STATE OF RAJASTHAN Vs. RANVEERSINGH NAND RAM

JUDGEMENT

(1.) This is an appeal against the judgment and decree dated 2.2.1982 passed in Civil Original Suit No. 13/74 by the Court of District Judge, Bikaner.

(2.) Heard learned Counsel for the parties and perused the record. Learned Counsel for the appellant provided the photostat copies of the statements of the witnesses, which were taken on record with the consent of learned Counsel for the respondent.

(3.) Brief facts of the case are that plaintiff filed the suit for recovery of Rs. 42,870/ -and interest against the defendants on the ground that in pursuance of the contract given to the plaintiff, the plaintiff completed the work, but the defendants have not made payment of Rs. 17,000/ -and also have not paid security amount of Rs. 23,070/ -. Therefore, defendant claimed above amount alongwith interest of Rs. 2800/ -. Total amount, therefore, comes to Rs. 42,870/ -.