ATAS CHAKRABORTY Vs. SHILPI ROY (PODDER)

JUDGEMENT

(1.) Heard Mr. Soumen Saha, learned counsel appearing for the appellant as well as Mr. Soumendu Roy, learned counsel appearing for the respondents.

(2.) This second appeal under Section 100 of the Code of Civil Procedure has been preferred against the judgment and decree dated 27.01.2016 passed in case No. M.A. 15 of 2013 by the learned Additional District Judge, Court no.2, West Tripura, Agartala, dismissing the appeal, thereby upholding the judgment dated 20.08.2013 and decree dated 27.08.2013 passed by the learned Civil Judge, Senior Division, Court no. 1, West Tripura, Agartala, decreeing the suit directing the defendant-appellant to pay Rs. 3,81,000/- along with interest @ 8% per annum to the plaintiff within two months from the date of decree failing which to pay further interest @6% per annum.

(3.) Shorn of unnecessary details, the relevant facts necessary to decide the issue raised in this second appeal may be discussed. The plaintiff-respondent (here-in-after referred to as'plaintiff'), instituted a Money Suit for realisation of Rs. 3,81,000/- payable jointly by the defendants No. 1 and 2 i.e. the appellant and his mother (here-in-after referred to as the'defendants').