KUNJBAI Vs. VISHWANATH SAHU

JUDGEMENT

(1.) SHRI Surya Kant Mishra, learned Counsel for the Appellant did not press on application M.(C).P. No. 2231/2006 for grant of stay of execution which is accordingly dismissed as not pressed.

(2.) BOTH the learned Counsel pray that this appeal be heard and disposed of finally at the stage of admission.

(3.) BRIEF facts are that the Respondent/Plaintiff instituted a suit for recovery of Rs. 1,94,400/- against the Appellant/Defendant on the basis of a promissory note dated 19.8.2000 executed by the Appellant/Defendant acknowledging the receipt of loan of Rs. 81,000/- and also promising to pay interest @ 4% per month thereon.