PREM NATH MOTORS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) PITHILY stated, the factual matrix leading to filing of the above captioned appeal is that on July 11, 1963 a contract was concluded between the appellant and the respondent when the appellants offer as per Notice Inviting Tender was accepted by the respondent. As per the contract, the appellant was required to supply vehicles to the respondent at Alwar on hire basis for the purposes of training of military personnel for the period July 15, 1963 to March 31, 1964.

(2.) IT would be relevant to note the following Special Conditions of the Contract concluded between the parties: -

(3.) ON November 21, 1963 a supplementary agreement was entered between the parties, the relevant portion whereof reads as under: -