CHANDRA PRAKASH BAID Vs. SHARAD KUMAR DAGA

JUDGEMENT

(1.) This is plaintiff's first appeal under Sec. 96 of the Code of Civil Procedure arising out of judgment and decree passed by the learned 9th Additional District Judge (FTC), Raipur (C.G.) passed on 16/8/2007 in Civil Suit No. 6-B of 2007 filed by the plaintiff wherein suit filed by the plaintiff for recovery of Rs.1,25,000.00 has been dismissed.

(2.) For convenience plaintiff and defendant are termed as it exists before the trial Court.

(3.) The plaintiff has filed civil suit for recovery of Rs.95,000.00 along with interest of Rs.24,475.00 @ 1% per hundred on Rs.75000.00 from 1/2/2003 to 15/12/2005 and on Rs.20,000.00 from 21/6/2004 to 24/12/2005.