GOPAL PRASAD Vs. VIJENDER SINGH

JUDGEMENT

(1.) CM Appl. No. 19873/2014

(2.) Application is disposed of.

(3.) Respondent filed a suit under Order 37 of the Code of Civil Procedure, 1908 ("the Code", for short) against the appellant before the trial court. Suit was filed on the basis of Loan Agreement dated 10th June, 2010. Respondent alleged that he had advanced a friendly loan of Rs. 4,00,000/- to appellant on 10th June 2010, which was repayable after one year. Appellant did not repay the loan, hence, the suit for recovery of Rs. 4,00,000/- together with interest @ 18% per annum from the date of institution of the suit till realization of the said amount. Meaning thereby, pendente lite and future interest was claimed and not the interest till the filing of suit.