STATE OF MANIPUR Vs. LIMRAS LOTTERIES

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment and decree dated 25.09.2006 made in Original (Money) Suit No.56 of 2000 on the file of the learned Additional District Judge (Fast Track Court), Manipur East, Imphal. The appellant is the plaintiff and the respondents are defendants in the suit.

(2.) For the sake of convenience, the parties are referred to as per their rank in the Original Suit, which has been filed for recovery of a sum of Rs.2,73,61,373/- from the defendants.

(3.) Brief facts is as follows: