SRI MANINDRA KISHORE PAUL Vs. BADAL CH. DAS

JUDGEMENT

(1.) This appeal under Sec. 96 of the Code of Civil Procedure is directed against the judgment and decree dated 15.09.2012 passed by learned Civil Judge, Sr. Div. Kailashahar, North Tripura (now Unakoti) in Money Suit No. 01/2011.

(2.) Heard learned senior counsel, Mr. S Deb assisted by learned counsel, Mr. P Roy Barman for the appellant and learned senior counsel, Mr. SM Chakrborty assisted by learned counsel, Ms P Sen, for the respondent.

(3.) The respondent, as plaintiff (hereinafter mentioned as 'plaintiff') instituted Money Suit No.1/2011 against the appellant, as defendant (hereinafter mentioned as 'defendant') seeking a decree for an amount of Rs.13,50,000.00 with interest thereon.