DIVISIONAL ENGINEER, HIGHWAYS Vs. K MUTHAMMAL

JUDGEMENT

(1.) This appeal suit has been filed by the defendants being aggrieved by the judgment and decree of the Principal District Court, Perambalur in O.S.No.14 of 2006, dated 06.08.2009.

(2.) For clarity and brivety, the appellants/defendants are referred as Highways Departments and the plaintiffs/respondents are referred as legal representatives of the deceased Kandasamy Contractor or contracor in short.

(3.) The suit filed to declare that the two letters dated 04.02.1998 and 20.11.2001 issued by the Divisional Engineer (Highways) are illegal and that, there is no deficiency in the execution of work done by the contractor Kandasamy under Agreement Number C.R.No.736/1995-1996, dated 06.03.1996; and to make full payment of the money due for the work done as per the agreement dated 06.03.1996 and 9% interest thereon, totalling Rs.3,92,161/- + Rs.3,54,316/-= Rs.7,46,477/-. After full trial, the Court beow allowed the suit and passed decree as prayed with costs.