SURESH KUMAR CHAKMA Vs. GOPALLYA CHAKMA

JUDGEMENT

(1.) Heard Mr. F. Lalengliana, learned counsel appearing for the appellant. Also heard Mr. B. Lalramenga, learned counsel appearing for the respondent.

(2.) This appeal had been filed against the Order dated 26.03.2014 passed by the District Council Court, Chakma Autonomous District Council Court in case No. 1/2014 wherein, the respondent has been held to be the owner of the land and building covered by Pass No. 3/2005 dated 08.02.2005.

(3.) The brief facts of the case is that the appellant had borrowed a sum of Rs. 2 lakhs from the respondent as loan. An agreement dated 22.06.2009 was executed between the parties, which is to effect that, the loan amount of Rs. 2 lakhs would carry interest @ 10% per month. On failure to repay the loan amount with interest on or before 31.12.2009, the property covered by Pass No. 3/2005 would devolve upon the respondent.