JALPALGURI ZILLA PARISHAD Vs. SHANKAR PRASAD HALDER

JUDGEMENT

(1.) This appeal is directed against a judgment and decree dated 14-1-2000 passed in Money Suit No. 7 of 1997 by a learned Civil Judge (Senior Division) at Jalpaigurl.

(2.) The said suit, being a Money Suit No. 7 of 1997, was filed by the Plain tiff/respondent/Cross-objector praying for a decree for a sum of Rs. 3,60,677.00 against the Defendant/Appellant for loss of profits, damages and compensation.

(3.) The case of the Plaintiff/respondent is that, as a grower and supplier of small plants of different varieties of trees under the name and style of 'Sankar Narayan Nursery', the Plaintiff/respondent agreed to supply seed coconut and seed aricanut of East- Coast Tall Variety pursuant to a Notice Inviting Quotation/Tender No. 16/94/95.