UNION OF INDIA Vs. INAMUL RASHID HAZARIKA

JUDGEMENT

(1.) Heard Mr. B. Sarma, learned counsel for the appellants and also heard Mr. U.C. Rabha, learned counsel for the sole respondent.

(2.) This regular first appeal, under Sec. 96, read with Sec. 151 of the Code of Civil Procedure, is directed against the judgment and decree, dtd. 27/4/2015, passed by the learned Additional District Judge, Dibrugarh, in Title Suit No.17/2003 [Title Suit No. 22/2013(new)]. It is to be noted here that vide impugned judgment and decree, dtd. 27/4/2015, the learned Additional District Judge, Dibrugarh (hereinafter referred to as the "Trial Court") has decreed the suit filed by the respondent herein for recovery of a sum of Rs.51,34,336.00 including the interest and security deposit.

(3.) The back ground facts leading to filing of the present appeal is briefly stated as under:-