M RAMNARAIN PRIVATE LIMITED Vs. STATE TRADING CORPORATION OF INDIA LIMITED

JUDGEMENT

(1.) The maintainability of an appeal filed by the defendant in the suit against a money-decree payable in instalments after the defendant had filed an appeal only against the party concerning the direction with regard to the instalments and had withdrawan the same, is the question for consideration in this appeal by certificate granted by the High Court under Article 133(l) of the Constitution.

(2.) The facts material for the purpose of the decision involved in this appeal are brief and may be stated.

(3.) The State Trading Corporation, the respondent in this appeal, as plaintiff, filed a suit against the appeallant who was the defendant in the suit on the Original Side of the Bombay High Court for the enforcement of the plaintiff's claim for a large amount which inclusive of interest worked out to over Rupees 40,00,000.00. For the purpose of deciding this appeal, it does not become necessary to refer to the nature of the claim and the averments made by the plaintiff in the plaint for claiming a decree for the said amount against the defendant-appellant. The defendant-appellant had contested the claim. The defendant-appellant in the written statement had denied the claim of the plaintiff-respondent, pleaded legal as well as equitable set-off and had made a counter claim. In due course the suit came up for hearing before Bharucha, J. It appears that on the conclusion of the hearing, the defendant-appellant prayed that the defendant-appellant might be allowed to pay the decretal amount in the event of a decree being passed against the defendant-appellant, in instalments in the manner prayed for in an affidavit containing such prayer filed on behalf of the defendant. The learned single Judge for reasons recorded in his judgment passed a decree in favour of the plaintiff-respondent for a sum of Rs. 40,00,000.00 with costs quantified at Rs. 42,750.00, two counsel being certified. The learned Judge dismissed the counter-claim of the defendant-appellant without any order as to costs. The learned Judge in the concluding portion of the judgment observed as follows:-