TINKHUMA DARLONG Vs. POWER GRID CORPORATION OF INDIA LIMITED

JUDGEMENT

(1.) Heard Mr. S. Kar Bhowmik, learned senior counsel assisted by Mr. A. Bhattacharjee, learned counsel appearing for the petitioners. Also heard Mr. R. K. P. Sinha, learned counsel appearing for the respondents.

(2.) This petition has been filed under Article-227 of the Constitution of India against the judgment and order dtd. 29/8/2018 in case No. Civil Misc (Telegraph) 01 of 2017 passed by the learned District Judge, Unakoti Judicial District, Kailashahar.

(3.) The case of the petitioners, in brief, are that the petitioners filed their application under Sec. -16(3) read with Sec. -10 proviso (b) of the Indian Telegraph Act with their prayer for passing order for payment of appropriate and adequate enhanced compensation and damages with interest.