JAI NARAYAN KADAM Vs. NARAYAN SONI

JUDGEMENT

(1.) This appeal is preferred against judgment and decree dated 30.10.2018 passed by Additional District Judge, Raipur (CG) in Civil Suit No.69B/2016 wherein the said Court decreed the suit filed by the respondent/plaintiffs to the tune of Rs.1 lakh.

(2.) As per the version of the respondent, the appellant borrowed a sum of Rs. 1 lakh from him and executed promissory note in favour of him and put signature in the loan register. He made his sister and cousin as guarantor and interest @ 2% per annum was to be charged. When the amount was not refunded, the respondent issued notice on 15.01. 2016 but the amount was not repaid. Therefore, suit was filed which was decreed as mentioned above.

(3.) Learned counsel for the appellant submits as under: