SAINI CONSTRUCTION COMPANY Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The appellant was the plaintiff and the respondent was the defendant before the learned Single Judge. We shall be referring to the parties by their nomenclature in the suit.

(2.) Shorn of unnecessary details, relevant facts for the purposes of adjudication of the present appeal are that the plaintiff filed a suit for recovery of Rs. 66,72,626/ - (Rupees Sixty Six Lakhs Seventy Two Thousand Six Hundred and Twenty Six only) together with interest @ 15% per annum on the original side of this Court against the defendant : Delhi Jal Board.

(3.) Concise, case of the plaintiff was: - -