STATE OF ANDHRA PRADESH Vs. SOMAVARAPU SURENDRA REDDY

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 30/4/2008 in O.S.No.89 of 2005 passed by the learned Senior Civil Judge, Kovur, Nellore District. The suit is filed for recovery of Rs.7,89,033.00 on account of various breaches said to have been committed by the defendants in pursuance of Contract No.177/2002-03 dtd. 18/1/2003 for the execution of construction work of RCC Rural Godown No.4 of 1000 M.T. capacity under G.B.Y. Scheme in the market yard at Atmakur, Nellore District.

(2.) The case of the plaintiff as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the 2nd defendant are as follows: