R. JAYARAMAN Vs. EXECUTIVE ENGINEER, P.W.D

JUDGEMENT

(1.) This appeal by the plaintiff aggrieved by the judgment and decree dated 28.07.2006 passed in R.A.No.38/2003 by the Court of the Principal District Judge at Mysuru, allowing the appeal filed by the respondents and dismissing O.S.No.76/2000 filed by the appellant, was admitted to consider the following substantial question of law:

(2.) For the sake of convenience, the parties will be hereinafter referred according to their rankings before the trial court.

(3.) The brief facts giving rise to the above appeal are as under: