Arijit Pasayat, J. - (1.) Appellant-Corporation calls in question legality of the judgment rendered by a Division Bench of the Delhi High Court dismissing the First Appeal questioning correctness of the order dated 13-11-1987 of learned Additional District Judge, Delhi who had granted a decree of Rs. 81,442.53 with interest in favour of the respondent who was the plaintiff before the Trial Court.
(2.) The background facts in a nutshell are as follows :- The appellant invited tenders from persons intending to purchase damaged foodgrains, by advertisement dated 9-6-1983. Tender submitted by the respondent was accepted on 22-7-1983. It is to be noted that the respondent was one of the successful bidders. Certain terms of the agreement which shall be indicated in detail stipulated payment of the price and the consequence of failure to do so i.e. levy of storage charges for the stock not lifted and interest. The tendered quantity was 2246 M.T. of damaged foodgrains. Respondent deposited certain amounts. On 1-2-1984 the respondent requested that part of the agreement which was not capable of being executed may be cancelled and balance amount may be refunded. Prayer was also made for waiver of storage charges levied by the concerned District Manager. A sum of Rs.1,46,049.50 was refunded by the appellant. Subsequently on 16-7-1984, a further sum of Rs. 9959.68 was also refunded. The total amount of deposit by the respondent was Rs. 8,45,972.31. Out of the same, a sum of Rs.1,44,864.85 was refunded by the district office of the appellant-Corporation, Amritsar. On 16-2-1982 a telegram was issued by the Senior Regional Manager of the appellant-Corporation, Punjab Region requesting the respondent to immediately lift the balance stocks from Jalandhar Depot latest by 5th March, 1985 failing which, it was mentioned, the stocks would be disposed of at the respondents risk as per the terms indicated in the contract. A suit was filed by the respondent which was numbered as Suit No. 310 of 1985 for recovery of Rs. 99,900/- from the appellant alleging breach of contract. On 15-1-1986 written statement was filed substantially denying the allegations. It is to be noted that the plaintiff-respondent did not tender any evidence and evidence was led only by the appellant-Corporation. The Trial Court decreed the suit holding that the appellant had committed breach of the contract in refunding the balance of amount and not supplying the goods to the entire extent for which the bid was submitted by the plaintiff-respondent. Regular First Appeal was filed by the appellant-Corporation before the Delhi High Court which was dismissed by impugned judgment and order dated 30-1-2003 upholding the judgment and decree of the Trial Court.
(3.) In support of the appeal learned counsel for the respondent submitted that the Trial Court and the High Court have not considered the clauses relevant for the purpose of adjudication. The Trial Court proceeded on the basis as if appellant was required to supply the goods for the whole amount deposited. The Trial Court as well as the High Court have also erroneously held that when the appellant had failed to deliver the goods for the whole amount deposited, there was breach of contract and storage charges and interest on account of late payment cannot be claimed. The Trial Court also erroneously held that the goods were justifiably not lifted by the plaintiffs in time and it had paid more amount, and therefore, no question of charging interest arises. The respondent has not entered appearance in spite of service of notice.;