PRINCIPAL, COLLEGE OF ENGINEERING, FARMAGUDI Vs. ESTER FARIA

JUDGEMENT

(1.) Heard Mr. P. Faldessai, learned Additional Government Advocate for the Appellants and Mr. Vishal Sawant for the Respondent.

(2.) The Appellants are the Original Defendants and the Respondent is the Original Plaintiff in Civil Suit No. 204/2004 instituted before District Court Judge-2, North Goa at Panaji (Trial Court).

(3.) This Appeal is directed against the Judgment and Decree dtd. 30/4/2008 made by the Trial Court decreeing the suit and directing the defendants to pay Rs.26,600.00 together with interest at the rate of 10% per annum from 26/2/1990 till its realization. This compensation was ordered because the Trial Court agreed with the case of Plaintiff that the contract for the supply of certain electronic items was wrongfully terminated.