H.P.STATE FOREST CORPORATION LTD Vs. SHRI SITA RAM

JUDGEMENT

(1.) THE present suit filed by the plaintiffs against the defendant is for a recovery of a sum of Rs.33,78,264/- alongwith interest at the rate of 18% per annum till the date of the actual payment.

(2.) AS per the case of the plaintiffs, tenders for transportation of timber extracted from various lots of its Pangi Forest Working Division, District Chamba, Himachal Pradesh were invited from general public. The timber was to be floated through various launching points in river Chanderbahaga and collected at a destination called Atholi/ Whether reporters of Local Papers may be allowed to see the judgment? Gulabgarh. The tender submitted by the defendant was accepted. The plaintiffs awarded the work as per agreement dated 5.9.1992 whereby the defendant was to be paid a sum of Rs.26.95 paise per scant as consideration for the carriage of the timber. Volume of 3,012.841 cubic meters of different species of timber, i.e. Deodar, Kail, Fir and Spruce, was to be transported.

(3.) ACCORDING to the plaintiffs, the total cost of the timber not delivered is:- : 306.822 m3 i) Deodar Rs.8591/2 per Rs.26,35,908/- : 56.846 m3 ii) Kail Rs.4946/- Rs. 2,81,155/- Fir/spruce : 151.607 m3 ii) Rs.3160/- per m3 Rs.4,49,078/- Total Rs.33,96,141/-