WANGRANG WANGJEN Vs. LONGWANG WANGHAM

JUDGEMENT

(1.) The instant appeal has been filed against the judgment and order dated 08.06.2016 passed by the learned District Judge, East Sessions Division, Tezu in Money Suit No.LDG (01)/2013. By the said impugned judgment and order, the said suit was dismissed. Accordingly, the plaintiff as appellant has approached this Court against the aforesaid judgment and order.

(2.) By the nature of the order proposed to be passed today disposing the appeal, a detail narration of the facts of the case may not be necessary. Accordingly, only the bare minimum of the facts are extracted in this order.

(3.) The Money Suit was filed seeking damages and compensation against the defendant for the loss caused to the plaintiff in executing a work of construction of 12.5 km of road from Kamhua Noknu Village of Pongchan Circle to Nginu Village BRTF road point of Wakka circle.