DIRECTOR GENERAL OF POLICE Vs. BIJOYA DAS

JUDGEMENT

(1.) THIS second appeal is directed against the judgment and decree dated 20.01.2009, passed by the learned Additional District Judge, Court No.3, Agartala, West Tripura, in Money Appeal No. 01 of 2008, where by and where under , the judgment and decree dated 12.10.2007 passed by the learned Civil Judge(senior Division), West Tripura, Agartala in M.S. No. 43 of 2003, has been affirmed.

(2.) HEARD Mr. S. M. Chakraborty, learned senior counsel assisted by Mr. J. Majumder, learned counsel appearing for the appellants. Also heard Mr. D. K. Biswas, learned counsel appearing for the respondent.

(3.) ON the basis of the pleadings of the parties, the following issues were framed for just decision of the case:-