GOA DAMAN AND DIU KHADI AND VILLAGE INDUSTRIES BOARD THROUGH THE CHIEF EXECUTIVE OFFICER Vs. WILLIAM DCRUZ

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 30/07/2005 passed by the learned Additional District Judge, South Goa at Margao (trial Judge, for short) in the Civil Suit No.12/2004.

(2.) The parties shall hereinafter be referred to in the same manner as they appear in the cause title of the Civil Suit No.12/2004.

(3.) The plaintiff had filed the said suit for specific performance and to direct the defendants jointly and severally to pay to the plaintiff the subsidy amount of Rs.44,773/-, as promised and interest on the said sum at the rate of 10.5%, as from 1.01.2000 to 30.4.2004 amounting to Rs.20,372/- and also further interest at the same rate of 10.5% per annum on the amount of said subsidy until the date of final payment and for liquidated damages of Rs.25,000/-, on account of needless worry, anxiety and mental agony caused to the plaintiff due to utter careless attitude of the defendants.