STATE OF MEGHALAYA Vs. JOLIAN MARAK

JUDGEMENT

(1.) The State of Meghalaya has preferred this appeal. They are aggrieved by a judgment and decree made on 24/5/2023 by the learned Judge, Commercial Court, East Khasi Hills, Shillong in Money Suit No.1 of 2016 between the parties.

(2.) By this judgment and decree, the respondent/plaintiff has been awarded ?9,85,098/- with interest at the rate of 12 per cent per annum from the date of filing of the suit i.e. 24/10/2016 till payment. In addition, the appellant was directed to refund the security deposit of ?5,99,613/- with interest at the rate of 12 per cent per annum from 24/10/2016 till payment. The respondent/plaintiff was also awarded ?30,000/- as costs.

(3.) The principal ground of challenge of the appellant/defendant is limitation. A hopelessly time-bared claim has been decreed for ?9,85,098/-, it was submitted. Learned counsel for appellant/defendant also attacked the decree on merits.