UNION OF INDIA Vs. RAGHUNATH RAM CHOUDHURY

JUDGEMENT

(1.) Heard Mrs. R. Bora, learned C..G.C. appearing for the Union of India/appellants. Also heard Mr. P. Mahanta, learned connsel appearing for the respondent No. 1 None appears for the respondent No. 2.

(2.) This second appeal is directed against the judgment and order dated 11.3.99 passed by the Additional District Judge, Sonitpur at Tezpur in Title Appeal No. 2/96 affirming the judgment and decree dated 20.12.95 passed by the Asstt. District Judge, Sonitpur at Tezpur in Title Suit No. 31/88.

(3.) The respondent No. 1 as plaintiff instituted the instant suit being T.S. No. 3188, against the (i) Union of India represented by the Secretary to the Govt. of India, Ministry of Defence, New Delhi, (ii) Commanding Officer, 180 Military Hospital, C/O. 99 APO and (iii) Giridharilal Gupta, Wet Canteen Contractor, 180 Military Hospital, C/O. 99 APO praying the relief by decreeing the suit as follows :