STATE OF ASSAM Vs. B. D. BROTHERS

JUDGEMENT

(1.) THIS is an appeal filed by the defendant (State of Assam) against the judgment and decree dated 27th of April, 2012 passed in Money Appeal No. 11 of 2009 by the Court of Civil Judge No. 1, Kamrup, Guwahati arising out of judgment and decree dated 21.08.2009 passed by Munsiff No. 3, Kamrup, Guwahati passed in Money Suit No. 102/2006.

(2.) BY the impugned judgment and decree, the learned first appellate Judge dismissed the appeal filed by the State and in turn confirmed the judgment and decree passed by the trial Court which had decreed the plaintiffs' suit for recovery of Rs. 1,44,133.90 against the appellant (State).

(3.) FACTS of the case lie in a narrow compass. They, however, need mention.