NARAYAN SAKHARAM KANTODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and decree passed on 27/06/2003, in Special Civil Suit No. 33/1995, by Joint Civil Judge Senior Division, Bhandara.

(2.) THE appellant is the original plaintiff and the respondents are the original defendants, against whom the appellant had filed a suit for declaration, permanent injunction, mandatory injunction and damages. The facts undisputed are stated as below:

(3.) THE appellant further submitted that as per the terms of the contract he submitted bank guarantee towards security deposit, but even then the respondent no. 3 did not enter into any work agreement with him. Therefore, the appellant by his letter dated 17/05/1994 informed respondent no. 3 that his offer of Rs. 31,40,000/ - stood cancelled and he demanded return of the bank guarantee. However, respondent no. 3 did not comply with it and telegraphically requested him to approach the office of the Council on 27/05/1994, for execution of the agreement and, ultimately, the agreement was executed between appellant and respondent no. 3 on 30/05/1994.