ATLANTIS TECHNOLOGY PVT. LTD Vs. X

JUDGEMENT

(1.) Heard Mr. A. Sengupta, learned counsel appearing for the appellant.

(2.) This is an appeal under sec. 96 of the CPC from the judgment and decree dtd. 1/10/2019 delivered in M.S. 20 of 2014 by the Civil Judge (Senior Division), Court No.3, West Tripura, Agartala.

(3.) By the said judgment, the Civil Judge (Senior Division), hereinafter referred to as the trial Judge, has partly decreed the suit of the appellant with costs holding that the appellant is entitled to get compensation effective from the scheduled date of the possession i.e. 30/6/2012 till the deemed date of possession of the units i.e. 25/9/2013 @ 2% per annum of the unit value.