VISHWANATH JHA Vs. JAY PRAKASH PANWAR

JUDGEMENT

(1.) THIS case is on the Regular Board of this Court since 5.3.2012. No one appeared on behalf of the respondent on 4.5.2012. Again today, no one appears on behalf of the respondent. I have therefore heard the counsel for the appellant and after perusing the record am proceeding to dispose of the appeal.

(2.) THE challenge by means of this Regular First Appeal filed under Section 96 of the Code of Civil Procedure, 1908 (CPC) is to the impugned judgment of the trial Court dated 26.7.2004 by which the trial Court passed a decree in favour of the respondent/plaintiff for a sum of RS.2,50,000/- alongwith interest, which amount the respondent/plaintiff claimed was the amount of the loan given by him to the appellant/defendant.

(3.) AFTER the pleadings were completed, the trial Court framed the following issues:-