KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant appeal has been preferred by the plaintiff-appellant/ firm aggrieved against the impugned judgment and decree dated 25.02.1997 rendered by the Court of Additional District Judge, No.7, Jaipur City Jaipur, whereby suit of the plaintiff-appellant/firm was dismissed.
(2.) Plaintiff-appellant/firm had instituted a suit for recovery of Rs. 32,192.92 against the defendant-respondent/ firm.
(3.) In the plaint, it was pleaded that the firm of the plaintiff-appellant is a registered partnership firm and they are carrying on the business of distribution of the Nirma Washing Powder in the City at Jaipur. It was further pleaded in the plaint that the plaintiff-firm was having good business transactions since long with the defendant-firm.;