State of Goa vs M/s. Delcon Engineering, A partnership firm registered with the Registrar of Firms

Looking to the short question involved, the First Appeal is taken up for final disposal at the stage of admission by consent of parties.

2.  The respondent was granted a contract by the petitioner for execution of certain civil work, which contract was for the period from

7/8/1998 to 6/8/2000. According to the respondent, there were certain additional works/extra items which the respondent was asked to execute which

are as under:

Bushes12300m2Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â 71.50/100m2 8,794.50

clearance

Steel 2854.42 kg                          21/kg 59, 942.82

Cent &27.44 m2Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â ÂÂ Â 2Â, 250.69

shut  82 m2

R.C.C22.68 m3Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â ÂÂ Â52 ,606.26

1:2:4 2319.50/m3Â Â Â

Cent.56.50m2Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â

& shut 113.50/m2 6,412.75

6. RCC 1.80 m3                      2242.50/m3  Â

1:2:4 4,036.50

walls

7. WBM810.22m3                   1179.50m/3     Â

Grade 11Â Â Â Â Â Â Â Â 9,55,654.49

8. WBM Grade III                              607.36 m3            1162.50/m3    Â

           7,06,056.00

                                                                   Â

                                  Total work          17,95,753.00

It is undisputed that in so far as the work which was to be executed aspart of the contract, the agreed rates were of GSR 1993. It is further

undisputed that on and after the expiry of the contract the GSR rates of 1997 were applicable.

The respondent filed a civil suit being Civil suit no.11/2004 seekingthe amount in respect of the extra work as per GSR 1997. It appears that the suit

was dismissed by the trial court on 30/6/2007 which was challenged by the respondent before this Court. This Court by a judgment and order dated

15/12/2012 partly allowed the appeal and remanded the matter back to the trial court for deciding the following issues:

(i) Whether the respondents are entitled for the value ofthe extra work as claimed in the plaint.

(ii) Whether the respondents are liable to refund thevalue of the 175 barrels at the rate of Rs.8439/- per metric ton.

(iii) Whether the parties are entitled for payment ofinterest on the said amounts and at what rate.

After the remand, the learned trial court by a judgment and decree dated 23/2/2017 has partly decreed the suit in the sum of Rs.17,19,753/along

with interest at the rate of 6% p.a. from 27/1/2003 till actual payment.

Feeling aggrieved the appellant/State is before this Court.

I have heard Ms. Linhares, the learned Additional Government Advocate for the appellant and Shri Rodrigues, the learned counsel for the

respondent. With the assistance of learned counsel for the parties, I have gone through the record and the impugned judgment passed.

The only contention raised on behalf of the appellant is that out of the eight items as set out in para 3 of the impugned judgment, payment in respect

of item nos.1 to 6 was already made in the year 1999 and as such, the respondent is not entitled to the said payment. It is also submitted that even in

respect of the remaining two items the GSR 1993 would be applicable. It is, however not disputed that after the period of expiry of the original

contract on 6/8/2000, the GSR rates of 1997 were applicable.

Shri Rodrigues, the learned counsel for the respondent has pointed out that the trial court has not granted the claim in respect of the item nos. 1 to

He points out that out of Rs.17,95,753/-, which is the total amount payable in respect of item nos. 1 to item no.8 after deducting the amount in

respect of item nos.1 to 6, the trial court has decreed the suit only in the sum of Rs.17,19,753/-. At the hearing of the appeal, the learned Additional

Government Advocate in all fairness did not dispute that the amount in respect of item nos.1 to 6 has not been granted in favour of the respondent by

the impugned judgment and decree. In that view of the matter, the only question is whether the matter in so far as item nos 7 and 8 are concerned

would be governed by GSR 1997 as claimed by the respondent and granted by the trial court. A perusal of the impugned judgment shows that the

learned trial court after considering the evidence of Mr. Umesh Kulkarni, DW.1 had come to the conclusion and to my mind rightly so, that there was

no evidence on record to show that the original contract period was extended beyond 6/8/2000. DW.1 had also admitted that the work which was part

of the 7th R.A. Bill (pertaining to the extra work) was completed on 7/12/2001 and even the 6th R.A. Bill was paid on 31/5/2001, both of which

are after the expiry of the period of the original contract.

In such circumstances it is apparent from the record that the extra work which was the subject matter of the 7th R.A. Bill was executed beyond

the period of the original contract and during which the applicable rates were GSR 1997. At one stage it was tried to be urged on behalf of the

appellant that the respondent was paid on the basis of the GSR rates of 1993 in respect of all the two items and therefore, the respondent at the

highest would only be entitled to the difference between the amount calculated on the basis of the GSR of 1993 and the GSR of 1997. However, the

learned Addl. Government Advocate on verifying the record has now submitted that in respect of item nos. 7 and 8, no payment has been made to

the respondent prior to filing of the suit even on the basis of the GSR rates of 1993. In that view of the matter, I do not find that any exception can be

taken to the finding recorded by the learned trial court decreeing the suit in respect of the item nos.7 and 8 on the basis of the GSR of 1997.

The only modification of the impugned judgment which is necessary is that the computation of the amount in respect of the items nos.7 and 8 is

mathematically incorrect. The learned Addl. Government Advocate as well as the learned counsel for the respondent submit that the correct amount

would be Rs.16,61,710/-. In that view of the matter, the First Appeal is partly allowed. The impugned judgment and decree is modified. The suit stands

partly decreed in the sum of Rs.16,61,710/- along with interest at the rate of 6% p.a. from 27/1/2003 till actual payment. The rest of the impugned

decree is hereby confirmed. In the circumstances, the parties shall bear their own costs. Decree to be drawn accordingly.