GOVERNMENT OF GOA Vs. M/S. FURTADO ASSOCIATES

JUDGEMENT

(1.) By this appeal the appellants i.e. the State and its Authorities have challenged judgment and order dtd. 02/05/2018, passed by the District and Sessions Court, South Goa, whereby a suit for recovery filed by the respondent was decreed and the appellants were directed to pay Rs.21,94,010.00 alongwith interest @14% per annum from March, 2013, till final payment.

(2.) The respondent is a Class 1B contractor of the Public Works Department and it was awarded a contract of road work at some places in the State of Goa. According to the respondent, while payment for the main work awarded to the respondent was made, payment for additional work was not released, due to which the respondent was constrained to file the aforesaid suit for recovery.

(3.) A perusal of the plaint in the present case shows that the respondent sought a decree for payment of an amount of Rs.21,94,010.00 for the additional work with interest @18% per annum and further sought a decree for payment of compensation/ damages of a specific amount for the loss of profit suffered due to inaction on the part of the appellants in releasing the aforesaid amount.