SANDIP KUMAR BASAK Vs. ORIENTAL STRUCTURAL ENGINEERS PRIVATE LIMITED

JUDGEMENT

(1.) This is an appeal under Sec. 96 of the Code of Civil Procedure, 1908 for modification of a part of the judgment dtd. 21/9/2019 and decree dtd. 27/9/2019, passed in MS 04 of 2017 by learned Civil Judge (Sr. Division), South Tripura, Belonia.

(2.) The facts of the case as projected by learned Civil Judge, Sr. Division are reproduced here-in-below:-

(3.) After exchange of pleadings, following issues were framed:-