KARNATAKA STATE FOREST INDUSTRIES CORPORATION Vs. INDIAN ROCKS

JUDGEMENT

(1.) LEAVE granted.

(2.) THESE two appeals involving similar questions of law and fact were taken up for hearing together and are being disposed of by this common judgment. We may, however notice the fact of the matters involving in both the appeals separately.

(3.) THE total sale value of the granite sold to the respondent herein was rs. 21,24,574. 85. Out of the aforementioned sum, admittedly, the respondent on or about 11. 07. 1995 had deposited a sum of Rs. 11,84,447. 90. The balance amount due to the appellant from the respondent was Rs. 9,40,126. 55. In terms of the said tender, the respondent was required to pay not only 10% of the value of the goods but also taxes and other statutory dues paid by the appellant herein. Appellant has paid an amount of Rs. 6,85,642/- being the royalty amount, Forest Development Tax, karnataka Sales Tax and Surcharge on Karnataka Sales Tax etc.