PAWAN KUMAR GUPTA Vs. VED PRAKASH

JUDGEMENT

(1.) THIS appeal has been filed against the impugned judgment and decree passed by the learned Additional District Judge in Suit No. 460/2004 dated 3rd August, 2007 wherein a decree was passed in favour of the respondent and against the appellant for the sum of Rs. 3,90,000/- together with interest @ 9% per annum with effect from 14th October, 2004 till the realization of the entire decretal amount.

(2.) THE facts of the case are restated as follows :-

(3.) THE learned counsel for the appellant Shri M. R. Vig contended as follows: