Rudrendra Nath Banerjee, J. - (1.) These appeal and revisional application are directed against the order dated January 18, 2002 passed by the learned Civil Judge (Senior Division), Third Court, Howrah allowing a petition under section 5 of the Limitation Act and a petition under Order 47, Rule 1 of the Civil Procedure Code for review of the judgment and decree dated February 15, 1993 passed in Money Suit No. 8 of 1991.
(2.) Initially, the plaintiff, Minati Engineering Works, filed this Money Suit No 8 of 1991 in the trial Court inter alia against the Union of India, the General Manager, Bharat Cooking Coal Limited, for realisation of Rs. 6,36,206.67 paisa, as price of valves of different sizes supplied by the plaintiff- firm upon acceptance of tender by the defendant, Bharat Cooking Coal Limited. In the said suit the plaintiff prayed for the following reliefs : "A) Decree for realization of the entire amount i.e. Rs. 6,36,196.87p. from the defendants be passed. B) Decree for interest as per Govt. rate for withholding payment illegally. C) Any other equitable relief/reliefs as the plaintiff is entitled to get. D) Cost of the suit. E) Attachment."
(3.) The said suit was decreed on February 15, 1993 ex parte for Rs. 6,36,196.87 paise with interest at the rate of 22.25% per month till realisation of decree.;