BINDHYA AGENCY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal arises out of the judgment and decree dated 18. 9. 98 passed by the learned Civil Judge, Senior Division, Court No. 1, West Tripura, Agartala in Title Suit No. 87 of 1993 dismissing the suit of the plaintiff.

(2.) WE have heard Mr. A. C. Bhowmik, learned Counsel for the plaintiff/appellant and Mr. S. Deb, learned Senior Counsel assisted by Mr. P. Dutta and Mr. S. Choudhury, learned Counsel for the state respondents.

(3.) THE pleaded case of the plaintiff, inter alia, is that the plaintiff a partnership firm dealing with the business of running lottery having requested government authorities of the State of Tripura, was appointed as Organizing Agent for assisting the Government of Tripura in organizing the State lottery by entering into an agreement dated 8. . 1. 1993 on the terms and conditions mentioned therein for a period of three years from the date the Agreement.