STATE OF ARUNACHAL PRADESH Vs. MEENA EXPRESS

JUDGEMENT

(1.) THIS is an appeal against the judgment and decree dated 29.06.2012 passed by the learned District & Sessions Judge, (Western Zone, YPA) in MS. No. 222 (Y) 2011 decreeing the suit in favour of respondent issuing direction to the appellant to pay a sum of Rs.1,45, 98,824/ - (Rs. One Crore Forty five lakhs Ninety Eight Thousand Eight hundred Twenty Four) to the respondent failing which the amount would carry an interest @ 12 % per annum.

(2.) HEARD Ms. G. Deka, learned Addl. Sr. Govt. Advocate for the appellant and Mr. M. Boje, learned counsel appearing on behalf of the respondent.

(3.) THE respondent, herein, as plaintiff filed a money suit which was registered in MS. No.222 (AP) 2011 against the State of Arunachal Pradesh for realization of an amount of Rs. 1, 45, 98, 824/ - (Rs. One Crore Forty five lakhs Ninety Eight Thousand Eight hundred Twenty Four) @ 12 % per annum.