PATSON STRUCTURAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE legality and correctness of the judgment and decree passed by the Principal Civil Judge (Sr Dn), Ramanagara, in OS No 1 of 2000 dated 25 -10 -2008, is questioned in this appeal. The appellant was the plaintiff in the suit.

(2.) FOR the sake of convenience, the parties would be referred to as per their ranking in the trial court.

(3.) FACTS leading to this appeal are that: The plaintifffirm is engaged in fabrication and erection of turnkey structural projects throughout the country. Pursuant to the tender notification issued by the defendants for the work of design, manufacture, supply at site, erection and commissioning of radial crest gates for Manchanabele project in Magadi taluk, by notification dated 20 -7 -1984, the bid of the plaintiff was accepted by the government by its order dated 25 -3 -1987 for a sum of Rs 36,46,000/ - and later it was revised to Rs 56,37,150/ -. Accordingly, an agreement was entered into between the parties on 20 -5 - 1987. The plaintiff was required to complete the entire work within ten months i.e. on or before 19 -3 -1988.