GITA BHATTACHARJEE Vs. APARNA CHOUDHURY AND ORS

JUDGEMENT

(1.) Heard Mr. M.H. Rajbarbhuiya, the learned counsel appearing for the appellant as well as Ms. S.D. Choudhury, the learned counsel appearing for the respondents No. 1 to 3 and Mr. C.K.S. Baruah, the learned Junior Government Advocate appearing for the respondents No. 4 to 9 and 11. None appears on call for respondent No.10, although the names of the learned counsel appear in the cause list.

(2.) This appeal under Section 96 of Civil Procedure Code (CPC for short) is directed against the judgment and decree dated 28.01.2011 passed by the learned Civil Judge, Karimganj in T.S. No.8/2009.

(3.) The respondents No. 1 to 3 are the plaintiffs in the suit. The appellant herein was the defendant No. 9 in the suit. The respondents No. 4 to 11 i.e. the State of Assam and its officers were arrayed as defendants No. 1 to 8 in the suit.