A.K.Sinha, J. - (1.) This second appeal is preferred against an appellate decree reversing the decree of trial Court.
(2.) The plaintiff respondent filed a suit for recovery of a sum of Rs. 6,765/12/4 Pies on 2nd January, 1963, in the Additional Court of Subordinate Judge, Nandia, alleging inter alia, that he carried on repair works of certain building including additions and alterations under a contract between him and the defendants at a cost of Rs. 27,665/12/4 Pies out of which he received a sum of Rs. 20,900/- but in spite of demands the balance was not paid.
(3.) The defendant No. 1, chairman of Khadi and Village Industries Commission, the present appellant, contested the suit and in his written statement he denied all material allegations. In particular, be denied such contract and also his liability to pay the amount of claim as being excessive, illegal and unenforceable. The defendant Nos. 2 and 3 that is respondent Nos. 2 and 3 in the present appeal did not contest the suit.;