MEGHALAYA TOURISM DEVELOPMENT CORPORATION LTD. Vs. ISABEL NONGRUM

JUDGEMENT

(1.) HEARD Mr. D Baruah, learned counsel appearing for the appellant/defendant and Mr. MZ Ahmed, learned senior counsel, assisted by Mr. DSD Virdi, learned counsel appearing for the respondent/plaintiff.

(2.) THIS is the second time the appellant approached this Court by filing First appeal against the judgment and decree passed by the learned Assistant District Judge at Shillong in Money Suit No. 7(H) of 2000.

(3.) LEARNED trial court on careful perusal of the respective pleadings of the parties i.e. the respondent/plaintiff and the appellant/defendant, framed as many as 14 issues: