STATE OF TRIPURA; COMMISSIONER OF EXCISE; COLLECTOR OF EXCISE Vs. TAGAR PAUL; CHINMOY PAUL; RIPAN PAUL; AJANTA PAUL; PRADIP MUKHERJEE

JUDGEMENT

(1.) This appeal under Section 96 of the Code of Civil Procedure,1908 is directed against the judgment and decree dated 19.09.2005, passed by learned Civil Judge, Sr. Division, Court No.2, West Tripura, Agartala in Money Suit No.30/2004.

(2.) Heard Mr. Supriya Chakraborty, learned Addl. G.A. for the appellants and learned counsel Mr. P. Dutta and Ms. P. Sen for the respondents.

(3.) The respondent Nos. 1 and 2 as plaintiffs (hereinafter mentioned as plaintiffs) instituted Money Suit No.30/04 against the defendant-appellants and another defendant-respondent No.3 (hereinafter mentioned as defendants) in the Court of learned Civil Judge, Sr. Division seeking a decree of Rs.9,43,899/- as compensation and damage.