STATE OF TRIPURA Vs. SHUBHRA SANKAR LASKAR

JUDGEMENT

(1.) This appeal under Sec. 96 of the CPC arises from the judgment dtd. 17/12/2018 delivered in Money Suit No.11 of 2015 by the Civil Judge, Senior Division, Court No.3, West Tripura, Agartala.

(2.) The respondent herein instituted the suit for realization of money to the extent of Rs.16,25,609.00 which the respondent defrayed for execution of three works viz.

(3.) The respondent was entrusted to execute those work as the implementing officer. Those works were, according to the respondent, duly sanctioned and the respondent was persuaded to complete the work within a time-frame. Accordingly, he had mobilized the materials and completed the works. After the completion, detailed account of expenditure was prepared and furnished. Subsequently, re-assessment was made by the superior authority. During the re-assessment, it was found that the works as noted above had been executed following the specification. To complete the works, the respondent [the plaintiff in the suit] made the following expenditure for: