RAMU Vs. STATE OF KERALA

JUDGEMENT

(1.) The decree holder challenges the order in E.A. No. 1106 of 1999 in E.P. No. 169 of 1997 in O.S. No. 293 of 1992, on the file of the Court of the Subordinate Judge of Irinjalakuda, by which the Court below recorded full satisfaction of the decree.

(2.) The revision petitioner instituted the suit for realization of the amounts due to him from the respondent State on account of the contract work undertaken by the plaintiff. The second defendant in the suit is the Assistant Executive Engineer, P.W.D. (Roads and Bridges), Sub-Division, Irinjalakuda. The plaintiff claimed a sum of Rs. 26,332/- inclusive of interest up to the date of suit, the date of suit being 23.5.1992. The rate of interest claimed in the plaint is 18% per annum from the date of suit till realization.

(3.) From the judgment, it is clear that there was no full-fledged trial. The judgment reads thus: