HOUSING AND URBAN DEVELOPMENT CO-OPERATION LTD Vs. AHONGSANGBAM INAO SINGH

JUDGEMENT

(1.) Heard Shri K. Modhusudon, learned Advocate appearing for the petitioner and Shri Ch. Robinchandra, learned Advocate appearing for the respondents. None appears for the remaining respondents.

(2.) The instant civil revision petition is directed against the order dated 02/02/2018 passed by the learned Civil Judge, Senior Division, Imphal West in Original (Title) Suit No. 49 of 2012. It is preferred by and on behalf of the Housing and Urban Development Corporation (HUDCO) through its Assistant General Manager (Law), Shri Rolice Sema being authorized and competent to do so.

(3.) Facts and circumstances which have led to the filing of the instant civil revision petition, are that on 24-07-2012 the petitioner undertaking filed an Original (Title) Suit No.49 of 2012 before the learned Civil Judge, Senior Division, Imphal West against the respondents for recovery of an outstanding loan amount of Rs.4,97,680/- payable by the respondents with interest as per the terms of the loan agreement and documents executed by them. The prayers in the suit read as under: