ORLANDO DIAS Vs. UNION OFINDIA

JUDGEMENT

(1.) HEARD learned Counsel for the respective parties.

(2.) THIS appeal is directed against the judgment and decree dated 29/10/2005 passed by the learned Additional District Judge - II, North Goa, Panaji ("Trial Court", for short) in Civil Suit No. 42/1984.

(3.) THE plaintiff had filed the said suit for recovery of a sum of Rs. 18,00,000/ - from the defendants, with interest at the rate of 12% from the date of notice.