CHANDI RAM DEKA Vs. JAMINI KANTA DEKA

JUDGEMENT

(1.) THIS is an appeal from the judgment and decree of the Court of the Political Officer, Miami Hills. Sidiya dated 4th January 1950. The decree was in a suit for recovery of Rs. 2,878 -9 -0. The claim was baaed on hand notes . The sum decreed was Rs. 700 with proportionate costs.

(2.) PLAINTIFF has appealed. The case for the plaintiff was that defendant borrowed different sums on three different dates. The total amount borrowed was Rs. 2000. The amount was not repaid on demand. He claimed Rs. 2000, principal, and the rest as interest calculated at the rate of 2 percent plus an item of Rs. 2 -9 -0 as the casts of the notice.

(3.) IT has been urged on behalf of the appellant that the payment of the sum of Rs. 1625 has not been proved and the finding of the Political Officer on this point is unsustainable.