K. LALRINGA Vs. P.C. RINZUALA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 23.1.2013 passed by the learned Senior Civil Judge, Lunglei District, Lunglei in Money Suit No. 5/2011, by which, the suit that was filed by the respondent herein as the plaintiff has been decreed requiring the defendant No. 1/appellant to pay Rs. 22,30,159/- to the plaintiff/respondent without interest within a period of 4 (four) months.

(2.) The suit was filed claiming the amount of Rs.22,30,159/- from the defendant/appellant on the basis of the following facts pleaded in the plaint :

(3.) On the basis of the aforesaid facts pleaded in the plaint, the plaintiff/respondent made the following prayer :