LADOLA CONSTRUCTION COMPANY Vs. AHMEDABAD JILLA PANCHAYAT PRESIDENT

JUDGEMENT

(1.) THE plaintiff, a construction company, had undertaken the work to construct Nala on behalf of the defendant. The dispute arose in respect of the said construction. That had led the plaintiff to institute Special Civil Suit No.1963 of 1986 before the City Civil Court, Ahmedabad. In the said suit, the plaintiff had claimed damages from the defendant under following heads : <FRM>JUDGEMENT_2667_TLGJ0_2013.htm</FRM>

(2.) THE above construction work is referred as - "Dekawada Chhaniyar Dhedasana Remoulding Drain Structure." The plaintiff was to construct Nala under the said work. The defendant has invited tender for the said work and the plaintiff's tender was accepted on 7.1.1980. The work order was issued on the same date i.e. 7.1.1980. The plaintiff was to complete the work within 18 months i.e. on or before 6.6.1981. The contract was of Rs.9,34,227/ -.

(3.) THE parties have produced relevant documentary evidence which mainly consist of exchange of correspondence between the parties. The plaintiff is examined at Exh.31 and on behalf of the defendant, executive engineer is examined at Exh.69. No other oral evidence was led by the parties.