REGENT COMPUTRONICS PVT. LTD.

CENTRAL COAL FIELDS LTD. Appellant

V/S

NAWAJIWAN TRADING COMPANY Respondents

Referred Judgements :-

TILAK RAM AND OTHERS V. NATHU AND OTHERS [REFERRRED TO]
SHAPOOR FREDOOM MAZDA VS. DURGA PROSAD CHAMARIA [REFERRRED TO]
TILAK RAM VS. NATHU [REFERRRED TO]
MULAMCHAND VS. STATE OF MADHYA PRADESH [REFERRRED TO]
BADRI PRASAD VS. STATE OF MADHYA PRADESH [REFERRRED TO]
LAKSHMIRA1TAN COTTON MILLS CO LIMITED AND BEHARI LAL RAM CHARAN VS. ALUMINIUM CORPORATION OF INDIA LIMITED [REFERRRED TO]
STATE OF UTTAR PRADESH VS. MURARI LAL LIMITED [REFERRRED TO]
A DAMODARAN VS. STATE OF KERALA [REFERRRED TO]
BENGAL COAL CO LTD VS. UNION OF INDIA [REFERRRED TO]
KORA LUKOSE VS. CHACKO UTHUPPAN [REFERRRED TO]
JADAVENDRA NARAYAN VS. STATE [REFERRRED TO]
STATE OF BIHAR VS. THAWARDAS PHERUMAL [REFERRRED TO]
BAIDYANATH MANDAL VS. COAL PURCHASE AND INSPECTION AGENCY P LTD [REFERRRED TO]

JUDGEMENT

(1.) This First Appeal is directed against the judgment and decree passed by Smt. R. Kumari, IXth Additional Subordinate Judge, Ranchi in Money Suit No. 121/58 of 1980-83, whereby and whereunder the suit filed by the plaintiff for recovery of a sura of Rs. 2, 71, 557.78 paise was decreed in part.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The plaintiff is a partnership firm registered under the provisions of the Indian Partnership Act and had entered into a contract with M/s Central Coal Fields Ltd. through the General Manager (B and K) Bokaro and Kargali, P. O. Bermo, whereby and whereunder it gave on hire bulldozers to remove the heaps of over burden and to level the coal dumps in New Elected Dhori Colliery on hire at the rate of Rs. 140/- per hour.

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CENTRALCOALFIELDSLTD Vs. NAWAJIWAN TRADING COMPANY

Referred Judgements :-

JUDGEMENT

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