VIJAYA BANK Vs. KAITLUANGA

JUDGEMENT

(1.) Heard Mr. Zochhuana, counsel for the appellants. Also heard Mr. B. Lalramenga, counsel for the respondent No. 1. None appears for the respondent No. 2.

(2.) The present appeal has been filed against the Judgment and Order dated 23.05.2012 passed in Civil Suit No. 86/2010, wherein the Court of the Senior Civil Judge-I, Aizawl has decreed that the appellants are to return the original and duplicate copy of LSC's No. 36/1976 to the respondent No. 1.

(3.) The facts leading to the present case is that the respondent No. 1 is the father of the respondent No. 2. The respondent No. 1 and 2 have both taken loans from the appellants and they have both acted as Guarantors for each others loans.