PRATEEK ALLOYS PVT.LTD. Vs. CHIEF ELECTRICALENGINEER

JUDGEMENT

(1.) HEARD Mr. Pangam, learned Counsel appearing on behalf of the appellants and Mr. Afonso, learned Government Advocate appearing on behalf of the respondents.

(2.) THIS First Appeal is directed against the Judgment and Decree dated 30/04/2008 passed by the learned Ad hoc District Judge - I FTC Panaji (trial Court, for short) in Civil Suit No. 45/2007. The appellants were the plaintiffs and the respondents were the defendants. The suit filed by the plaintiffs was dismissed. Parties shall herein after be referred to as per their status in the said suit.

(3.) THE defendants filed their the written statement, in which preliminary objection that the suit was barred by limitation was taken, amongst other pleas. After going through the pleadings of the parties, following issues were framed by the trial Court. The issues along with the findings given by the trial Court, are as under: