NIRANJAN LAL JOSHI Vs. PRAMOD KUMAR

JUDGEMENT

(1.) HEARD.

(2.) A preliminary objection has been raised on behalf of non applications that the applicant had received full payment after full and final settlement and put his signatures on document annexure R-3, therefore, this application is not maintainable. I find no merit in the submission in view of the ratio indicated in Jayest Engineering Works vs. New India Assurance Co. Ltd. (2000) 10 SCC 178 and Union of India vs. L. K. Ahuja & Co. (1988) 3 SCC 76.