CHIEF GENERAL MANAGER NIRMAN WING UTTARAKHAND PEY JAL NIGAM, DEHRADUN AND OTHERS Vs. COLLECTOR, CHAMPAWAT & OTHERS

JUDGEMENT

(1.) Present First Appeal has been filed by the appellantsdefendants against the judgment and decree dated 31.03.2011 passed by the Civil Judge (S.D.), Champawat in Original Suit no.5 of 2009, Smt. Saraswati Adhikari & others vs. Collector, Champawat & others, whereby the suit of the plaintiffs was decreed.

(2.) Respondents no.3 to 6 filed an Original Suit no.5/2009 against the defendants-appellants in the court of Civil Judge (S.D.), Champawat for realization of Rs.12,61,500.00. After hearing learned counsel for the parties, learned Civil Judge (S.D.), Champawat, vide judgment & decree dated 31.03.2013, decreed the suit of the plaintiffs (respondents no.3 to 6 herein) and the defendants (appellants herein) were directed to make payment of Rs.11,94,230/- alongwith interest @ 6% per annum till the actual payment is made. Aggrieved against the same, present First appeal has been preferred by the defendantsappellants.

(3.) By means of filing CLMA No.7174/2015, it is the submission of learned counsel for the appellants that they are ready to comply with the judgment & decree of learned trial court as follows: