BIMAN CLOTH MILLS PRIVATE LIMITED & 3 ORS Vs. ASSAM INDUSTRIAL DEVELOPMENT CORPORATION LIMITED & 2 OTHERS

JUDGEMENT

(1.) Heard Mr. A.C. Sarma, the learned Senior Counsel assisted by Mr. B. Haldar and Mr. G. Bhardwaj, the learned Counsels appearing for the appellants in both the appeals, Mr. B.D. Das, the learned Senior Counsel assisted by Mr. D. Thaosen and Mr. D. Saikia, the learned Counsels appearing for the respondent No.1 in both the appeals.

(2.) These two regular first appeals are directed against the judgment and decree dated 19.09.2009, passed by the learned Civil Judge No.3, Kamrup, Guwahati, in Money Suit No. 300 of 2005, by which the suit filed by the respondent No.1 herein for recovery of a sum of Rs.1,77,00,000/- (Rupees One Crore Seventy seven lakh only) was decreed.

(3.) Against the said decree, while RFA No. 30/2010 has been filed by the by defendants No. 1, 2, 5 and 6, the defendants No.3 and 4 has filed RFA No.32/2010. Hence, for the sake of convenience, the parties are referred herein as their status of parties in the suit.