SUBASH TRADING CO Vs. AMOLOK CHAND SURANA

JUDGEMENT

(1.) I have heard Mr. S.P. Roy, learned counsel appearing for the appellants and Mr.J.C.Gaur, learned counsel representing the respondent.

(2.) This second appeal is directed against the appellate court's judgment and order dated 20.03.2008 passed by the learned District Judge, Kamrup, Guwahati in Money Appeal No.73 of 2006, whereby the decision of the learned trial court was affirmed and the appeal preferred by the defendant appellants against the decree of payment of Rs. 2,01,650 with interest Rs. 18% per annum was dismissed.

(3.) Facts, leading to filing of this appeal, may be narrated. In brief, as follows: