SURVI PROJECTS PRIVATE LIMITED Vs. OM BUILDERS

JUDGEMENT

(1.) This is a suit for recovery filed by the plaintiff against the defendant. The defendant is ex-parte.

(2.) Brief facts of the case are that the plaintiff, engaged in the business of civil construction, was allotted work of Civil Construction at Village Prithla, Tehsil & Distt. Palwal by M/s Mahindra & Mahindra vide letter dated 21st February, 2008 in terms of the agreement dated 29th February, 2008.

(3.) In terms of the said agreement, the plaintiff engaged one M/s Lord Krishna, as a sub-contractor to work at sight vide letter dated 24th March, 2008. However, the said sub-contractor could not execute the work within the stipulated time and as agreed by the plaintiff, due to which the sub-contractor absolved itself from the conditions of sub-contract vide letter dated 23rd July, 2008 and further assigned the work to the defendant herein.