STATE OF KERALA Vs. N.E. ABRAHAM

JUDGEMENT

(1.) THIS appeal is by the State against the decree passed in a suit filed by a contractor who was awarded a civil work.

(2.) THE controversies between the parties revolve around disputes as to what would be the amount payable to the plaintiff for the actual works done. The work was admittedly not completed by the plaintiff. It was terminated. The department had also a decision that the work was re -arranged at the risk and cost of the plaintiff.

(3.) THE trial court granted a lump sum enhancement acting on the Commissioner's report.