SOUTH EASTERN RAILWAY, KHARAGPORE Vs. DIPANKAR CHAKRABORTY

JUDGEMENT

(1.) Legality and propriety of the judgment and decree dtd. 17/11/2017 passed by the learned Civil Judge, Senior Division, 8th Court, Alipore, South 24 Parganas in Money suit no. 232 of 2009 have been called in question in the present appeal.

(2.) By the judgment and decree impugned, the learned Court below decreed the suit declaring the plaintiff/respondent (in short, respondent) to be entitled to get Rs.3,10,912.00 along with interest @ 8% p.a. accrued thereon from the date of the suit till date of realization thereof from the defendants/appellants (in short, the appellants).

(3.) Shorn of unnecessary details, facts spelt out in the plaint are as follows :