TRIPURA STATE ELECTRICITY CORPORATION LIMITED Vs. HEMAMALA TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Debgupta, learned counsel appearing for the defendant-appellants (here-in-after referred to as the appellants), Tripura State Electricity Corporation Limited (for short TSECL). Also heard Mr. P.S. Roy, learned counsel appearing for the plaintiff-respondents (here-in-after referred to as the plaintiffs).

(2.) The pleaded case of the plaintiffs and the appellants, TSECL, as narrated by the learned trial court, is as follows:

(3.) On the basis of the aforesaid facts, the learned court had framed the following issues: