BISWAJIT PAUL & ORS. Vs. CHUNI LAL SAHA

JUDGEMENT

(1.) This instant appeal has been preferred against the judgment and decree dated 28.4.1997 and 30.4.1997 respectively passed by the Court of Civil Judge (Senior Division) No.l, West Tripura, Agartala, in Money Suit No. 16 of 1995 by which the learned trial Court decreed the suit of the plaintiff/ respondent for Rs. 5,60,000 with interest at the rate of 10% per annum on the decretal sum from the date of judgment till realization.

(2.) Dissatisfied with the judgment and decree so passed, the present appeal is filed seeking remand for fresh disposal after giving reasonable opportunity to the defendants-appellants to adduce evidence in support of their contention so averred in their written statement after setting aside and quashing the same for the ends of justice.

(3.) We have heard Mr. B. Das, learned senior counsel for and on behalf of the appellants and also Mr. DK Biswas, learned counsel for and on behalf of respondent.