HMANGAIHZUALI Vs. C LALDINGI

JUDGEMENT

(1.) This is an appeal presented on the strength of Clause (3) of the Assam High Court (Jurisdiction over the District Council Courts) Order, 1954 in order to Assail the judgment and order dated 25-9-2001 passed by the learned Magistrate First Class, Sub-Ordinate District Council Court, Aizawl in Money Suit No. 15 of 2001 which was affirmed by judgment and order dated 4-9-2002 passed by the District Council Court, Aizawl in R.F.A. Case No. 23 of 2001.

(2.) I have heard Mr. G. Raju, learned counsel for the appellant. None appeared for the respondent, although notice was issued and accepted by the Court having been as served.

(3.) The respondent herein Smt. C. Laldingi instituted the suit, being Money Suit No. 15 of 2001, on 30-5-2001 against the present appellant Smt. Hmangaihzuali alleging that the appellant borrowed a sum of Rs. 90,000/- on 3-12-1992 and another sum of Rs. 50,000/- on 4-9-1993. That it was further agreed that the appellant/defendant will pay interest @ 10% per month till the amount is repaid. That neither the principal nor the interest was paid. Hence the suit.