STATE OF KERALA Vs. CHELLAPPAN PILLAI

JUDGEMENT

(1.) The State of Kerala and the General Manager, Travancore Minerals Concerns, Chavara, are the appellants before us. They were the defendants in O. S. No. 19 of 1958 of the District Court of Quilon. The respondent, a contractor of the Minerals Concerns, was the plaintiff in that suit.

(2.) The claim was for a sum of Rs. 12,669-1-6. The lower court considered the various contentions urged before it and decreed the suit with costs.

(3.) Ext. D1 is the agreement between the parties. It was concluded on 16-11-1954 and was to be in force for a period of one year from that date.