CHENCHURAMI REDDY D Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Civil Revision Petitions are interconnected; they are disposed of by a common order.

(2.) C.R.P. No. 3868 of 1992 was filed against the order passed in O.P. No. 39 of 1989. C.R.P. No. 3869 of 1992 is directed against the order in O.P. No. 40 of 1989 on the file of the learned Subordinate Judge, Nandyal.

(3.) The Contractor is the Revision Petitioner. He entered into an agreement with the State of Andhra Pradesh, represented by the Superintending Engineer, under the Agreement No. 12 SE/84-85, dated 27-9-1984 for excavation of Srisailam Right Bank Canal from K.M.O. 107.04 to 1.00 K.M., and formation of bank on either side of the canal as excavated. The work was completed by the end of December, 1986. During the course of the work part payments were made. After completion of the work, final bill was passed in the month of August, 1987.