UNION OF INDIA Vs. M C PANDEY

JUDGEMENT

(1.) HEARD Sri Alok Singh Sr. Advocate assisted by Smt. Anjali Bhargava, Advocate for the appellant and Sri I. S. Mehra, Advocate for the respondent.

(2.) PRESENT appeal has been preferred against the judgment and decree dated 31. 10. 2007 passed by the District Judge, Almora in Civil Appeal No. 7 of 2006 Union of India v. M. C. Pandey.

(3.) BRIEFLY stated the plaintiff M. C. Pandey has filed a suit against the Union of India for the recovery of Rs. 66,985. 80/ -. According to the plaintiff he was a Contractor in M. E. S. Department at Ranikhet, District Almora. The plaintiff used to carry out the orders of the defendant Garrison Engineer Ranikhet by issuing Hand Notes, gate passes, loan issue vouchers for carrying out the jobs assigned by the said defendant. The plaintiff submitted bills amounting to Rs. 66,985. 80 to the defendant for payment after completing the work assigned to him but the defendant did not pay the bill amount despite repeated requests.