- (1.) 1. Appellant was the plaintiff. The respondent was the defendant.
(2.) APPELLANT had sought a decree in sum of Rs. 4,57,712/- alleging that the respondent a civil contractor awarded to him, the work of designing and executing sanitary works at 7 premises being:- (i) B-22, Lajpat Nagar III, New Delhi. (ii) A-139, Shivalik, New Delhi. (iii) C-33, Sainik Farms, New Delhi. (iv) B-33, NDSE Part-II, New Delhi. (v) Rajeshwar Farm House, Chattarpur, New Delhi. (vi) CNG Mother Station, Sarai Kale Khan, New Delhi. (vii) H-49, NDSE Part-I, New Delhi.
(3.) CLAIMING that after the works were executed, bills were raised for payment due for the work done, totalling Rs. 2,77,712/- and alleging that the payment was not made, and stating that appellant was entitled to interest @24% per annum from the date of each bill, calculating the pre-suit interest at rs. 1,80,000/-, suit for recovery of Rs. 4,57,712/- was filed.;