GURUSHARAN SHARMA, J. - (1.) ON 5.5.1980 appellant issued work Order No. 817 for Rs. 13,96,000/ - to the respondent. It was for construction of hundred units of minors quarters under N.H.S. Scheme @Rs. 13,960/ - per unit.
(2.) IN connection with the paid work order an agreement between the parties was executed on 9.2.1982, wherein enhanced value of work was mentioned at Rs. 16,45,000/ - i.e. @Rs. 16,450/ - per unit. According to appellant, after completion of work entire amount of Rs. 16,45,000/ -, as per agreement, was paid to the respondent. No objection whatsoever was raised by the respondent with regard to final bill for the work done.
(3.) ACCORDING to respondent, pursuant to work order dated 5.5.1980, site of the work could not be handed over due to various hindrance in executing the work. As such the department from time to time granted extension for completion of the work and ultimately it was completed on 31.12.1984. Respondent claims to have suffered loss on various grounds including delay in completion of work.;