RAMESWAR SARKAR Vs. COLLECTOR NADIA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated September 29, 1999 passed by the learned Assistant District Judge, 1st Court, Krishnanagar, Nadia in Money Suit No. 10 of 1984.

(2.) The plaintiff, a Government Contractor in response to a tender by the State Government for completion of the unfinished work of Sugar-cane Research Station at Bamundanga and at the Sub-Divisional Health Centre at Fakirdanga, was entrusted with the said work and he completed the work within time and delivered possession thereof to the State Government.

(3.) During the progress of the above tendered work the State directed the plaintiff through the concerned Engineer to perform a non-tendered work relating to the completion of the ground-floor of Bamundanga Building. The plaintiff completed the said non-tendered work by February 3, 1976. He had to incur expenditure of Rs. 4,51,000/- for the said work but inspite of demands the defendants did not pay the said amount.