(1.) This appeal at the instance of the defendant No. 1 directed against the judgment and decree of the High Court dismissing the appeal filed by this appellant against the judgment and decree passed ex parte by the learned Subordinate Judge against the appellant.
(2.) The plaintiff filed the suit on 16.9.64 praying for a decree for a sum Tk. 1,99,567.00 with damages and interest on account of the works done by him on the facts stated in the plaint.
(3.) The plaintiff submitted tender which was accepted by defendant No. 6 (the Executive Engineer, C & B at present R & H, Road Division, Comilla) for executing and starting work at once as per schedules of the tender. The suit was filed against the erstwhile Province of East Pakistan as defendant No. 1 and five others who are Government servants.