TELI KECHI Vs. VIJAY KUMAR AGARWALA

JUDGEMENT

(1.) Heard Mr. U. J. Saikia, learned counsel for the petitioner. Also heard Mr. B.Sharma, learned Additional PP representing the State, respondent No. 2. None appears for the respondent No. 1.

(2.) The petitioner is a resident of Taying Tarang in the district of Papum Pare, Arunachal Pradesh. She is a registered contractor under the government of Arunachal Pradesh and she is running her business in the name of M/s Huto Trading Agency at Doimukh, Arunachal Pradesh. She was allotted a contract work to construct the road from old Abali to Ingino via Harupahar, Arango and Denlo, Arunachal Pradesh under PMGSY by the Executive Engineer, Rural Works Department, Roing, Arunachal Pradesh and accordingly, an agreement was executed to do that work.

(3.) The petitioner entrusted one Mutchu Mithi, proprietor of M/s M. M. Projects to look after and supervise the aforesaid work and to that effect the petitioner executed a power of attorney in favour of Mutchu Mithi. However, three/ fourth of the said contract work was completed under the supervision of Mutchu Mithi and thereafter, Mutchu Mithi showed his inability to continue with the work and he introduced the opposite party no. 1 with the petitioner and told that the opposite party no. 1 was willing to do the remaining works including the maintenance for five years.