CHANDRAMATI DEVI Vs. RAJIB BORA

JUDGEMENT

(1.) This is an intra-court appeal against the judgment and order, dated 10.09.2008, passed, in Contempt Case (Civil) No. 649/2006, whereby a learned Single Judge of this Court, while imposing punishment on the persons, who were proceeded against, further directed payment of compensation, but scaled down the quantum of compensation, which the Appellant had demanded. It is basically scaling down of the quantum of compensation, which is under challenge in this appeal.

(2.) We have heard Mr. M.K. Choudhury, learned Senior counsel, for the Appellant, and Mr. K.N. Choudhury, learned Additional Advocate General, Assam.

(3.) The material facts, leading to the present appeal, may, in brief, be set out as under: