SONIA ELECTRICALS Vs. S.SONY AND CO

JUDGEMENT

(1.) THE challenge by means of this Regular First Appeal(RFA) filed under Section 96 of the Code of Civil Procedure, 1908 (CPC) is to the impugned judgment and decree of the Trial Court dated 7.3.1995 decreeing the suit of the respondent/plaintiff for Rs.84,600/- along with pendent lite and future interest at 12% per annum simple. The suit has been decreed for the amount of loan of Rs.60,000/- granted by the respondent/plaintiff to the appellant/defendant.

(2.) THE facts of the case are that the appellant/defendant was given a loan of Rs.30,000/-by the respondent/plaintiff on 4.5.1983 and another loan of Rs.30,000/- on 9.6.1983. These amounts were to carry interest at 24% per annum simple. Since the principal amounts and the interest due were not paid, the subject suit came to be filed.

(3.) THE Trial Court after pleadings were completed framed the following issues: