HADI HUSSAIN (MD.) Vs. SOFIYA KHATUN

JUDGEMENT

(1.) Heard Mr. M.H. Ahmed, learned counsel for the appellant. None appears for the respondent. This appeal has been preferred by the plaintiff/ appellant assailing the judgment and decree of reversal dated 15-06-2006 passed by the learned District Judge, Bongaigaon in Money Appeal No. 01/2005 setting aside the judgment and decree dated 12-09-2005 passed by the learned Civil Judge (Sr. Div.), Bongaigaon in Money Suit No. 14/2001.

(2.) This appeal had been admitted by this Court to be heard on the following two substantial questions of law:

(3.) The appellant as plaintiff had instituted the Money Suit No. 14/2001 in the court of Civil Judge (Sr. Div.), Bongaigaon praying for a decree for recovery of Rs. 28,000/- from the defendant/ respondent.