THE STATE OF TRIPURA Vs. SRI SWAPAN DAS

JUDGEMENT

(1.) This is an appeal under Section 100 of the CPC questioning the judgment dated 07.07.2012 delivered in T.A. No. 14 of 2011 by the District Judge, South Tripura, Udaipur [as he then was]. By the said judgment, the judgment dated 30.03.2011 passed by the Civil Judge, Senior Division, South Tripura, Udaipur in T.S. 32 of 2009 has been affirmed.

(2.) For purpose of hearing the appeal, the following substantial question of law was formulated :

(3.) The essential fact as would be material to understand the challenge may be introduced at the outset. The respondents instituted the suit being T.S. 32 of 2009 having been aggrieved by the suspension order dated 05.02.2009, issued by the SDM, Udaipur [the defendant No. 3 in the suit] by which the dealership of the respondent was suspended and the other consequential orders including the order of cancellation of dealership by the memorandum dated 16.01.2009.