MD. ALAUDDIN AND ORS. Vs. FARIDA BEGUM

JUDGEMENT

(1.) Heard Mr. J.I. Borbhuiya, learned counsel for the appellants.

(2.) This second appeal has been preferred by the defendants of Money Suit No. 281/2010 of the Court of learned Munsiff No. 2 at Guwahati thereby challenging findings of the learned first appellate court.

(3.) The present respondent, as plaintiff, instituted money suit No. 281/2010 in the court of learned Munsiff No. 2, Kamrup at Guwahati stating that the defendants (who are appellants herein) borrowed a sum of Rs. 60,000/ - from her on 11.01.2008. An agreement was signed in connection with the transaction whereby the defendants had declared that they would return the amount within a period of 2 months from the date of borrowing. But after two months, the defendants did not return the money for which plaintiff served a notice on them on 04.02.2010. After receipt of notice the defendants denied to have taken the aforesaid amount from the plaintiff and straightway refused to return the same. Accordingly, plaintiff became compelled to institute the suit for recovery of the sum of Rs. 60,000/ - along with interest.