S. Talapatra, J. - (1.)Heard Mr. Samarjit Bhattacharjee, learned counsel appearing for the appellant as well as Ms. S. Nandy, learned counsel appearing for the defendant No.1 and Mr. Somik Deb, learned senior counsel appearing for the respondents No. 2,4 to 9 and 11.
(2.)This is an appeal under sec. 96 of the CPC from the judgment and decree dtd. 30/4/2019 delivered in M.S. 03 of 2016 by the Civil Judge (Senior Division), Court No.1, South Tripura, Belonia.
(3.)By the said judgment, the Civil Judge (Senior Division), hereinafter referred to as the trial Judge, has dismissed the suit by holding that the plaintiff is not entitled to a decree of declaration that all the defendants are jointly or severally liable to him for an amount of Rs.16,75,000.00. It has been further observed by the trial Judge that the plaintiff is not entitled to a consequential decree for recovery of the said amount from the defendants by way of attachment of their properties etc.
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