SENIOR MANAGER KAILASAHAR ELECTRICAL SUB-DIVISION NO. 1 Vs. HANIF ALI

JUDGEMENT

(1.) Heard Mr. N. Majumder, learned counsel for the appellant- Tripura State Electricity Corporation Limited (for short, TSECL). None appears for the respondents.

(2.) This is an appeal filed under Sec. 96 of the CPC against the judgment dtd. 1/10/2019 and decree dtd. 30/10/2019 passed by the learned Civil Judge, Senior Division, Kailasahar, Unakoti, Tripura, in connection with case no. Money Suit 04 of 2018.

(3.) The facts of the case, as elicited, are reproduced here-in-below: