REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

KAMAL KUMAR GOSWAMI Respondents

Referred Judgements :-

DOYA NARAIN TEWARY V. SECY.OF STATE FOR INDIA IN COUNCIL [REFERRED TO]
UNION OF INDIA V. KHEMCHAND RAJKUMAR [REFERRED TO]
UNION OF INDIA V. SATISH CHANDRA; JUSTIN HULL V. ARTHUR FRANCIS PAULL [REFERRED TO]
UPENDRA KRISHNA V. NABA KISHORE [REFERRED TO]
RODGER V. COMTOIR D' ESCOMPTE DE PARIS [REFERRED TO]
JAI BERHAM V. KEDARNATH MARWARI [REFERRED TO]
SECY,OF STATE V. G.T.SARIN AND CO. [REFERRED TO]
GOVINDARAJULU NAIDU V. SECY.OF STATE [REFERRED TO]
PRAMATHANATH ROY V. LEE [REFERRED TO]
KALYANPUR LIME WORKS LIMITED VS. STATE OF BIHAR [REFERRED TO]
JAGAT DHISH BHARGAVA VS. JALWAHAR LAL BHARGAVA [REFERRED TO]
STATE OF WEST BENGAL VS. B K MONDAL AND SONS [REFERRED TO]
JANG SINGH VS. BRIJ LAL [REFERRED TO]
UNION OF INDIA VS. A L RALLIA RAM [REFERRED TO]
UNION OF INDIA VS. LADULAL JAIN [REFERRED TO]
PILOO DHUNJISHAW SIDHWA VS. MUNICIPAL CORPORATION OF THE CITY OF POONA [REFERRED TO]
HIS DAVECOS GARMENTS FACTORY VS. STATE OF RAJASTHAN [REFERRED TO]
GREAT EASTERN SHIPPING CO LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the decree for Rs. 1,44.549.87 passed in Suit No. 2566 of 1947 of this Court. The Trial Court directed the appellant, who was the third defendant, to pay the full costs of the suit to the respondent Mr. Goswami who brought that action and half cost to the respondents 2 and 3 who were the other defendants in the Court below.

(2.) The Indian Tea Association is an incorporated association of members. The respondents 2 and 3 are the members of this Association. Mr. Goswami used to act as a contractor under the Association.

(3.) On September 3, 1947. Mr. Goswami filed the above suit against the Dominion of India and the other respondents on these averments made in ihe plaint. In 1944. the Association appointed him as a contractor to do excavation and earthwork for an aerodrome including the construction of drains in connection with Project known as Misamary Project in Assam. The Association agreed to pay him for those works at the rate which he was getting from the Association in connection with the work done by him at Derpoan in Assam. In January 1944 he commenced the said work and completed it in July 1944. The Association have refused to pay him the balance sum of Rs. 1,97,715-6-9 pics inclusive of interests for those works done by him.

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UNION OF INDIA Vs. KAMAL KUMAR GOSWAMI

Referred Judgements :-

JUDGEMENT

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