A.K.Mukherjea, J. - (1.) This is an application under Article 133 of the Constitution of India for grant of a certificate for appeal to the Supreme Court.
(2.) The plaintiff-respondent filed a auit against the State of Punjab for a sum of Rs. 3,35,211/12/ for its alleged dues on a final bill for works done by the plaintiff under a contract with the defendant or, alternatively, for an enquiry or an account of what sums are due to the plaintiff company and for a decree for the sum found to be due upon such enquiry and also for recovery of a sum of Rs. 23,000 by way of damages and a sum of Rs 31,949/12/- on account of excessive deductions or overcharges for prices of materials supplied, etc.
(3.) The defendant State of Punjab con tested the suit and on 7th August 1959, P. C. Mallick, J. delivered the judgment in favour of the plaintiff in which Mallick, J. direct ed an enquiry as to the amount of the plain tiff's claims as made out in paragraphs 6, 7 and 8 of the plaint The plaintiff's total claims in paragraphs 6. 7 and 8 were for the sums of Rs. 31949/12, Rs. 3,55,211/12/- and Rs. 20.000 respectively. His Lordship direct ed the decree to be drawn up expeditiously and adjourned the further hearing of the suit until the completion of the reference. The consideration of the costs of the suit was reserved until after the accounts had been taken and tht submission of the report by the referee.;