VALECHA ENGINEERING LTD Vs. BHAGYA KALITA

JUDGEMENT

(1.) Heard Mr. Saurav Kataki, the learned counsel for the appellant as well as Mr. Indraneel Choudhury, the learned Senior Counsel, assisted by Mr. A. Chowdhury, the learned counsel for the respondent.

(2.) This first appeal is directed against the judgment and decree dated 16.06.2010 passed by the learned Civil Judge (Senior Division) No. 3, Kamrup, Guwahati in Money Suit No. 10/2006, which was partly decreed on contest. By the said judgment, the respondent- plaintiff was held to be entitled to a sum of Rs.18,00,000/-, jointly and severally, from the defendants, with a further direction that if the amount is not realized within 60 days, it would carry interest @ 10% per annum from the date of judgment till realization.

(3.) The appellants in the present appeal were arrayed as the defendants No.1 and 2 and the respondent herein was the plaintiff in the suit.