NGANGBAM NINGOL RANDHONI DEVI Vs. R.K. SABITRI DEVI

JUDGEMENT

(1.) THIS is a first appeal filed by the defendant under Section 96 of C.P.Code, 1908 against the judgment/decree dt 11th June, 2004 passed by Ld. Civil Judge (Senior Division), No.I, Manipur East in Original (Money) Suit No.4 of 2002/16 of 2002.

(2.) BY impugned judgment/decree, the trial court decreed plaintiff's suit and passed a money decree for recovery of Rupees One lakh in plaintiff's favour and against the defendant.

(3.) FACTS of the case are simple and short. They , however, need mention infra. Both plaintiff and defendant are married ladies having their respective families consisting of husband and grown up children. The defendant is working as supervisor in the social welfare department. The plaintiff is the resident of Lamphal Imphal west whereas the defendant is the resident of Singjamei Makha Sanasam Leikai P.O. Singjamei.