SRI ENGKUNGA Vs. SRI R.L. DINPUIA

JUDGEMENT

(1.) HEARD Mr. Zochhuana, learned counsel for the petitioner. None appears for the respondent.

(2.) THIS is an application under Article 227 of the Constitution of India against order dated 30.11.2012 passed by the learned Addl. District Judge -I, Aizawl in R.F.A. No. 5/2012 dismissing the appeal filed by the petitioner.

(3.) DEFENDANT denied receiving any money from the plaintiff.