-700 071 and has good and large customer based in RUSSIA AND CIS countries.
(3.) On or about May 11, 2005 the defendant no. 1 and the plaintiff entered into an agreement modifying some of the terms contained in the previous agreement dated January 24, 2005 which provided inter alia, that the agreement will continue without ending of its validity under which the plaintiff has been acting as the agent of the defendant no. 1 and is entitled to commission and other expenses as agreed.;