A P HOUSING BOARD Vs. M RANGA RAO

JUDGEMENT

(1.) , J.

(2.) ALL these Civil Miscellaneous Appeals and Civil Revision Petitio ns are filed against the orders of V Additional Judge, City Civil Court, Hyderabad, passed on 28-4-1992 in O.Ps No. 467,468,469,472,471,466,473,470,475 and 474of 1990. These cases can be conveniently disposed of by a common order as the parties are same and the points that arise for consideration are same or similar.

(3.) AH the works under the agreements had to be completed within one year from the date of agreement, but they were completed after more than a year beyond the agreed period. The contractor and the Housing Board blame each other for the delays in execution of the works beyond the contract period. The contractor requested the Housing Board to compensate the loss sustained by him on various accounts due to the delays caused by the Housing Board. The Housing Board denied its liability to compensate in view of the terms of the agreement and further that the contractor was himself responsible for the delays caused in the execution of the works.