RASHTRIYA METAL INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the Judgmentof the learned Single Judge dated 29/03/1979 whereby the suit of theplaintiff was partly decreed.

(2.) The learned Single Judge after carefully examining the rival contentions of the parties and issues involved did not allow the claim of theplaintiff with regard to first item i.e. alleged deduction by respondent/defendant No. 2 vide amendment letter dated 11-6-1968 amounting to Rs. 31,716.00, while the learned Single Judge decreed the suit of the plaintiffwith regard to other two items as claimed in the plaint which were to thefollowing effect as stated in paragraph 17 of the plaint :

(3.) The Union of India in its written statement admitted the executionof the agreement/contract No. SR-5/5042/148-A/11/7112 dated 3-3-1965marked as Ex. P-8, which was duly entered and acted upon between theparties. In its written statement, the respondent, however, denied its liabilityto pay any of the four amounts totalling Rs. 52,200.40.