REGENT COMPUTRONICS PVT. LTD.

P Ramankutty Appellant

V/S

Government Of Tamilnadu; Superintending Engineer Respondents

Referred Judgements :-

EXECUTIVE ENGINEER R.E. DIVISION,DHENKANAL AND ANOTHER VS J.C. BUDHARAJ [REFERRED]
INDER SINGH REKHI VS DELHI DEVELOPMENT AUTHORITY [REFERRED]
UNITY ENGINEERS VS ITPO [REFERRED]
CONTINENTAL CONSTRUCTION LTD VS FOOD CORPORATION OF INDIA & ORS [REFERRED]
S.M. SAREEN VS STATE AND OTHERS [REFERRED]
RADHEY SHYAM GUPTA VS MUNICIPAL CORPORATION OF DELHI [REFERRED]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS KULKARNI & CO [REFERRED]
K S MOHAMED IBRAHIM VS. MOHAMED HABIBULLAH [REFERRED]

JUDGEMENT

(1.) The civil suit is filed under Order IV rule 1 of the Original Side Rules with Order VII Rule 1 and Order IV Rule 1 of the Code of Civil Procedure to (a) direct the defendants to pay to the plaintiff a sum of Rs.53,83,048/-together with interest at 18% per annum on the sum of Rs.22,90,655/- from the date of plaint till realisation (b) to pay the cost of the suit and ) grant such further reliefs.

(2.) The case of the plaintiff is as follows:

(3.) The case of the defendants is as follows:

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P RAMANKUTTY Vs. GOVERNMENT OF TAMILNADU; SUPERINTENDING ENGINEER

Referred Judgements :-

JUDGEMENT

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