CHIEF SECRETARY Vs. BYRAVA CIVIL ENGINEERING WORKS

JUDGEMENT

(1.) The present Regular First Appeal is filed by the State, assailing the judgment and decree dtd. 21/9/2016 passed in O.S.No.1654/2009, whereby the Trial Court directed the defendants to pay a sum of Rs.2,14,621.00 to the plaintiff along with interest at the rate of 6% per annum.

(2.) For the sake of convenience, the parties are referred to as per their ranks before the Trial Court.

(3.) The brief facts leading to the filing of the suit are as follows: