DINESH MEHTA,J. - (1.) The present appeal has been filed by the appellants - State feeling aggrieved of the judgment and decree dated 22.01.2015 passed by the Civil Judge North, Udaipur (hereinafter referred to as the 'Trial Court') duly affirmed vide judgment and decree dated 14.07.2016 by the learned Additional District Judge No.3, Udaipur (hereinafter referred to as the 'Appellate Court').
(2.) Succinctly stated the facts apropos the present appeal are that the plaintiff - respondent herein instituted a suit against the defendants - appellants herein for mandatory injunction laying challenge to a notice of recovery dated 15.03.2002 demanding a sum of Rs. 1,46,452/- and recovery made pursuant thereto.
(3.) The plaintiff in the suit filed by him averred that pursuant to an NIT for construction of a dam his bid of Rs. 46,62,000/- was accepted and consequently an agreement No.56/1997-98 came to be executed between the plaintiff and defendants - State.;