- (1.) This appeal arises out of judgment and order dated 30th January, 2006 passed by the learned Civil Court (Senior Division), Alipore in Money Suit No. 5 of 2004. By the said impugned judgment the learned trial Court was pleased to dismiss the suit on contest without any cost. The appellant, who was the plaintiff before the learned trial Court appears in person before us. The suit was for realization of a sum of Rs. 1,96,959.62p. in respect of works executed under a contract for repairs of existing office buildings at Falta in the district of 24 Parganas (now South 24-Parganas) belonging to the respondent, the Board of Trustees for the Port of Calcutta.
(2.) The appellant contends that pursuant to a tender notice dated 12th June, 1991 he responded to the same by letter dated 8th October, 1991 and he accepted the tender upon completion of all formalities.
(3.) The appellant further contends that he completed the works under the contract which included, inter alia, construction of two new bathrooms, kitchen with all fittings and RCC platform for cooking. The appellant also carried out works pertaining to repair of four damaged rooms, verandah shed and replacement of damaged wooden beams with iron rail.;