RAMNGAIHAWMA Vs. H C LALTUMA

JUDGEMENT

(1.) Heard Mr. R.Lalawmpuia, counsel for the appellant as well as Mr. Zochhuana, counsel for the respondent.

(2.) The appellant's counsel submits that the appellant is a Contractor and that the respondent was a sub-contractor of the appellant. An agreement was executed between the appellant and the respondent on 14.5.2007, wherein the appellant allowed the respondent to do sub contract work on a rocky portion of his contract work, namely, construction of the Saitual to N.E.Bualpui Road, Group No.9. The appellant's counsel submits that the payment for the work done by the respondent was to be calculated @ Rs.120 per cubic meter.

(3.) On completion of the sub-contract work by the respondent, the appellant measured the work done by the respondent and found that the appellant was to pay a sum of Rs.14,44,232/- to the respondent. The respondent on the other hand had the measurement work done by one Mr. Lalbiakdika, S.A. PWD. The measurement by Mr. Lalbiakdika showed that the appellant was to pay Rs.23,98,735/- to the respondent.