LAWS(TRIP)-2016-6-29

COMMANDANT Vs. CHHAYASHRI DEBBARMA

Decided On June 21, 2016
COMMANDANT Appellant
V/S
Chhayashri Debbarma Respondents

JUDGEMENT

(1.) Both the Appeal and Cross Objection are taken up together for hearing and disposal.

(2.) Heard learned counsel, Mr. D.C. Nath for the appellant and learned counsel, Ms. P. Deb Paul for the respondents.

(3.) It is submitted by learned counsel, Mr. Nath as well as learned counsel, Ms. P. Deb Paul that both the appeal and cross objection are well covered by the Judgment dated 21.07.2015 passed in LA Appeal No.71 of 2011 and LA Appeal No.72 of 2011 along with respective cross objections filed in connection with those appeals.