SHRI AMAR CHAND BUTAIL Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal by the Union of India and the Himachal Pradesh Administration and Regular First Appeal No. 5 of 1959 by Amar Chand Butail arise out of the same judgment and decree of the Senior Subordinate Judge Mahasu and in order to facilitate matters I propose to dispose of both of them by this judgment.

(2.) Amar Chand Bufail filed a suit against (i) the Union of India, (ii) Himachal Pradesh Administration and (iii) Jishan Lal Kuthiala for recovery of a sum of Rs.1,44,522/6/9 comprising the following items:-

(3.) It is not disputed that the plaintiff was a contractor for the supply of foodgrains etc., to the labourers engaged by the Jubbal State tor exploiting the forests and that he was also a supplier of foodgrains etc. to the Jubbal State under the Grain Procurement Scheme and held a storage godown at Sanjauli.