STATE OF ASSAM Vs. MOHAMMAD NIZAMUDDIN AHMED

JUDGEMENT

(1.) This appeal has been filed against the judgment and decree dated 16-3-1994 passed by the learned Assistant District Judge, Dhubri in Money suit No. 10 of 1987.

(2.) A suit was filed for realisation of compensation damage for alleged illegal seizure of seeds and loss of business the claim was for an amount of Rs. 80,000/- with interest @ 18% till realisation with cost and other reliefs.

(3.) The plaintiff being a seed merchant used tostore and sell seeds of different agricultural products such as jute, vegetables, oil seeds etc. The plaintiff also is a member of Indian Farmers Association. The name and style of the business of the plaintiff's was Hindusthan Seeds Company at Bilasipara under Dhubri District.