GURUSHARAN SHARMA,J - (1.) Sri C. R. Mukherjee, a civil construction contractor was carrying on business under the name and style of M/s. C.R.Mukherjee and was registered as Class A unlimited contractor under M/s. Tata Iron and Steel Company Limited from 1953.
(2.) ON 13.10.1975, by a letter (Exhibit 6) Controller of Purchase and Stores determined all contracts of Sri Mukherjee with immediate effect and intimated him that Company's departmental staff shall take measurement of works performed by him for preparation and finalisation of the bills. He was directed to surrender gate passes forthwith, as a result of which his god owns and stores became inaccessible to him Final bills were thereafter prepared and passed for payment. On 22.7.1983 Sri Mukherjee filed Money Suit No. 135 of 1983 against M/s. Tata Iron and Steel Company Limited for realisation of Rs. 13,17,699.48 paise with pendente lite and further interest @ 6% per annum.
(3.) ACCORDING to plaintiff, no reason was assigned for determining his all contracts suddenly, which was in flagrant violation of the terms of contract and a breach of terms of contract was committed and as such defendant -Company was liable to pay compensation by way of damages.;