DARSHAN SINGH,J. - (1.) The present appeal has been preferred by the appellant-defendant against the judgment and decree dated 14.08.2012 passed by the learned District Judge, Panipat, vide which the appeal filed by the appellant against the judgment and decree dated 03.02.2011 passed by the learned Additional Civil Judge (Senior Division), Panipat, has been dismissed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Plaintiff-respondent has filed the suit for recovery of L 4,63,437/- along with interest at the rate of 24 % per annum on the grounds inter alia that plaintiff-concern has supplied CMC solutions/Rubber Solution to the appellants-defendants firm on different dates vide different invoice numbers total worth L 4,63,437/- including the cartage and VAT. The payment of the said amount has not been made in-spite of demands. Hence, the suit.;