L.N.Mittal - (1.) PLAINTIFF M/s SSV Transporters, having been non-suited by both the courts below, has filed this second appeal.
(2.) PLAINTIFF was Transport Contractor of defendant/respondent no. 1 Food Corporation of India ? FCI. PLAINTIFF in the suit claimed mandatory injunction directing the defendants to refund security deposit of Rs 1,30,500/- along with interest. Defendants resisted the suit and contended that the security amount is liable to be adjusted against amounts outstanding against the plaintiff towards other contracts and the amounts outstanding against the plaintiff as per audit objections. Claim of the plaintiff was controverted. Various other pleas were also raised.
(3.) LEARNED Additional Civil Judge (Senior Division), Faridabad vide judgment and decree dated 5.2.2010 dismissed the plaintiff's suit. First appeal preferred by plaintiff has been dismissed by learned Additional District Judge, Faridabad vide judgment and decree dated 12.8.2010. Feeling aggrieved, plaintiff has filed this second appeal.;