LAIRENLAKPAM SHAMU SINGH Vs. WAREPAM RAJMOHON SINGH

JUDGEMENT

(1.) THIS is the first appeal filed by the defendant under Section 96 of C.P. Code against the judgment/decree dt. 24.09.2004 passed by Civil Judge (Sr. Division), Manipur West in Original (Money) Suit No.22 of 2000.

(2.) BY impugned judgment/decree the trial court decreed plaintiff's suit and passed a money decree for Rs.1,37,000/ - against the defendant with interest.

(3.) FACTS of the case are simple. They however need mention in brief infra.