As per case facts, the plaintiff, a transport service provider, entered into an agreement with the defendant. Disputes arose regarding the plaintiff's services, leading to arbitration proceedings that were later ... terminated. The plaintiff then filed a suit for recovery of money, asserting it was within the limitation period. The defendant counter-argued that the plaintiff breached the contract, causing financial losses, and had already recovered these damages from the plaintiff's pending dues. The Commercial Court dismissed the plaintiff's suit. The question arose whether the plaintiff provided sufficient evidence to prove its claim for money and if the defendant's deductions for damages were justified. Finally, the appellate court concluded that the plaintiff failed to present adequate details or documents to support its monetary claim. In contrast, the defendant successfully demonstrated the expenses incurred due to the plaintiff's contractual breaches, thereby justifying the deductions made. Consequently, the Commercial Court's decision to dismiss the suit was affirmed.