INDIAN EXPRESS NEWSPAPERS BOMBAY LTD Vs. BASUMATI PRIVATE LTD

JUDGEMENT

(1.) THIS is the plaintiff's appeal from the order dated March 30, 1966, passed by Mr. Justice Mody on the defendants' Notice of Motion dated February 11, 1966, whereby the Summary Suit No. 4 of 1966 was stayed pending the hearing and final disposal of the defendants' Suit No. 2270 of 1965 in the High Court at Calcutta with liberty to the plaintiffs to proceed with their above suit in so far as it concerned the plaintiffs' two claims of Rs. 5000/~ and Rs. 582/ -. The costs of the Notice of Motion were made costs in the cause.

(2.) THE relevant facts are as follows:

(3.) IN March 1963 the plaintiffs sold and the defendants purchased from the plaintiffs Hoe Rotary Printing Machine for the price of Rs 2,50,000. Originally, the defendants had executed in favour of the plaintiffs' Bankers a demand promissory note thereunder promising to pay the said price along with interest at 71/2 per cent per annum. The plaintiffs demanded payment of the price repeatedly by correspondence which forms part of the annexures to the plaint. The promissory note executed in favour of the plaintiffs' Bankers was in August 1964 substituted by a demand promissory note for the above sum of Rs. 2,50,000 and interest at 71/2 % per annum directly in favour of the plaintiffs. That promissory note was antedated May 30, 1963, and a copy of that promissory note is Ex. D to the plaint. The defendants paid three respective amounts of Rupees 2,000 each respectively on June 15, October 29 and December 31, 1964, to the plaintiffs towards interest payable in respect of the above price. On December 11, 1964, the plaintiffs sold and delivered three Inter-Type Machines of the value of Rs. 5,000 to the defendants. In March 1965, at the instance of the defendants the plaintiffs deputed their employee one P. M. Rajgopalan from Bombay to Calcutta in connection with the working of the machinery and thereby incurred the expense of Rs. 582. The defendants paid further amount of Rs. 2,000 for interest on March 29, 1965. They further paid a sum of Rs. 1,00,000 towards the debt of the price and the promissory note on August 12, 1965. In spite of repeated demands made in correspondence, the defendants failed to make further payments. As the defendants failed to make further payments, the plaintiffs ultimately filed the above Suit No. 4 of 1966 on the Original Side of this Court for recovering the aggregate sum of Rupees 1,92,684. 72 in respect of the price of the machineries delivered and the expense of Rs. 582 incurred. The plaintiffs claimed interest at the rate of 71/2 per cent per annum from December 16, 1965.