TRILOKCHAND JAISWAL Vs. MANAS MISHRA

JUDGEMENT

(1.) Appellant has preferred this Appeal against the impugned judgment and decree dated 10-9-2010 passed by Additional District Judge, Sakti Distt. Janjgir Champa in Civil Suit No. 1-B/2006 whereby and whereunder he dismissed the appellant's suit.

(2.) This is admitted by respondent No. 1 Manas Mishra that he had given a stamp of Rs. 10/- to appellant. This is also admitted by respondent No. 2 and 3 that the appellant had sent them registered notice through his Advocate Shri Girdhari Gupta which was not replied by them.

(3.) In brief, the appellant's case is that on advice and recommendation of respondent No. 2 Gangadhar Mishra and respondent No. 3 Smt. Shailbala Mishra who are the parents of respondent no. 1 he had given Rs. 1 lac as loan to respondent no. 1 with interest at the rate of 1.50 % per month on 25- 11-2004. On the same date, transaction was reduced in writing on the stamp of Rs. 10/-. Respondent No. 1 signed on it. He had also given notice to respondent no. 1 but he did not reply to it.