THOUDAM (N) TAKHELLAMBAM (O) ANOUBI DEV Vs. NAMEIRAKPAM DHIREN SINGH

JUDGEMENT

(1.) Heard Mr. Albert Keisham, learned counsel appearing for the petitioner and respondents are proceeded as ex-parte vide order dtd. 27/2/2023.

(2.) The brief facts of the case in filing the present petition are as follows:

(3.) On perusal of the Judgment and order dtd. 9/12/2022, it is seen that the Ld. Civil Judge (Sr. Divn.), Imphal West minutely discussed about the facts put up by both parties and further on careful perusal of the aforementioned impugned order, it is found that the present respondent in the present Civil Revision Petition (petitioner in Judl. Misc. Case No. 46 of 2021) denied the factum of execution of the promissory note and receiving of any consideration of the promissory note, while the petitioner and the respondent are pleaded to be involved in business together, the present respondent pleaded that the promissory note was obtained by way of fraud i.e the promissory note was a fraud document. Further, the respondents have averred that the signature in the promissory note dtd. 10/6/2018 are not theirs and that they have never executed the promissory note.