B D SORATHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is yet another case wherein the dispute between the parties relates to contract of construction work. What is breach of contact? Incidentally, this case is also an illustration of plaintiff's failure to prove the damages claimed by him for breach of contract.

(2.) THE plaintiff claims damages mainly under the three heads. The plaintiff has summarized these claims thus : -

(3.) BEFORE referring to brief facts of the case, two words i.e. "abutment" and "pier" may be explained. In construction of bridge, pillars on each side/corner of bridge is known as "abutment", while pillars placed in middle of the bridge are known as "piers".