BHUSHAN LAL KASHYAP Vs. TAHLU RAM DHRUVANSHI

JUDGEMENT

(1.) The instant First Appeal has been filed by the appellant/defendant under Sec. 96 of the Code of Civil Procedure, 1908 challenging the judgment and decree dtd. 14/2/2014, passed by learned 4th Additional Judge to the Court of First Additional District Judge, Bilaspur (C.G.) in Civil Suit No. 13-B/2013 (Tahlu Ram Vs. Bhushan Lal Kashyap) whereby the suit has been decreed by the trial Court in favour of the respondent/ plaintiff directed the appellant/defendant to pay Rs.4,00,000.00 along with interest @ 6% per annum from the date of filing of suit i.e. 28/1/2012 till its actual payment.

(2.) For the sake of convenience, parties would be referred to as per their description shown in the plaint filed before the trial Court.

(3.) The brief facts, as reflected from record, are that respondent/ plaintiff has preferred a Civil Suit against the appellant/defendant before learned 4th Additional Judge to the Court of First Additional District Judge, Bilaspur for recovery of Rs.4,00,000.00, which was paid by him as advance amount towards part performance of the contract dtd. 14/10/2010 and 1/11/2010.