VICTOR AND COMPANY Vs. SH RALRAMTHANGA

JUDGEMENT

(1.) Heard Mr. Zochhuana, counsel for the petitioner. Also heard Mr. A.R. Malhotra, counsel for the respondent No. 1 and Mr. L.H. Lianhrima, senior counsel for the respondent Nos. 2 and 3.

(2.) The respondent Nos. 2 and 3 had been awarded some contract work in Mizoram University in the year 2009. Subsequent to the said contract work, an Agreement was executed between the respondent No. 1 and the respondent Nos. 2 and 3, wherein the respondent No. 1 was to supply stone chips, boulder, metalling of VC site road and hiring of Bulldozer.

(3.) The respondent No. 1 thereafter filed Money Suit No. 67/2011 against the respondent Nos. 2 and 3 for non-payment of bills. The Court of the Senior Civil Judge, Aizawl, thereafter, passed its judgment and order dated 1.5.2012 in Money Suit No. 67/2011 directing the respondent Nos. 2 and 3 to pay Rs.2,89,764/- with 6% interest per annum w.e.f. 21.1.2010 till final payment.