THE KERALA WATER AUTHORITY Vs. T.I. RAJU

JUDGEMENT

(1.) Leave granted.

(2.) The brief facts relevant for determination of the present appeals arising out of the same impugned order dtd. 23/2/2023 are produced as under:

(3.) The present issue is one of the payment of interests. Clause (5) of the preliminary agreement dtd. 30/4/2013 states as under: