PRANAB KUMAR SAHA Vs. TRIPURA TRUCK OWNERS SYNDICATE

JUDGEMENT

(1.) Heard Mr. A.K. Bhowmik, learned Senior Counsel for the Appellant and Mr. S.M. Chakraborty, learned Senior Counsel with Mr. P. Chakraborty, learned Counsel for the Respondents.

(2.) This judgment shall dispose of Regular First Appeal No. 20 of 2003 and Cross Objection filed by the Defendants under Order 41, Rule 22 of the Code of Civil Procedure challenging the award of Rs. 1,00,000/- as damages to the Appellant-Plaintiff.

(3.) The short facts, necessary for decision of the present appeal and cross objection, are: