STATE OF RAJASTHAN Vs. HARI OM BUILDERS

JUDGEMENT

(1.) These appeals have been filed by the appellants aggrieved against judgments & decrees dated 26.08.2019 passed by Commercial Court, Jodhpur, whereby, the Commercial Court has directed the appellants-defendants to pay interest @ 6% per annum from 01.04.2015 till the outstanding amount was paid by the appellants-defendants to the plaintiffs.

(2.) The suits were filed by the respondents-plaintiffs, inter alia, for recovery of a sum of Rs. 42,23,075/- & Rs. 49,40,935/-, respectively towards the work undertaken by them for constructions of class rooms. It was, inter alia, indicated that as per the work order, which was issued pursuant to the tender process, the time fixed for completion of the work was 31.03.2015, the requisite work was completed by 30.03.2015 and the physical possession was handed over alongwith final bill.

(3.) An amount of Rs. 33.65 lakh and Rs. 39.37 lakh remained outstanding, for which, the plaintiff-firms repeatedly contacted the appellants, however, the payment was not made and, therefore, the suits were filed in the year 2018 seeking payment of the outstanding sum alongwith interest @ 18% per annum.