NARINDER KUMAR Vs. HARNAM SINGH

JUDGEMENT

(1.) This appeal by the defendant is against the judgmentand decree passed by Commercial Sub Judge, Delhi on 6.6.1974 in Suit No. 185/1969 decreeing the suit of the plaintiff for recovery of Rs. 16,320.00 with costs andinterest pendente life and future at 6% per annum on the principal amount againstthe defendant.

(2.) Briefly stated the allegations made in the plaint are that on 20.9.1966 thedefendant borrowed a sum of Rs. 12,000.00 from the plaintiff and in considerationthereof a pronote and receipt on the same date agreeing to repay the said amountof loan alongwith interest @ 1% per month. The plaintiff in his plaint had furtherprayed for a decree for another sum of Rs. 4,320.00 towards interest at the aboverate, which according to the plaintiff is due from the defendant.

(3.) The defendant contested the suit by filing the written statement, whereinhe denied to have executed any pronote in favour of the plaintiff after receivingconsideration thereof.