ASHOK KUMAR SHARMA Vs. NIRMALDAS MANIKPURI

JUDGEMENT

(1.) Appellant has preferred this appeal against the impugned judgment and decree dated 16-4-2019 passed by 1st Addl. Judge to the Court of 1st Addl. District Judge, Durg in Civil Suit No. 649-B/2012 whereby and whereunder, he partly decreed the suit of the appellant.

(2.) This is admitted by respondent that he had taken loan of Rs. 15,000/- on 26-3-2009 at the rate of 10% per annum in presence of Devdhar Sahu from appellant, appellant had taken his signature on blank promissory note without affixing receipt ticket, he had given him notice dated 17-3-2011 through his advocate which was not replied by him.

(3.) In brief the appellant's case is that he is money lender. On 26-3-2009 respondent had taken loan of Rs. 1,50,000/- from him at the interest rate of 2% per month and executed a promissory note. Thereafter, he did not repay him the loan amount as well as interest.