VIJAYA BANK, DIMAPUR BRANCH Vs. BABU MANJUNATH PRASAD (SINCE DECEASED) THROUGH HIS WIFE, SMT. S. AMNELA JAMIR (LR)

JUDGEMENT

(1.) (Oral) - Heard Mr. B.N. Sarmah, learned counsel for the appellant. None Appears for the respondent in spite of service of notice through substituted notice.

(2.) This appeal has been preferred nder Rule 29 of the Rules for Administration of Justice and Police in Nagaland against the impugned judgment and order/decree dated 14.3.2007 passed by the learned Additional Deputy Commissioner (Judicial), Dimapur, Nagaland in Civil Suit No. 12/2005 decreeing the suit of the plaintiff (respondent herein) for Rs. 10,00.00 lakhs (Rupees ten lakhs) as damages.

(3.) For the purpose of disposal of this appeal the facts of the case may be set out as follows:-