PANKAJ RATHORE Vs. M. S TECHNOVATIONS, BHILAI

JUDGEMENT

(1.) Heard.

(2.) This appeal is preferred under Section 96 of the Code of Civil Procedure, 1908 against the judgment and decree dated 28.7.2006, passed by the 11th Additional District Judge (FTC), Raipur(CG) in Civil Suit No.6-B/2006, wherein the said court has allowed the suit of the respondent/plaintiff for recovery of Rs.1,50,000/- with interest @ 6% p.a.

(3.) The admitted facts of the case are that the respondent/plaintiff is a proprietary firm and appellant/defendant is a registered contractor. There are business relations between parties. On 5.3.2002, the appellant/defendant has given two cheques to the plaintiff/respondent i.e. Cheque No.270882 for Rs.1,25,000/- and Cheque No.270883 for Rs.25,000/-, total amounting to Rs.1,50,000/-, both were drawn on Canara Bank, Raipur.