TRIPURA STATE ELECTRICITY CORPORATION Vs. SIRAJUL HAQUE

JUDGEMENT

(1.) Heard Mrs.S. Deb (Gupta), learned counsel appearing for the appellants.

(2.) This is a second appeal preferred at the instance of original defendant, the Tripura State Electricity Corporation Limited (for short, TSECL) and its competent officers.

(3.) Being aggrieved by the said judgment dated 24.01.2018, passed in original suit i.e. MS No.08/2013, the defendant-TSECL have preferred first appeal (MA 02 of 2018) before the Court of learned District Judge, West Tripura, Agartala under Section 96 of CPC along with petition for condonation of delay of 159 days in preferring the first appeal. After registration of the case, it was transferred to the Court of learned Addl. District Judge, Court No.4, Agartala.