GAUTAM MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel for the appellants as well as Mr. D. Sarma, learned Additional GA appearing for respondents no. 1 and 2 and Mr. K. Bhattacharjee, learned counsel appearing for the respondent no. 3, TRTC.

(2.) All the appeals being RFA 43 of 2019; RFA 44 of 2019 and RFA 45 of 2019 are taken up for disposal by a common judgment since common questions of law and facts are involved in these appeals.

(3.) These appeals have been filed by the plaintiff-appellants under Sec. 96 of the Code of Civil Procedure, 1908 against the judgments and decrees dtd. 3/9/2019 passed by the learned Civil Judge, Senior Division, Court no. 2, West Tripura, Agartala in case Nos. M.S. 31 of 2016; M.S. 32 of 2016 and M.S. 33 of 2016 respectively, claiming for declaration that the plaintiff in RFA 43 of 2019 is entitled to recover Rs.13,99,012.00; plaintiff in RFA 44 of 2019 is entitled to recover Rs.11,89,591.00, and plaintiff in RFA 45 of 2019 is entitled to recover Rs.12,78,290.00 alongwith interest.