AMARJEET SINGH SALUJA Vs. ASHOK KUMAR NAVRE

JUDGEMENT

(1.) Appellant has preferred this Civil Appeal against the impugned judgment and decree dated 22-6-2018 passed by 8th Additional District Judge, Raipur in Civil Suit No. 27-B/2014 whereby and whereunder he dismissed the suit of appellant.

(2.) This is admitted by respondent that he had taken loan only Rs. 20,000/- from appellant, he had executed two promissory notes and given to appellant. The appellant had given him notice through his advocate. This is also admitted by appellant that respondent had given him the reply of his notice.

(3.) In brief the appellant's case is that respondent had taken loan of Rs. 49,900/- from him and on 10-06-2011 executed three promissory notes. Thereafter respondent did not pay him loan amount.