HARI SINGH BHAMRAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS revision petition arises out of an order passed in Money Execution Case No. 5/2000 dated 30. 8. 2005 by the learned Civil Judge (Sr. Division) Golaghat rejecting the prayer of the decree holder-petitioner claiming an amount of Rs. 5,22,548. 70 alleged to be still due to him in terms of order dated 3. 3. 92 amending decree that was passed in Money Suit No. 6/88.

(2.) HEARD Mr. B. Banerjee, learned counsel for the decree holder/petitioner and Mr. P. S. Deka, learned Junior Govt. Advocate for the judgment debtor-State.

(3.) THE plaintiff/decree holder filed the above suit claiming compensation on account of the damage of a deluxe bus that was caused due to burning by miscreants which was under requisition of the State/respondents.