REV THANGLUAIA Vs. SHRI BIMAL GHARTI

JUDGEMENT

(1.) Heard Mrs. Dinari T.Azyu, learned counsel for the appellant as well as Mr. L.H. Lianhrima, learned senior counsel assisted by Ms. H. Lalmalsawmi for the sole respondent.

(2.) The appellant who was the plaintiff in the Trial Court had filed Civil Suit No. 24/2008 praying for a decree directing the respondent to repay the unpaid loan amount of Rs. 9,94,000/- to the appellant and in the alternative declare the plaintiff to be the owner of the mortgaged land and building covered by LSC No. AZL 1903/1996, which was in the name of the respondent.

(3.) The appellant's case before the Trial Court was that the appellant had lent a sum of Rs. 9,94,000/- to the respondent and the respondent in turn had mortgaged the land and building covered by LSC No. AZL 1903/1996 to the appellant as security for the said loan.