LAWS(GAU)-2017-4-11

TOSHIPOKBA LONGKUMER Vs. C. AMONG JAMIR

Decided On April 24, 2017
Toshipokba Longkumer Appellant
V/S
C. Among Jamir Respondents

JUDGEMENT

(1.) deception of any person.

(2.) (a) fraudulently or dishonestly inducing that person-

(3.) The loans taken from the three different parties were at a very high interest rate ranging from 5% to 7% per month.